Section 45(3) in The Rajasthan Homoeopathic Medicine Act, 1969
(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;
