Section 25(2) in The Rajasthan Homoeopathic Medicine Rules, 1971
(2)The certificates for the purpose of section 30 & 62 (Schedule 8) of the Act shall be in the Form 8 to be appended with the application form and shall be signed by a Member of Parliament, or a Member of State Legislative Assembly or Zila Pramukh or Chairman Municipality or Board or Pradhan or any Gazetted Officer.
