Section 10(4) in The Punjab Homoeopathic Practitioners Regulations, 1974
(4)[ No person shall be allowed to join the service of the Council unless he produces a medical certificate of fitness issued by a competent authority, as may be prescribed by the State Government in his behalf, from time to time for its own employees of the same status.] [Added vide Legislative Supplement Part III dated 24.5.1979.]
