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State of Rajasthan - Act

The Rajasthan Homoeopathic Medicine Rules, 1971

RAJASTHAN
India

The Rajasthan Homoeopathic Medicine Rules, 1971

Rule THE-RAJASTHAN-HOMOEOPATHIC-MEDICINE-RULES-1971 of 1971

Published on 17 September 1971
Commenced on 17 September 1971
[This is the version of this document from 17 September 1971.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Homoeopathic Medicine Rules, 1971Published vide Notification No. 344/F14 (1) M/H/70/Gr. 2, dated 17-9-1971, published in Rajasthan Gazette, Part 4-C, Sub-part 1, Order dated 30-9-1971The following rules in exercise of the powers conferred by section 57 of the Rajasthan Homoeopathic Medicine Act, 1969 (Rajasthan Act 1 of 1970) are hereby published and shall be applicable from the date of the publication in the Rajasthan Rajpatra.

Chapter I
Preliminary

1. Short title.

(1)These rules may be called the Rajasthan Homoeopathic Medicine Rules, 1971.

(2)They shall come into force on the date of their publication in the Rajasthan Rajpatra.

2. Definitions.

- In these rules, unless the context otherwise requires-

(a)"Act" means the Rajasthan Homoeopathic Medicine Act, 1969 (Act No. 1 of 1970);

(b)"Section" means a section of the Act;

(c)"Form" means a form prescribed and appended to these Rules:

(d)"Schedule" means the schedule attached to the Act;

(e)"Candidate" means a Registered Homoeopath standing for election as a member of the Board:

(f)[ "Voter" means a Registered Homoeopath whose name appears in the Electoral Rolls published under Rule 9(i)] [Substituted by Notification No. G.S.R. 186/F 8 (28)/Ayurved/72, dated 22-12-1973, published in Rajasthan Gazette, Part IV-C, dated 22-12-1973.].

(g)"Returning Officer" means, unless otherwise directed by the State Government, the Registrar of the Board.

The words and expressions used in the Act but not defined in these Rules shall have the meaning assigned to them in the Act.

Chapter II
Establishment of the Board

3. Election of Vice-Chairman.

(a)For election of the Vice- Chairman, the Returning Officer shall convene a meeting of the Board and shall ask the members to submit the nomination papers in the prescribed form (Form No. 1). The programme of the election shall be duly notified.

(b)Every candidate shall be duly proposed and seconded.

(c)The Returning Officer shall announce the names of the candidates for Vice-Chairmanship as per nomination papers received by him. He shall then ask each member to mention his choice in the prescribed form (Form No. 2). This shall be handed over to the Returning Officer. The candidates securing majority of votes shall be declared by the Returning Officer as elected Vice-Chairman of the Board.

4. Register of Members of the Board.

- The Registrar shall maintain a register of members of the Board in Form No. 3.'

5. Electoral Rolls.

- (i) Registrar shall publish an up-to-date list of the Registered Homoeopaths with the following columns:-

(a)Serial No.

(b)Registered No.

(c)Name.

(d)Father's Name/Husband's Name.

(e)Address.

(f)Remarks.

This list shall be called the General Electoral Roll.

(ii)[ Homoeopathic teaching institutions recognised by the Board for the purpose of affiliation shall send a list of such of their teachers as are registered Homoeopaths setting out therein the particulars mentioned in clause (i) above in respect of every such teacher within 21 days from the announcement of the date of election. The Registrar shall publish a separate electoral roll of teachers. This shall be called "Teachers Electoral Roll". It will contain all the particulars mentioned above in respect of "General Electoral Rolls.] [Substituted by Notification No. G.S.R. 186/F 8 (28)/Ayurved/72, dated 22-12-1973, published in Rajasthan Gazette, Part IV-C, dated 22-12-1973.]

(iii)Electoral Rolls mentioned in sub-rule (i) and (ii) shall be available for sale by the Registrar at the price fixed by him and shall be opened for inspection free of cost in the office during office hours.

6. General provisions regarding Elections.

- (i) It shall be duty of the Registrar to take all steps in connection with the election of the members atleast 3 months before the expiry of the term of the Board.

(ii)For the purpose of conducting the elections of the Board, including the elections of the Vice-Chairman, the Registrar shall be the Returning Officer, but State Government may appoint any other person to act as Returning Officer for any specific purpose in relation to such elections.

(iii)Election programme shall be decided by the Government and it shall be the duty of the Registrar to comply with the directions of the Government issued from time to time.

(iv)Nomination paper for the *[teacher] representative shall be in Form No. 4.

(v)Nomination papers for election of general members of the Board shall be in Form No. 5.

7. Reporting of vacancies.

(a)All vacancies in the office of the Chairman or Vice-Chairman shall be-filled up within 6 months of the occurrence of the vacancy, unless otherwise directed by the Government.

(b)The Registrar shall make a report to the Government in writing regarding any anticipatory vacancy in the office of any member 90 days before the vacancy is likely to occur.

(c)If a vacancy occurs in the office of a member of the Board prior to the expiry of his term of office through resignation, death, removal or disability of such member or otherwise, the Registrar shall make a report to the Government as early as possible.

8. Filling up vacancies of the elected members.

- Vacancies occurred in the office of elected members shall be filled up in a period of not more than 60 days from the date vacancy actually occur.

