Section 52 in The Orissa Ayurvedic Medicine Act, 1960
52. Restriction on the summoning of Council's servants to produce documents.
- No member or officer or servant of the Council or the Faculty shall in any legal proceeding to which the Council or the Faculty is not a party be required to produce any register or document or to appear as a witness to prove the matters recorded therein, except in accordance with an order of the Court made for special reasons.
