32. Community Health Provider.-

(1) The Commission may grant limitedlicenceto practice medicine at mid-level as Community Health Provider to such person connected with modern scientific medical profession whoqualifysuch criteria as may be specified by the regulations:

Provided that the number of limitedlicenceto be granted under this sub-section shall not exceed one-third of the total number oflicencedmedical practitioners registered under sub-section (1) of section 31.

(2) The Community Health Provider who is granted limitedlicencesunder sub-section (1),may practice medicine to such extent, in such circumstances and for such period, as may be specified by the regulations.

(3) The Community Health Provider may prescribe specified medicine independently, only in primary and preventive healthcare, but in cases other than primary and preventive healthcare, he may prescribe medicine only under the supervision of medical practitioners registered under sub-section (1) of section 31.