Section 15 in THE NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS ACT, 2021
15. Rights of persons who are enrolled on Central Register.—
No person, other than a registered allied and healthcare professional, shall—(a)hold office as an allied and healthcare professional (by whatever name called) in Government or in any institution maintained by a local or other authority;(b)provide service in any of the recognised categories in any State; and(c)be entitled to sign or authenticate any certificate required by any law for the time being in force to be signed or authenticated by a duly qualified allied and healthcare professional.
