Section 31 in The Bihar and Orissa Medical Act, 1916
31. Unregistered persons not to hold certain appointments.
- Except with the special sanction of the [State] [Substituted by A.L.O.] Government, no person other than a registered practitioner shall be competent to hold any appointment as medical officer of health, or as physician, surgeon or other medical officer in any hospital asylum, infirmary, dispensary or lying-in-hospital which is supported partially or entirely by public or local funds, or which is under the supervision of the [State] [Substituted by A.L.O.] Government.[Medical Lists] [The Substituted for the words 'Annual Medical List' by B. & O. Act 9 of 1922.]
