35. Yoga Practitioners, other than those registered under this Act, not eligible for certain appointments.
- Except with the special sanction of the State Government, no Yoga practitioner, other than a registered Yoga practitioner whose name is entered in the register, shall be competent to hold any appointment as a Medical Officer or Teacher in any Yoga Institution, asylum, infirmary, dispensary set up under any law for the time being in force or in any Yoga educational institution which is recognized by the Council.
