Section 25 in The Karnataka Homeopathic Practitioners Act, 1961.
25. Qualified Medical Practitioners
Notwithstanding anything contained in any law for the time being in force,--(i)the expression "legally qualified medical practitioner" or "duly qualified medical practitioner" or any word importing a person recognised by law as a medical practitioner or member of medical profession shall in all Acts of Legislature in the State of Karnataka and in all Central Acts in their application to the State of Karnataka in so far as such Acts relate to any matters specified in List II or List III of the Seventh Schedule to the Constitution, include a practitioner whose name is entered in Part A or Part B of the Register.(ii)a certificate required by any Act from any medical practitioner or medical officer shall be valid, if such certificate has been signed by a practitioner whose name is entered in Part A or Part B of the register;(iii)a practitioner whose name is entered in Part A or Part B of the register shall be eligible to treat patients according to the Homoeopathic system of medicine or to hold any appointment as a physician or other medical officer in any homoeopathic dispensary, hospital or infirmary supported by or receiving a grant from the State Government and treating patients according to the homoeopathic system of medicine or in any public establishment, body or institution dealing with such system of medicine;(iv)a practitioner whose name is entered in Part A of the register may possess and prescribe the drugs relating to the homoeopathic system of medicine only.
