43. Reservation of certain appointments to registered Homoeopathic Practitioners who have qualified themselves from institutions established or recognised by the Board.
- Except with the special sanction of the State Government, no Homoeopathic Practitioner, other than a registered Homoeopathic Practitioner who has qualified himself from an institution established or recognised by the Board, shall be competent to hold an appointment as medical officer of health, or as physician, or other medical officer in a Homoeopathic hospital maintained or aided by the State Government or any local authority :Provided that registered Homoeopathic Practitioners in the employ of the State Government or a local authority on the date on which this Act comes into force, shall continue to hold the said appointment.
