Section 18(c) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003
(c)a practitioner registered in Part "A" of the Register shall be eligible to hold any appointment as a Medical Officer in any Homoeopathic Dispensary or Hospital supported by or receiving a grant from the Government and treating patients according to the homoeopathic system or in any public establishment, body or institution dealing with such system.
