Section 30(1) in The Maharashtra Acupuncture System of Therapy Act, 2015
(1)No Acupuncture practitioner, other than a registered Acupuncture practitioner whose name is entered in Parts A and B of the Register, shall be competent to hold any appointment as a medical officer in Acupuncture or teacher in any Acupuncture hospital, asylum, infirmary, dispensary or lying-in-hospital set up under any law for the time being in force or in any Affiliated Acupuncture institution.
