Section 4(2) in Tamil Nadu Medical Registration Act, 1914
(2)[ Except with the special sanction of the [State Government] [Under section 4(3) of the Tamil Nadu Registration of Practitioners of Integrated Medicine Act, 1956 (Tamil Nadu Act XXVII of 1956), practitioners registered under that Act are also competent to hold any appointment as physician, surgeon or other medical officer in an institution of modern medicine, or as medical officer of health open to registered practitioners under this Act. See also section 15(2)(a) of the Indian Medical Council Act, 1956 (Central Act 102 of 1956).], no one other than a registered practitioner shall be competent to hold any appointment as physician, surgeon or other medical officer in any hospital, asylum, infirmary, dispensary or lying-in-hospital not supported entirely by voluntary contributions or as Medical Officer of health.]