9. Procedure for election of members.

- The following procedure shall be adopted for filling up the vacancies:-(i)The Electoral Rolls shall be published [in such manner as the Government may think fit] [Substituted by Notification No. G.S.R. 169/F 8 (28)/Ayurved/72, dated 6-1-1975, published in Rajasthan Gazette, Extra Ordinary, Part IV-C, dated 6-1-1975, page 505-506 [6-1-1975].] atleast 30 days before the date of election.(ii)[ Every candidate for election shall have to be a voter and shall be nominated by means of a separate nomination paper in Form No. 4 or Form No. 5 as may be appropriate. Every nomination paper shall be signed by a voter qualified to vote at the election as proposer and by another such voter as a seconder: [Substituted by Notification No. G.S.R. 186/F 8 (28)/Ayurved/72, dated 22-12-1973, published in Rajasthan Gazette, Part IV-C, dated 22-12-1973.]Provided that no candidate shall be entitled to propose or second his own nomination and no voter shall be entitled to propose or second nominations of more candidates than the number of seats for which elections are being held:Provided further that all such nominations as are made in contravention of the first proviso mentioned above shall be void].(iii)Every candidate shall send the nomination paper declaring that he is willing to serve on the Board if elected.[A candidate seeking election against a seat reserved for registered Homoeopaths possessing recognised medical qualifications shall not be qualified to be chosen to fill that seat unless his nomination paper contains a declaration by him specifying the particular recognised medical qualification possessed by him and an entry about that qualification has been made in the Register.] [Added by Notification No. G.S.R. 135/F 8 (7)/Ayurved/74, dated 7-10-1974, published in Rajasthan Gazette, Part IV-C, Extra Ordinary, dated 22-10-1974, page 389 (10-17).].(iv)In the absence of such declaration nomination shall be treated invalid.(v)Every proposal for nomination shall be in writing in [Form No. 4 or] [Substituted by Notification No. G.S.R. 186/F 8 (28)/Ayurved/72, dated 22-12-1973, published in Rajasthan Gazette, Part IV-C, dated 22-12-1973.] Form No. 5 which shall be made available by the Returning Officer on the payment of a fee of Rupees Five only.(vi)The nomination form shall be submitted to the Returning Officer either personally or by Registered Post so as to reach him before 1 p.m. on the last date fixed for the filing of nomination papers. Nomination papers filed personally shall be handed over during office hours to the Returning Officer in his office.(vii)Every candidate shall be at liberty to withdraw his candidate in writing signed by him and delivered personally to the Returning Officer, within 3 days after the scrutiny. On this date the Returning Officer shall announce the number of candidates contesting the election. It shall be notified on the Notice Board of the Returning Officer.(viii)The Returning Officer shall decide all questions which may arise as to the validity of any nominations at the time fixed by him for scrutiny of nomination and his decision thereon shall be final.(ix)[ (1) If the number of candidates qualified to fill the reserved seats is equal to the number of such seats, all these candidates shall forthwith be declared to be elected to fill the reserved seats. [Substituted by Notification No. G.S.R. 135/F 8 (7)/Ayurved/74, dated 7-10-1974, published in Rajasthan Gazette, Part IV-C, Extra Ordinary, dated 22-10-1974, page 389 (10-17).]

(2)If the number of contesting candidates qualified to be chosen to fill the reserved seats exceeds the number of such seats but the total number of contesting Candidates is equal to the number of seats to be filled in, the Returning Officer shall first select by lot to be drawn by him in such manner as he may determine, the candidates to be declared elected to the reserved seats out of the candidates qualified to be chosen to fill these reserved seats and thereafter declare the remaining candidates to be duly elected to fill the remaining seats.

(3)If the number of contesting candidates qualified to be chosen to fill the reserved seats exceeds the number of such seats and the total number of contesting candidates also exceeds the total number of seats to be filled in, a poll shall be taken and after the poll has been taken, the Returning Officer shall first declare those, who being qualified to be chosen to fill the reserved seats, have secured the largest number of votes to be duly elected to fill the reserved seats and then declare the remaining candidates who have secured the largest number of votes to be duly elected to fill the remaining seats.

(4)If the number of contesting candidates qualified to be chosen to fill the reserved seats is less than the number of seats:

(a)All these candidates shall be forthwith declared to be duty elected to fill the reserved seats.

(b)The following procedure shall be followed for filling the seats other than reserved seats-

(1)If the number of candidates does not exceed the number required to fill up the vacancy or vacancies, the Returning Officer shall forthwith declare all such candidates to be duly elected.

(2)If the number of candidates is more than the number of seats, a poll shall be taken.

(3)If there is no candidate or if the number of candidates is less than the number of vacant seats, election proceedings shall be started afresh for filling up the vacant seats in all respects as if for a new election.

(c)Election proceedings shall be started afresh for filling up the remaining reserved seat or seats.]

(x)

(a)If a poll becomes necessary, the Returning Officer shall forthwith publish the names and addresses of the contesting candidates [in such manner as the State Government may think fit) and shall further cause their names to be entered in Ballot papers in Form No. 6. [Substituted by Notification No. G.S.R. 169/F 8 (28)/Ayurved/72, dated 6-1-1975, published in Rajasthan Gazette, Extra Ordinary, Part IV-C, dated 6-1-1975, page 505-506 [6-1-1975].]

(b)The names of contesting candidates in the list referred to above and in the Ballot papers shall be written in alphabetical order in Hindi in Devnagri Script.

