Section 18 in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003
18. Qualified Practitioner Certificates.
- Notwithstanding anything in any law for the time being in force,-(a)the expression "legally qualified medical practitioner" or "duly qualified medical practitioner" or any word importing a person recognized by law as a medical practitioner or member of medical profession shall in all Acts passed by the State Legislature include a practitioner whose name is entered in Part "A" of the Register ;(b)a certificate required under any law in force in the State from any Medical Practitioner or Medical Officer shall be valid if such certificate has been signed by a registered practitioner whose name is in Part "A" of the Register ;(c)a practitioner registered in Part "A" of the Register shall be eligible to hold any appointment as a Medical Officer in any Homoeopathic Dispensary or Hospital supported by or receiving a grant from the Government and treating patients according to the homoeopathic system or in any public establishment, body or institution dealing with such system.
