Section 53(f) in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
(f)A practitioner whose name has been entered in the list under Section 18(2) shall after passing the qualifying examinations within the period prescribed in sub-section (3) of Section 18 intimate the Registrar in writing the fact of his having passed such examination giving the register number and year of the examination and also the name of the examination.
