Section 36 in The Orissa Medical Registration Act, 1961
36. Unregistered persons not to hold certain appointment.
- Except with the special sanction of the State Government no person other than a Registered Practitioner shall be competent to hold any appointment as a Professor of Medical College or School, or as Medical Officer of Health, or as a 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 Government.(2)Any appointment made in contravention of Sub-section (1) shall be void and illegal.
