Section 45 in The Rajasthan Homoeopathic Medicine Act, 1969
45. Qualified practitioner's certificate.
- Notwithstanding anything contained in any other law for the time being in force-(1)the expression "legally qualified medical practitioner" or "duly qualified medical practitioner" or any word importing that a person is recognised by law as a Medial practitioner or as a member of the Medical profession shall, in all Rajasthan Laws and in all Acts of the Central Legislature (in their application to the State of Rajasthan) in so far as such laws or Acts relate to any of the matters specified in list II or list III of the Seventh Schedule to the Constitution of India, be deemed to include a registered Homoeopath:(2)a certificate required under any law or rule having the force of law from any medical practitioner or medical officer shall be valid if such certificate has been granted by a registered Homoeopath;(3)a registered Homoeopath shall be eligible to hold any appointment as a physician, surgeon or other medical officer in any Homoeopathic dispensary, hospital, infirmary or lying in hospital supported by or receiving grant from the State Government or in any public establishment, body or institution dealing with the system of Homoeopathic medicine;(4)a registered Homoeopath shall be entitled-(a)to sign or authenticate a birth or death certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner,(b)to sign or authenticate a medical or physical fitness certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner.(c)[ X X X] [Omitted by Rajasthan Act 24 of 1974.](5)[ A registered Homoeopath possessing a recognised medical qualification shall be entitled to appear and give evidence at any inquest or before any Court of Law as an expert under section 45 of the Indian Evidence Act, 1872 (Central Act 1 of 1872) on any matter relating to the homoeopathic system of medicine.] [Added by Rajasthan Act 24 of 1974.]
