Section 4 in The Punjab Medical Registration Act, 1916
4. Privileges of registered practitioners.
- Notwithstanding any thing to the contrary in any enactment, rule, bye-laws or any other provision of law -(1)no certificate required by any Act in force, or that may hereafter be passed, from a medical practitioner or officer shall be valid unless signed by a registered practitioner;(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.]
