Section 25(iv) in The Gujarat Homoeopathic Act, 1963
(iv)a practitioner whose name is entered in the register shall be eligible to hold any appointment as a physician or other medical officer in any Homoeopathic dispensary, hospital or infirmary supported by or receiving a grant from the State Government and treating patients, according to Homoeopathic system of medicine or in any public establishment, body or institution dealing with such system of medicine;