(c)In the ballot papers the words "Recognised Medical Qualification" shall be printed immediately below the name of each candidate qualified to fill the reserved seats.]

(xi)Not less than twenty one days before such date as may be appointed by the Returning Officer for this purpose the Returning Officer shall give personally or send by registered post to each elector a Ballot paper (Form No. 6) signed by him. No election shall be invalidated by reason only of an elector not receiving his Ballot paper provided that a Ballot paper has been issued to him in accordance with these rules.

(xii)Before such date as may be appointed by the Returning Officer in this behalf every elector, desirous of voting, shall personally deliver or send by registered post his Ballot paper to the Returning Officer after recording his vote or votes in the manner prescribed therein. Provided that any Ballot paper which is not received by the Returning Officer before 12 noon on the date so appointed [x x x] [Deleted by Notification No. G.S.R. 135/F 8 (7)/Ayurved/74, dated 7-10-1974, published in Rajasthan Gazette, Part IV-C, Extra Ordinary, dated 22-10-1974, page 389 (10-17).] shall be rejected.

(xiii)The Returning Officer shall attend for the purpose of counting the votes on such date and at such time and place as may be appointed by him in this behalf. The Ballot papers shall then be scrutinized and the valid votes counted. Any candidate may also be present either in person or by an accredited representative to watch the counting of the votes.

(xiv)A Ballot paper shall be invalid if:-

(a)it does not in any way conform to these rules, or

(b)it does not conform to the instructions printed thereon, or

(c)it does not bear the initials of the Returning Officer, or

(d)no vote is recorded thereon, or

(e)a voter signs his name or writes a word or makes any mark on it, by which it becomes recognizable as his Ballot paper, or

(f)the number of votes recorded thereon, exceeds the number of vacancies to be filled, or

(g)it is void for uncertainty of one or more votes exercised:

Provided that when more than one vote can be given on the same Ballot paper, if one of the marks so placed as to render it doubtful to which candidate it is intended to apply, the vote concerned and not the whole Ballot paper shall be invalid on that account.

(xv)If any objection is made to any Ballot paper on the ground that it does not comply with the specified requirements or to any rejection 'by the Returning Officer of a Ballot paper it shall be decided at once by the Returning Officer whose decision shall be final.

(xvi)The Returning Officer shall nominate such number of scrutinizers not exceeding four as he deems proper.

(xvii)[ When the counting of votes has been completed, the Returning Officer shall first declare those, who being qualified to be chosen to fill the reserved seats, have secured the largest number of votes to be duly elected to fill the reserved seats and then declare the remaining candidates who have secured the largest number of votes to be duly elected to fill the remaining seats and shall forthwith inform the successful candidates by registered letters of their having been elected and shall also forthwith inform the Board, the Chairman and the State Government.] [Substituted by Notification No. G.S.R. 135/F 8 (7)/Ayurved/74, dated 7-10-1974, published in Rajasthan Gazette, Part IV-C, Extra Ordinary, dated 22-10-1974, page 389 (10- 17).]

(xviii)When an equality of votes is found to exist between any candidates and the addition of one vote will entitle any or more of the candidates to be declared elected the determination of the person or persons to whom such additional vote shall be deemed to have been given shall be made by Lot, to be drawn by the Returning Officer.

(xix)Upon the completion of the counting and after the result [has] [Substituted & Inserted by Notification No. G.S.R. 186/F 8 (28)/Ayurved/72, dated 22-12-1973, published in Rajasthan Gazette, Part IV-C, dated 22-12-1973.] been declared by him, the Returning Officer shall seal the Ballot papers and all other documents relating to the election and shall retain the same with himself [in safe custody] [Substituted & Inserted by Notification No. G.S.R. 186/F 8 (28)/Ayurved/72, dated 22-12-1973, published in Rajasthan Gazette, Part IV-C, dated 22-12-1973.] for the period of six months [and] [Substituted & Inserted by Notification No. G.S.R. 186/F 8 (28)/Ayurved/72, dated 22-12-1973, published in Rajasthan Gazette, Part IV-C, dated 22-12-1973.] thereafter with the approval of the State Government cause them to be destroyed.

(xx)The Returning Officer shall [issue notice of Election in Form 3A] [Substituted & Inserted by Notification No. G.S.R. 186/F 8 (28)/Ayurved/72, dated 22-12-1973, published in Rajasthan Gazette, Part IV-C, dated 22-12-1973.] [in such manner as the Government may think fit] [Substituted by Notification No. G.S.R. 169/F 8 (28)/Ayurved/72, dated 6-1-1975, published in Rajasthan Gazette, Extra Ordinary, Part IV-C, dated 6-1-1975, page 505-506 [6-1-1975].] the date, time and placed fixed for such of the following proceedings, namely:-

(a)[ The number and nature of the members required to be elected. [Substituted & Inserted by Notification No. G.S.R. 186/F 8 (28)/Ayurved/72, dated 22-12-1973, published in Rajasthan Gazette, Part IV-C, dated 22-12-1973.]

(b)The receipt of nomination papers by the R.O.

(c)The Scrutiny of nomination papers.

(d)The last date of withdrawal of candidature.

(e)The sending of ballot papers to electors.

(f)The last date of receiving the ballot papers.

(g)The counting of votes].

(xxi)If any question arises as to the intention or application of these rules, which in the opinion of the Board should be referred to the State Government, the Board shall refer such question to the State Government, whose decision shall be final.

