Section 19(c) in The Punjab Ayurvedic and Unani Practitioners Act, 1963
(c)a practitioner registered in Part I of the Register [who holds a degree or diploma of not less than four years duration in Ayurvedic system or Unani system from a teaching institution recognised by the State Government in this behalf] [Inserted by Punjab Act 8 of 1972, section 3.] shall be eligible to hold any appointment as a medical officer in any Ayurvedic or Unani dispensary or hospital supported by or receiving a grant from the State Government and treating patients according to the Ayurvedic System or Unani System or in any public establishment, body or institution dealing with any such System;
