Section 52 in The Rajasthan Indian Medicine Act, 1953
52. Reservation of certain appointments to Vaidyas, etc. who have qualified themselves from educational institutions recognised by the Board.
- Except with the special sanction of the State Government, no person, other than a registered Vaidya, Hakim [Naturopathy and Yoga Chikitsak] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.] or Midwife who has qualified himself or herself from an institution recognised by the Board for the purpose, and is a domiciled resident of Rajasthan, shall be competent to hold an appointment as medical officer of health or as Vaidya, [Naturopathy and Yoga Chikitsak] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.] Hakim, midwife or other medical officer in an Ayurvedic or Unani Tibbi [Naturopathy and Yoga Chikitsak] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.] Hospital, infirmary, dispensary, lying in hospital, surgical institution or maternity house maintained by or under the control of the State Government or a local authority:Provided that Vaidyas, Hakims [Naturopathy and Yoga Chikitsak] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.] and midwives in the employ of the State Government or a local authority on the date on which this Act comes into force shall continue to hold their appointments.