10. Assumption of office by Chairman.

- The Chairman shall on his nomination assume of office by issuing an office order which shall be notified to the Government. The new Chairman shall assume office within 15 days of his nomination.

11. Meetings of the Board.

(1)The meeting of the Board shall be called within one month of the assumption of office by the Chairman. The agenda for this meeting shall be prepared by the Registrar and notices shall be issued by him after approval of the Chairman.

(2)The notice of the meetings with agenda will be sent through peon book to all local members and under postal certificate to the members residing outside Jaipur.

(3)The Registrar, with the approval of the Chairman shall call a meeting of the Board, atleast once in 120 days by issue of a notice to all members atleast 7 days earlier to the date of meeting.

(4)The meeting of the Board may also be called by the Chairman on the written requisition signed by atleast seven members of the Board. Such meeting shall be convened by the Registrar within one month of the receipt of the written requisition.

(5)An emergency meeting of the Board can be called by the Chairman through Registrar to deal with urgent matters on 3 days notice and the notice of such emergency meeting shall be sent, to all local members under peon book and to outside members by telegram without the agenda.

(6)The meeting of the Board shall be presided by the Chairman, or in his absence by the Vice-Chairman or in their absence by a member present in the meeting so elected by the members present to preside that particular meeting.

(7)The meeting or hearing as the case may be, will start punctually in time if the quorum is present. If the quorum is not present within half an hour of the appointed time, the Chairman shall postpone the meeting till the same hour on the adjourned meeting postponed for want of quorum and in such a meeting the business will be transacted without any consideration of any deficiency in the number of members present, as provided in section 20(2) para 2 of the Act.

(8)The Registrar shall have the minutes and proceedings recorded through a steno-typist or any other method convenient to him and shall see that the entire minutes and proceedings are correctly recorded and then place it before the Chairman for his approval. The minutes having been thus approved by the Chairman will be placed in a file and will be placed in the next meeting of the Board to be read out and passed as correct by the members of a majority of them present at the meeting.

(9)The Registrar shall be authorised to implement the decision of the Board.The minute book of the proceedings of the meeting and all other such record shall be kept in the custody of the Registrar.

12. Allowances etc. of Chairman and members.

(a)Conveyance charges shall be given to the members who are residents of the place of the meeting @ Rs. 7/- per day and the persons who are not resident of the place of meeting shall be given daily allowance of Rs. 20/- per day, in addition to the only 1st Class Railway fare from their place of residence to the place of meeting and back.

(b)The Chairman shall be entitled to receive Rs. 150/- p.m. as conveyance allowance and a telephone at his residence at the cost of the Board subject to the same conditions as applicable to a Deputy Secretary to the Government.

13. Appointment of official other than Registrar.

(1)The Board shall appoint officials, other than the first Registrar, with the approval of the State Government. The remuneration of such staff and their service conditions shall be fixed by the Board with the approval of the State Government. The salary and other allowances of the Registrar shall be determined by the Government from time to time.[x x x] [Deleted by Notification No. G.S.R. 169/F 8 (28)/Ayurved/72, dated 6-1-1975, published in Rajasthan Gazette, Extra Ordinary, Part IV-C, dated 6-1-1975, page 505-506 [6-1-1975].]

(3)[ Till separate rules governing the remuneration and service conditions of the Registrar and other employees of the Board are framed, all rules, orders etc. made applicable by the Government of Rajasthan to its employees would mutatis mutandis apply to similar categories of employees of the Board and the Registrar with respect to recruitment, conditions of service, pay, allowance etc. and other benefits, liabilities etc. with the following modifications:-

(a)The power of the Head of Office of the Board shall be exercised by the Registrar and all other powers will be exercised by the Board.

(b)The posts under the Board shall not be pensionable. The employees of the Board shall be governed by a scheme of contributory Provident Fund in which each employee shall contribute eight percent of his basic pay every month and the Board shall contribute an equal amount.]

14. General rules regarding travelling expenses.

- The following provisions shall apply in respect of the payment of travelling expenses to the Chairman and Members:-

(1)Such expenses shall be payable only in respect of journeys performed in connection with business of the Board including journeys performed in connection with attending the meetings of the Board or Committee thereof.

(2)Such expenses shall be drawn by means of a bill giving the details of each item and signed by person drawing the expenses.

15. Financial Provisions.

- An account shall be opened in any of the scheduled nationalized Bank in the name of the Board and all moneys of the Board shall be deposited in the Bank, subject to the reservation mentioned hereafter.

16.

The Registrar being the Drawing and Disbursing Officer shall receive all moneys payable to the Board. He shall not retain in his hand a sum exceeding Rs. 500/- the balance being lodged in the Bank to the credit of the Board.

17.

The annual accounts shall be maintained under the supervision, direction and control of the Registrar. They shall be audited by the Local Fund Audit Department or by a Chartered Accountant.

18.

In the month of September in each year or on such other date as the State Government may fix, an estimate of the revenue, and of the expenditure of the Board for the year commencing on 1st April next ensuing, shall be sent to the State Government.

19.

Such estimate shall make provision for the fulfilment of the liabilities of the Board and for effectually carrying out its objects. It shall include on its revenue side, besides all revenue ordinarily anticipated, such grant as Government may allot and all fees received from registration and other sources.

20.

The State Government shall consider the estimate so submitted to it and shall sanction he same either unaltered or subject to such alteration as it may deem fit.

