Section 46 in The U.P. Homoeopathic Medicine Act, 1951
46. Qualified practitioners' certificates.
- Notwithstanding anything contained in any other law for the time being in force;(1)The expression "legally qualified medical practitioner" or "duly qualified medical practitioner" or any word importing that a person is recognized by law as a medical practitioner or member of medical profession shall, in all Acts in force in Uttar Pradesh and in all Acts of the Central Legislature (in their application to Uttar Pradesh) in so far as such Acts relate to any of the matters specified in List II or List III of the Seventh Schedule to the Constitution of India, be deemed to include a registered practitioner.(2)A certificate required under any law or rule having the force of law from any medical practitioner or medical officer shall be valid if such certificate has been granted by a registered practitioner.(3)A registered practitioner shall be eligible to hold any appointment as a physician, surgeon or other medical officer in any Homoeopathic dispensary, hospital, infirmary or lying-in-hospital supported by or receiving a grant from the State Government or in any public establishment, body or institution dealing with such systems of medicine.(4)A registered practitioner shall be entitled to-(a)sign or authenticate a birth or death certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner ;(b)sign or authenticate a medical or physical fitness certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner ;(c)give evidence at any inquest or in any court of law as an expert under Section 45 of the Indian Evidence Act, 1872, or any matter relating to medicine, surgery or midwifery.
