Section 36 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
36. Persons not registered as Ayurvedic practitioners not eligible for certain appointments.
- Except with the special sanction of the State Government, no Ayurvedic practitioner, who is not registered under this Act, shall be competent to hold any appointment as a physician, or other medical officer in an Ayurvedic hospital, asylum, information, dispensary or lying-in-hospital, which is supported wholly or partially by grants made by the State Government, the Parishad or a local authority, or any Ayurvedic educational institution which is so supported or which is affiliated under clause (1) of section 19 of this Act.