21.

The State Government may at any time during the year for which any estimate has been sanctioned cause a supplementary estimate to be prepared and submitted to it. Every such supplementary estimate shall be considered by the State Government in the same manner as if it were an. original annual estimate.

22.

The Registrar' shall immediately bring into account in the general cash book all moneys received or spent by the Board.

23.

All cheques on the Bank shall be signed by the Chairman and Registrar of the Board.

24.

The accounts of the Board shall be maintained in the language in which accounts of the State Government are for the time being maintained.

Chapter III
Registration of Homoeopaths

25. Registration as Registered Homoeopath under Section 30.

(1)Every major person entitled to be registered under section 30 and desiring to have himself/herself registered shall apply to the Registrar in Form 7 which would be made available for Rs. 2/- duly filled and signed by him. Every' such application shall be accompanied with a fee of Rs. 50/- and also two certificates as proof of his past practices, for more than 3 years (See Schedule 30).

(2)The certificates for the purpose of section 30 & 62 (Schedule 8) of the Act shall be in the Form 8 to be appended with the application form and shall be signed by a Member of Parliament, or a Member of State Legislative Assembly or Zila Pramukh or Chairman Municipality or Board or Pradhan or any Gazetted Officer.

(3)The Registrar on being satisfied that the applicant is entitled to be registered under the Act shall cause his name to be entered in the Register and issue of a certificate of registration in Form 9.

(4)The register of the Registered Homoeopaths under section 30 shall be maintained by the Registrar in Form 10 with a separate alphabetical index register.

25A. [ Renewal of Registration. [Inserted by Notification No. G.S.R. 134/F 8 (7)/Ayurved/74, dated 25-9-1974, published in Rajasthan Gazette, Part IV-C, Extra Ordinary, dated 22-10-1974 at Page 389 (1)-(19) (22-10-1975).]

(1)Every Registered Homoeopath desirous to continue to practice after the expiry of the period of 3 years from the date on which his name has been registered or after the expiry of the period of any renewal granted to him under the provisions contained in section 31 of the Act shall, before such expiry, submit an application in Form 7A to the Registrar. Every such application shall be accompanied by a renewal fee of rupees twenty five for every' period of three years.

(2)On receipt of the application and the renewal fee as above within the prescribed time, the Registrar shall cause necessary entries to be made in the Register of Homoeopathy practitioners and issue to the Registered Practitioner a renewal slip in Form 9A. The practitioner shall attach this renewal slip to his certificate of registration.

(3)Any name removed from the register under the provisions contained in section 31 (2) of the Act may be restored to the Register and a renewal slip as aforesaid issued by the Registrar, subject to the following conditions:-

(i)The person whose name has been removed from the Register has submitted an application to the Registrar in Form 7B for such restoration within a period of 3 years from the date of removal of his name from the register alongwith a renewal fee of rupees twenty five only for every period of 3 years.

(ii)Such person has paid to the Board an additional fee of rupees five for every month or part thereof for default committed in submitting the prescribed renewal fee and the application for renewal.

(iii)Such person, if he was registered on the basis of experience alone u/s 30(2) of the Act or under item 4 of the schedule to the Act, and has no other qualification recognised by the Board for the purposes of registration has proved to the satisfaction of the Registrar by submitting a Certificate from any Magistrate of the District, where he was engaged in practice or otherwise, that during the currency of the Certificate of registration he had been in the regular practice of the Homoeopathic System of Medicine in the State].

26. Registration of Additional Qualifications.

(1)An application for registration of additional qualifications shall be made in Form 11 and shall be accompanied by a fee of Rs. 5/-.

(2)After having carried out the necessary entries with respect to the additional qualifications, the Registrar shall grant the Applicant a certificate in Form 12.

27. Appeals against the decision of Registrar.

- The appeals against a decision of the Registrar filed under section 30(5) shall be governed by the following provisions:-

(1)Such appeals shall be filed by means of a memorandum in writing signed by the appellant which shall be presented by him in person or sent through a duly authorised person or by posts so as to reach the office of the Board within the period of ninety days mentioned in section 30(5). It shall state in brief the grounds of appeal. [Every such appeal shall be accompanied by a fee of Ten rupees] [Added by Notification No. G.S.R. 169/F 8 (28)/Ayurved/72, dated 6-1-1975, published in Rajasthan Gazette, Extra Ordinary, Part IV-C, dated 6-1-1975, page 505-506 [6-1-1975].].

(2)The Registrar shall maintain a register of such appeals and enter them under serial numbers. The Register should contain particulars relating to the appellant, the date of receipt of the memorandum of appeal, the result of the appeal when decided and such other particulars as the Chairman may direct to be entered therein.

(3)A meeting of the Board shall ordinarily be held atleast once in three months for the purpose of hearing such appeals.Note.-Nothing in this sub-rule shall be construed as preventing the Board from transacting any other business at the meeting.

(4)Information of the date, time and place of the meeting shall be sent in writing to the appellant in sufficient time so as to allow him a reasonable interval for attending the meeting, if he so chooses.

(5)At the meeting held for the purpose, the appellant shall have a right to appear personally or through a legal adviser only authorised by him to be heard.

(6)The provisions of the Act and the Regulations thereunder, applicable to meetings of the Board, including sections shall apply to meetings held for hearing appeals under this rule.

