Section 32 in Travancore-Cochin Medical Practitioners Act, 1953
32. Privileges.
(1)Notwithstanding anything contained in any law for the time being in force-(i)the words "legally qualified medical practitioner" or "duly qualified medical practitioner" or any word or words importing a person recognized by law' as a medical practitioner or member of the medical profession when used in any enactment for the time being in force in the State shall be construed to mean a qualified registered practitioner.(ii)no certificate required by law to be given by a medical practitioner shall be valid unless it is signed by a practitioner registered in Part A of the Register;(iii)no person other than qualified registered practitioner shall be eligible to hold, after one year from the commencement of this Act. any appointment as a physician, surgeon, vaidyan or other medical officer in any dispensary, hospital, infirmary, clinic, surgery, lying-in-hospital. sanatorium, nursing home, vaidyasala. dharmasala or other similar institution:Provided that this clause shall not been deemed to operate against a registered practitioner, not being the holder of a recognized qualification, who at the commencement of this Act holds any such appointment.(2)Any person who. not being eligible to hold any appointment referred to in clause (iii) of sub-section (1). holds any such appointment shall, on conviction be punishable with fine which may extend to fifty rupees.(3)Whoever, after having been convicted under sub-section (2). continues to hold any such appointment shall, on conviction be punished for each day after the previous Date of conviction during which he continues to hold the appointment with fine which may extend to twenty rupees.
