Section 25(iii) in The Karnataka Homeopathic Practitioners Act, 1961.
(iii)a practitioner whose name is entered in Part A or Part B of the register shall be eligible to treat patients according to the Homoeopathic system of medicine or to hold any appointment as a physician or other medical officer in any homoeopathic dispensary, hospital or infirmary supported by or receiving a grant from the State Government and treating patients according to the homoeopathic system of medicine or in any public establishment, body or institution dealing with such system of medicine;
