Section 4(2) in The Punjab Medical Registration Act, 1916
(2)except with the special sanction of the [State Government no one other than a registered practitioner shall be competent to hold any appointment as physician, surgeon or other medical officer in any hospital, asylum, infirmary, dispensary or lying-in hospital not supported entirely by voluntary contributions or as medical officer of health.] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.]
