Section 33 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
33. Privileges of Registered Practitioners.
(1)Notwithstanding anything contained in any law for the time being in force, the expression "legally qualified medical practitioner" or "duly qualified medical practitioner" or any word or expression importing a person recognised by law as a medical practitioner or as a member of the medical profession shall in all Acts of the Legislature of Madhya Pradesh and in all Central Acts in their application to Madhya Pradesh in so far as such Acts relate to any of the matters specified in List II or List III of the Seventh Schedule to the Constitution of India include a registered practitioner.(2)Subject to the conditions and restrictions laid down in this Act regarding medical practice by persons possessing recognised qualification every person whose name is for the time being borne on the State Register of Practitioners shall be entitled, according to his qualifications to practice within the State as a medical practitioner and to recover in due course of law in respect of such practice, any expenses or charges in respect of medicaments or other appliances or any fee to which he may be entitled.(3)A certificate required by any Act to be given by a medical practitioner shall be valid if such certificate has been given by a registered practitioner.(4)A registered practitioner shall be eligible to hold any appointment as a physician, surgeon or other medical officer in any Ayurvedic or Unani or Naturopathy Dispensary, Hospital, infirmary or lying in Hospital supported by or receiving a grant from the State Government and treating patients according to the Ayurvedic or Unani System of Medicine or Naturopathy in any public establishment, body or institution in which such system of medicine is practised.
