Section 14 in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
14. Privileges of registered practitioner.
(1)Subject to the conditions and restrictions laid down in this Act or the Indian Medical Council Act, 1956 (No. 102 of 1956), regarding medical practice by persons possessing certain recognised medical qualification, every person whose name is for the time being borne on the State Medical Register shall be entitled, according to his qualifications to practice as a medical practitioner within the State and to recover in respect of such practice any expenses, charges in respect of medicaments or other appliances or any fees to which he may be entitled.(2)No certificate required by or under any law to be given by a medical practitioner shall be valid unless it is signed by a registered practitioner and bears the seal of his name and registration number.(3)Every prescription issued by a registered practitioner shall have seal of the name and registration number of such registered practitioner.(4)No person other than a registered practitioner shall be eligible to hold any appointment as physician, surgeon or medical officer in any hospital, asylum, infirmary, dispensary or any other medical institution or medical officer of health in any other allied branch of medicine.
