Section 39 in The Rajasthan Indian Medicine Act, 1953
39. Qualifications and conditions for enlistment.
(1)The Board shall, with the previous approval of the State Government and in consultation with the appropriate Committee,-(a)prescribe the minimum qualifications which shall be required of a person for enlistment under Section 36, and(b)lay down the conditions which a person seeking such enlistment shall be required to have fulfilled or to fulfil.(2)Notwithstanding anything contained in sub-section (1), any practitioner whose name has been removed from either part of the register in pursuance of a direction under Section 38, shall be entitled, subject to the other provisions of this Act and on payment of the fee prescribed by Section 37, to have his name entered in the appropriate list irrespective of whether or not such practitioner possesses the qualifications prescribed, or fulfils the conditions laid down under this Section.
