Section 24 in Uttarakhand Medical Council Act, 2002
24. Rights of registered practitioners.
- Notwithstanding anything contained in any law for the time being in force-(i)The expressions 'legally qualified' medical practitioner ' or duly qualified medical practitioner' or any word importing a person recognized by law as a medical practitioner or member of the medical profession shall in all acts of the Legislative Assembly of Uttarakhand and all the central Acts (in their application to Uttarakhand) in so far as such Acts relate to any matter with respect to which the legislative Assembly has power to make laws, under clause (3) of article 239 AA of the constitution, include a practitioner whose name is entered in the register under this Act:(ii)Every registered practitioner shall be exempt, if he so desires from serving on an inquest.
