Section 39 in The Orissa Ayurvedic Medicine Act, 1960
39. Right of registered practitioners to hold certain appointment and to grant or authenticate certificates.
(1)Notwithstanding anything contained in any law for the time being in force, the expression legally qualified medical practitioner or duly qualified medical practitioner and all other expressions importing that a person is recognised by law as a medical practitioner or a member of the medical profession shall, in ail 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 of the Seventh Schedule to the Constitution of India, be deemed to include a registered practitioner.(2)A registered practitioner shall be eligible to hold and appointment as a member of the teaching staff of any recognised Ayurvedic College or as a physician, surgeon or other Medical Officer in any Ayurvedic Dispensary, Hospital, Infirmary or Lying-in-Hospital supported by or receiving a grant from the Government or in any public establishment, body or institution dealing with the Ayurvedic system of medicine.(3)A registered practitioner shall be entitled to-(a)grant a certificate required under any law or rule having the force of law to be granted by any medical practitioner or medical officer;(b)sign or authenticate a birth or death certificate required by any law or rule to be signed or authenticated by a duly qualified Practitioner;(c)sign or authenticate a medical or physical fitness certificate of such description as may be prescribed : and(d)give evidence at any inquest or any Court of law as an expert under Section 45 of the Indian Evidence Act, 1 of 1872 on any matter relating to [the Ayurvedic system or medicine.] [Substituted vide Orissa Act No. 28 of 1963, Section 2.]
