Section 51(3) in The Rajasthan Indian Medicine Act, 1953
(3)A registered practitioner shall be eligible to hold any appointment as a [Vaidya, Hakim, Naturopathy and Yoga Chikitsak, midwife or other medical officer in any Ayurvedic or Unani Tibbi or Naturopathy and Yoga] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.] dispensary, hospital, infirmary, lying in hospital, surgical institution or maternity house supported by or receiving a grant from the State Government or in any public establishment, body or institution dealing with an Indian system of medicine, surgery or midwifery.
