Section 21 in Sikkim Medical Registration Act, 2005
21. Person Entitled to hold Certain Appointments.
- A person whose name is for the time being borne on the Indian Medical Register maintained under the India Medical Council Act, 1956, or of the Medical Council of any other State in India, shall be eligible to hold any appointment as a physician, Surgeon or other medical officer in any dispensary, hospital, infirmary or lying-in hospital, or in any public establishment, body or institution, where the modern scientific medicine is practiced.
