Section 15(2) in The Indian Medical Council Act, 1956
(2)[ Save as provided in section 25, no person other than a medical practitioner enrolled on a State Medical Register,-(a)shall hold office as physician or surgeon or any other office (by whatever designation called) in Government or in any institution maintained by a local or other authority;(b)shall practice medicine in any State;(c)shall be entitled to sign or authenticate a medical or fitness certificate or any other certificate required by any law to be signed or authenticated by a duly qualified medical practitioner:(d)shall be entitled to give evidence at any inquest or in any Court of Law as an expert under section 45 of the Indian Evidence Act, 1872 (1 of 1872) on any matter relating to medicine.