(7)With reference to proceedings held before the Advisory Committee concerned under section 25, this rule shall apply in the same manner as it applied with reference to proceedings before the Board.

(8)Provisions of this rule shall apply, as far as may be; to appeals arising out of applications under section 30.

(9)While an appeal under this rule is heard before the Advisory Committee, the appellant shall have a right to produce oral and documentary evidence at the meeting, but the person presiding at the meeting shall have the power of regulating the taking of such evidence as is regarded by him as, irrelevant need not be recorded at the meeting.

Chapter V
Removal from the Register and Re-entry

28.

Any person may inform the Board, in writing that any Registered Homoeopath has incurred the disqualification mentioned in section 36(1)(a)(b). Such information shall be dealt within the following manner:-

(1)

(a)Where the information is in the nature of a complaint charging the Homoeopath with professional misconduct or other infamous conduct as envisaged in clause (b) of sub-rule (1) of section 36, it shall be accompanied by an affidavit attested by a Magistrate or Notary Public.

(b)Information regarding the conviction of the Homoeopath envisaged in clause (a) shall be accompanied by either affidavit or the copy of the judgment by which the Homoeopath was convicted.

(c)Information or complaints unaccompanied by affidavit or copy of judgments are liable to be dismissed summarily at the discretion of the Board.

(2)The Registrar shall place before the Board all the informations and complaints, together with all other record. The Board may either enquire the matter itself or may constitute a Committee for the purpose.

(3)The enquiry shall cause to commence by the issue of show cause notice. Notice shall be issued by the Registrar on behalf of the Board and shall be sent to the Homoeopath by registered post. It shall specify the nature and particulars of the charge and inform him of the day on which the Board intends to deal with the case and shall call upon the Homoeopath to answer the charges in writing and to attend before the Board on such day. The notice shall be in such form as may be prescribed by the Board. The information or the complainant shall also be informed of the date appointed.

(4)

(a)When the Homoeopath admits to the charge, the Board shall pronounce its orders forthwith.

(b)If the Board is satisfied by the reply of the delinquent Homoeopath or the documents or other materials produced before it that no case is made out against him it shall dismiss the information or the complainant. But no such order shall be passed unless the complainant or the informant has been given the opportunity of being heard.

(5)Whenever the Board is of opinion that an enquiry, involving recording of evidence, has to be made it may either conduct the enquiry itself or it may entrust it to a Committee constituted for this purpose. The Board may also constitute Standing Committee for the purpose. The evidence shall be recorded in such manner as may be laid down by the Board in the regulations.

(6)The meetings of the Board or the Committee of enquiry shall be in camera unless otherwise directed by the Board.

(7)Upon conclusion of the Enquiry the Board shall pronounce its orders to the parties, if present. Otherwise the order shall be communicated to the parties by Registered Post.

(8)The Board may also make supplementary provisions in relation to enquiries under this rule.

29. Restoration of names to the Register.

- Application for reentry in the Register of a name removed under section 36 shall be accompanied by the following documents, namely:-

(a)the applicant's certificate, degree or diploma, if any;

(b)his certificate of registration in original if the same has not been already returned.

The Board may prescribe the Form of such applications.

30. Seal of the Board.

- The Board shall have a common seal of the following description:-

(a)The line block of "Kirti Stambh of Chittor" accompanied by "an inscription" "Similia Similibus Curentur" and the name of the Board i.e., "Rajasthan Board of Homoeopathic Medicine".

(b)The seal shall be affixed on certificates of registration issued by the Board, or Diploma, Degrees, agreements entered into by the Board and documents of any other category which may be specified by the Board.

(c)The seal shall be kept in the safe custody of the Registrar and he shall use it for the purposes mentioned in sub-rule (b) above.

31. Register of Practitioners.

(a)Under the proviso of section 62 of the Act, the Registrar shall cause to keep a separate register of such Homoeopaths who have not completed 3 years of practice on the date of commencement of the Act with the columns as provided in Form 13.

(b)Every Homoeopathic Practitioner eligible to be enlisted under section 62 of the Act and desiring to have himself enlisted shall apply to the Registrar in Form 14 costing Rs. two only duly filled and signed by him. Every such application shall be accompanied by a fee of Rs. 50/- (Rupees Fifty only) and two certificates as provided in rule 25(2).

(c)The Registrar, after making such inquiry as he deems fit, may either cause his name to be enlisted in the Register and issue certificate on Form 15 or reject the application and communicate his decision alongwith ground thereof to the applicant.

(d)Any person aggrieved by the decision of the Registrar can appeal to the Board within 30 days from the date of such decision in accordance with rule 27(1) alongwith a fee of Rs. 10/-. The Board shall decide the appeal in accordance with Appeal Rules.

32. Inspection and safe custody of documents.

(1)The Chairman shall be entitled to inspect all documents of the Board, at any time during office hours.

(2)Members of the Board, other than Chairman shall be entitled to inspection of the document of the Board, on the following conditions:-

(a)The member shall give notice of three clear working days to the Registrar.

(b)The members shall state the document be desires to inspect.

(c)Inspection shall be allowed during office hours within the premises of the Board.

(3)Inspection by other persons shall be allowed under the directions given or regulations made by the Board.

33. [ [Omitted by Notification No. G.S.R. 135/F 8 (7)/Ayurved/74, dated 7-10-1974, published in Rajasthan Gazette, Part IV-C, Extra Ordinary, dated 22-10-1974, page 389 (10- 17).]

x x x] [Added by Notification No. G.S.R. 135/F 8 (7)/Ayurved/74, dated 7-10-1974, published in Rajasthan Gazette, Part IV-C, Extra Ordinary, dated 22-10-1974, page 389 (10-17).]

