- Notwithstanding anything contained in any law for the time being in force-(a)the expression 'legally qualified medical practitioner' or 'duly qualified medical practitioner' or any word importing a person recognised by law as a medical practitioner or a member of the medical profession, shall, in all enactments for the time being in force in the State of Orissa, in so far as such enactments relate to any of the matters specified in the State List or the Concurrent List appended to the Seventh Schedule to the Constitution of India, be deemed to include a registered Homoeopathic Practitioner;(b)a registered Homeopathic Practitioner shall be eligible to hold any appointment as a medical officer in any dispensary, hospital, infirmary or lying-in-hospital supported by or receiving a grant from the State Government or any local authority and treating patients according to the Homoeopathic system of medicine;(c)a certificate required by any Act under any law or rule having the force of law from any medical practitioner or medical officer shall be valid, if such certificate has been granted by a registered Homoeopathic Practitioner;(d)a 'registered Homoeopathic Practitioner' shall be entitled to-(i)sign or authenticate a birth or death certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner;(ii)sign or authenticate a medical or physical fitness certificate of such description as may be prescribed;(iii)give evidence at any inquest or in any Court of law as an expert under Section 45 of the Indian Evidence Act, 1872 (Act I of 1872), or on any matter relating to the Homoeopathic system of medicine.
