Section 26 in The Orissa Ayurvedic Medicine Rules, 1960
26.
(1)A certificate to be signed or authenticated by the registered Ayurvedic practitioner under Clause (c) of Sub-section (3) of Section 39 shall contain among other particulars necessary for the purpose, the name and address of the patient, age and the nature of ailments or details of the injuries so certified.(2)A registered Ayurvedic practitioner may sign or authenticate a medical or physical fitness certificate required by or under any law or rule for the time being in force to be signed or authenticated by a duly qualified medical practitioner.
