Section 33 in The Gujarat Medical Practitioners' Act, 1963
33. Prohibition against addition of any title, description, etc. to name of an person, unless authorised to do so.
(1)No person shall add to his name any title, description, letters or abbreviations which imply that he holds a degree, diploma, licence, or certificate or any other like award as his qualification to practise any system of medicine, unless,(a)he actually holds such degree, diploma, licence or certificate or any other like award, and(b)such degree, diploma, licence or certificate or any other like award,(i)is recognised by any law for the time being in force in India or in any part thereof, or(ii)has been conferred, granted or issued by a body or institution referred to in sub-section (1) of section 32, or(iii)has been recognised by the Medical Council of India.(2)Any person who contravenes the provisions of sub-section (I) shall, subject to the provisions of any special law for the time being in force, be punished, on conviction,(i)for a first offence, with fine which may extend to five hundred rupees;(ii)for a subsequent offence, with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees or with both.
