Section 10 in Arunachal Pradesh Indian Medicine Council Act, 2013
10. Rights of Practitioner.
(1)No person, other than a practitioner of Indian medicine who possesses a recognized medical qualification is enrolled on the State Register :(a)shall hold office as Indian Medicine Physician in Government or in any institution maintained by local or other authority for treating the patients in Indian Medicine or for administration purposes.(b)shall be entitled to sign or authenticate medical or fitness certificate or any other certificate required by any law to be signed or authenticated by a duly qualified medical practitioner.(c)shall practice Indian Medicine in the State.(d)shall be entitled to give any evidence at any request or in any court of law as an expert under section 45 of the Indian Evidence Act, 1872 on any matter relating to Indian Medicine.