34. [ Delegation of powers. [Added by Notification No. G.S.R. 169/F 8 (28)/Ayurved/72, dated 6-1-1975, published in Rajasthan Gazette, Extra Ordinary, Part IV-C, dated 6-1-1975, page 505-506 [6-1-1975].]

(1)The State Government may by notification delegate all or any of its powers under the Act or these rules to any person or authority subordinate to it, subject to such restrictions, limitations and conditions and subject to such control and revision by such authority as may be specified in the notification.

(2)The Board may, with the prior approval of the State Government, delegate any or all of its financial and administrative powers under the Act or the Rules and regulations framed thereunder to the Registrar subject to such restrictions, limitations and conditions as may be prescribed.]Form No. 1[Rule 3(a)]Prescribed form for the nomination of Vice-ChairmanI, Dr.............. son/daughter/wife of..........aged......years, address registered at registration No...................as a Registered Homoeopath Medical Practitioner having been nominated/elected as a member of the Rajasthan Homoeopathic Board, hereby seek to be elected as the Vice-Chairman.Proposed by.......................Seconded by.......................

Signature of the proposer with full name and registrationnumber	Signature of the Candidate Member
Signature of the seconder with full name and registrationnumber	Date

Scrutiny and order of the Returning OfficerSignature of the Returning Officer.Note.-The Returning Officer shall mention the grounds for rejection if any.Form No. 2[Rule 3 (c)]For indicating preference for Vice-Chairmanship to be elected by the members of the BoardI, the undersigned give my Vote in favour of ...................... Dr.................(Signature of the Member)Dated........Full Name........................Address..........................Registration No..................Form No. 3(Rule 4)Register showing particulars of the members of the Rajasthan Homoeopathic Board

S. No.	Name of the member with father/Husband’s name	Address	Whether nominated or elected and in case of elected the numberof electorate representing
1	2	3	4

Term of Office	Date of commencement of term	If the office terminates before the due datementioned in column No. 6, then the date and reason of earliertermination.

From	To
1	2	3	4

[Form No. 3A] [Added by Notification No. G.S.R. 186/F 8 (28)/Ayurved/72, dated 22-12-1973, published in Rajasthan Gazette, Part IV-C, dated 22-12-1973.][See Rule 9(xx)]Notice of ElectionNOTICE is hereby given that:Election are to be held of........members to the Rajasthan Board of Homoeopathic Medicine under Section 4 of the Rajasthan Homoeopathic Medicine Act, 1969 read with rules 5 to 9 of the Rajasthan Homoeopathic Medicine Rules, 1971 as follows:-

(a)[ ........................... persons to be elected by the Registered Homoeopaths of the State from amongst themselves, out of whom................shall be persons possessing recognised medical qualification. [Substituted by Notification No. G.S.R. 135/F 8 (7)/Ayurved/74, dated 7-10-1974, published in Rajasthan Gazette, Part IV-C, Extra Ordinary, dated 22-10-1974, page 389 (10- 17).]

(b)One person possessing recognised medical qualification to be elected by the registered teachers of the recognised Homoeopathic institutions in the State of Rajasthan from amongst themselves.]

2. Nomination papers may be submitted to the Returning Officer either personally or by registered post so as to reach him before 1 p.m. on................ Nomination papers, filed personally shall be handed over to the Returning Officer during office hours in his office.

3. Forms of nomination paper may be obtained from the Returning Officer during office hours in his office personally on payment of a fee of Rs. 5/- only.

4. The nomination papers will be taken up for scrutiny at 11.00 A.M. on.................

5. A candidate may withdraw his candidature by a notice in writing signed by him and delivered by him to the Returning Officer upto 3.00 P.M. on..............

6. In the event of the election being contested, ballot papers to the electors will be given personally or sent by registered post by the Returning Officer not later than.................

7. Every elector desirous of voting may personally deliver or send by registered post his ballot paper to the Returning Officer after recording his vote or votes in the manner prescribed therein, so as to reach him before 12 noon on.......

8. The counting of votes will commence in the office of the Returning Officer at...............on...............

Place.............Date..............Returning Officer for elections to the RajasthanBoard of Homoeopathic Medicines, Jaipur.Form No. 4[Rule 6(iv)]Nomination Paper for Election of a Teacher representative

(a)Name of Candidate.............................

(b)Address.........................

(c)Age...............

(d)Father's/Husband's name....................

(e)Registration No.................

(f)Full address..............

(g)Teacher at (Name of the teaching institute).................

(h)Signature, registration No., full name and address of proposer .....................

(i)Teacher at................

(j)Signature, registration No., full name and address of seconder .................

(k)Teacher at................

I hereby declare that I am the person about whom the above particulars are given and I agree to this nomination. A fee of Rs. 5/-(Rupees five only) (non-refundable) has been deposited in the Board, as per receipt No dated enclosed.[I further declare that I am willing to serve on the Board if elected.] [Inserted by Notification No. G.S.R. 186/F 8 (28)/Ayurved/72, dated 22-12-1973, published in Rajasthan Gazette, Part IV-C, dated 22-12-1973.]

Date ...............

