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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(b) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017

(b)"authorised medical practitioner" means -
(i)a registered medical practitioner appointed or designated by the Central Government, or as the case may be, the State Government, for treatment of its officers, employees and their family members including dependents;
(ii)a registered medical practitioner having a degree recognised under the Indian Medical Council Act,1956 (102 of 1956);
(iii)a registered medical practitioner having a degree or diploma in Ayurveda or Unani or Homoeopathy of not less than four years duration from a University, Statutory Board, Council, Faculty of Indian Medicine and Homoeopathy or equivalent included in the Schedules of the Indian Medicine Central Council Act, 1970 (48 of 1970) or, as the case may be, the Homoeopathy Central Council Act, 1973 (59 of 1973);