Section 32(11) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(11)The clinical establishment shall ensure that no service-provider of that clinical establishment shall be engaged in cross-practice or engaged in practice of any system of medicine which is not recognized or engaged in any recognized system medicine for which she is not qualified enough and any such act shall be considered as major deficiency under section 29 of the Act.Explanation. - 'cross-practice' or cross system practice is the practice of a particular system of medicine by a registered medical practitioner of another system who is not qualified enough to practice that system of medicine.
