Section 12(1) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
(1)Every person who possesses any of the qualification specified in the Schedule to the Act and registered as a practitioner and issued a certificate 'A' in Form IX shall perform surgery and post-mortem in any approved institution if such person has undergone a regular course of surgery before obtaining the Degree or Diploma.
