32. Reservation of certain appointments to registered practitioners.
- Except with the general or special sanction of the [State Government] [Substituted by the A.O. 1950 for (Provl. Govt.) which had been Substituted by the A. O. 1937 for (L. G.)] or of any officer authorized by it in this behalf, no person other than a registered practitioner shall be competent to hold an appointment as medical officer of health, or as physician, surgeon, or other medical officer in a hospital, asylum, infirmary, dispensary, or lying in hospital, not being an institution avowedly maintained for the purpose of medical treatment according to the homoeopathic, Ayurvedic or Unani system, which is supported partially or entirely by public or local funds.Annual Medical List
