Section 2(r) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
(r)"registered medical practitioner" means a medical practitioner registered under the relevant Medical Act and shall include a person who possesses any of the recognized medical qualifications and who has been enrolled in the register of the respective Medical Council, viz., Allopathy, Dental, Homeopathic and Board of Indian Medicine or any such council, Board or any other statutory body recognized by the Government of West Bengal;
