Section 16 in Arunachal Pradesh Health Services Rules, 1990
16. Private practice prohibited.
- (i) Persons appointed to the service shall not be allowed private practice of any kind whatsoever including consultation and Laboratory Practice.(ii)Any member of the service indulging in private practice of any kind shall entail disciplinary proceedings against him which may include suspension, withholding of increment, demotion and dismissal from service.(iii)They shall, however be entitled to a non-practicing allowance and other benefits as prescribed by the Government from time to time.
