Section 51 in The Rajasthan Indian Medicine Act, 1953
51. Qualified practitioner's certificates.
- Notwithstanding any thing contained in any law for the time being in force and subject to the provisions of Section 50-(1)The expression "legally qualified medical practitioner" or "duly qualified medical practitioner" or any word importing that a person is recognised by law as a medical practitioner or a member of the medical profession shall, in all laws in force in Rajasthan and in all Acts of the Central Legislature (extended for the time being in their application to Rajasthan), be deemed to include save as otherwise provided in this Act, a registered practitioner.(2)A certificate required under any law or rule having the force of law from any medical practitioner or medical officer shall be valid, if such certificate has been granted by a registered practitioner.(3)A registered practitioner shall be eligible to hold any appointment as a [Vaidya, Hakim, Naturopathy and Yoga Chikitsak, midwife or other medical officer in any Ayurvedic or Unani Tibbi or Naturopathy and Yoga] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.] dispensary, hospital, infirmary, lying in hospital, surgical institution or maternity house supported by or receiving a grant from the State Government or in any public establishment, body or institution dealing with an Indian system of medicine, surgery or midwifery.(4)A registered practitioner shall be entitled to sign or authenticate:-(a)a birth or death certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner, and(b)a medical or physical fitness certificate required by law or rule to be signed or authenticated by a duly qualified medical practitioner.