Signature of the Candidate

[(Further declaration to be made by a candidate seeking election against a seat reserved for registered Homoeopaths possessing recognised medical qualification)] [Added by Notification No. G.S.R. 135/F 8 (7)/Ayurved/74, dated 7-10-1974, published in Rajasthan Gazette, Part IV-C, Extra Ordinary, dated 22-10-1974, page 389 (10-17).].I hereby declare that I possess the recognised medical qualification of awarded to me by.................... in the year and an entry about this qualification has been made in the Register.

Date ...............

Signature of the Candidate]

Scrutiny and comments of the Returning Officer.Signature of the Returning Officer.Note.-The returning Officer shall mention the grounds for rejection, if any. He shall also have to mention the clear orders for acceptance of form.Form No. 5[Rule 6 (v)]Nomination paper for Election as General Member of the Board.Name of candidate......................Registration No..........................................Address..........................Age.........................Father's/Husband's name.............................Signature of proposer with full name, address and registration No..............................Signature of seconder with full name, address and registration No..............................I hereby declare that I am the person for whom the above particulars have been given and I agree to this nomination for election as a member of the Board.[I further declare that I am willing to serve on the Board if elected.] [Added by Notification No. G.S.R. 186/F 8 (28)/Ayurved/72, dated 22-12-1973, published in Rajasthan Gazette, Part IV-C, dated 22-12-1973.]A fee of Rs. 5/- (Rupees five only) (non-refundable) has been deposited with the Board as per receipt No................... dated.............. enclosed herewith.

Date ...............

Signature of the Candidate]

[(Further declaration to be made by a candidate seeking election against a seat reserved for registered Homoeopaths possessing recognised medical qualification)] [Added by Notification No. G.S.R. 135/F 8 (7)/Ayurved/74, dated 7-10-1974, published in Rajasthan Gazette, Part IV-C, Extra Ordinary, dated 22-10-1974, page 389 (10- 17).].I hereby declare that I possess the recognised medical qualification of............ awarded to me by in the year and an entry about this qualification has been made in the Register.

Date ...............

Signature of the Candidate]

Scrutiny and comments of the Returning Officer.Signature of the Returning Officer.Note.-The Returning Officer shall mention the grounds for rejection, if any. He shall also have to mention the clear orders for acceptance of form.Form No. 6Form of Ballot PaperRajasthan Board of Homoeopathic Medicine. Outer foil Front ................Constituency.

Counterfoil		Name of candidates.
Election for Rajasthan Board of Homoeopathic Medicine		Marks denoting votes.
.........19 .
S. No. of Ballot Paper.
No. of the Roll of the elector in the ElectoralRoll............
Name of the Elector...........
Date of Despatch...........
Initials of Despatching Officer

Initials of Returning Officer.Outerfoil ReverseInstructions

1. The number of candidates for whom the elector may vote is..

2. You shall vote by placing the mark X opposite the name or names of candidates whom you prefer. If you do not wish to use all your votes (in cases where more than one vote is allowed) you need do so but more than one vote may not be given to any one candidate.

3. Under the Rajasthan Homoeopathic Rules, 1971, a Ballot Paper shall be invalid, if:-

(a)if does not in any way conform to these rules, or

(b)it does not conform to the instructions printed thereon, or

(c)if does not bear the initials of the Returning Officer, or

(d)no vote is recorded thereon, or

(e)a voter signs his name or writes a word or makes any mark on it, by which it becomes recognisable as his Ballot Paper, or

(f)the number of votes recorded thereon exceeds the number of vacancies to be filled, or

(g)it is void for uncertainty of one or more vote exercised:

Provided that when more than one vote can be given on the same ballot paper, if one of the marks is so placed as to render it doubtful to which candidate it is intended to apply, the vote concerned and not the whole ballot paper shall be invalid on that account.

4. Ballot papers which do not reach the Returning Officer before 12 noon on the day of shall be rejected.

Form No. 7[Rule 25(1)]Form of Application for Registration under Section 30Important. - All particulars in this Form must be filled in by the applicant in neat legible hand. Incomplete Forms are liable to be rejected.To.The Registrar,Rajasthan Board of Homoeopathic Medicine..................JaipurDear Sir,I request that my name be registered in the Register of Homoeopaths maintained under the Rajasthan Homoeopathic Medicine Act, 1969, and that I may be furnished with a Certificate of Registration. Necessary particulars are given as under:-

(1)Full name (in block letters)...................

(2)Father's/Husband's name.....................

(3)Age...............

(4)Address...............................

(5)

(i)Number of the schedule to the Act, under which registration is sought.

(ii)Qualifications with reference to relevant entry...............

Please furnish documents regarding qualifications in original with copies thereof certified as true by a Gazetted Officer. The Originals will be returned after registration.The prescribed fee of Rs. 50/- is hereby/have been paid/remitted by postal order/cheque No..................... M.O. Receipt ............/Boards Cash Receipt No....................dated the.............I hereby declare that all the entries in the above Form are true to the best of my knowledge and belief.

Place.......................	Yours faithfully,
Date.......................	Signature of applicant

No. of enclosures (with particulars)Note.-Please furnish the Certificates required by rule 13 of Rajasthan Homoeopathic Rules, 1970Received on....................Orders of the RegistrarSignature of the Receiving Officer.Signature of Registrar.Date ..................[Form No. 7A] [Inserted by Notification No. G.S.R. 134/F 8 (7)/Ayurved/74, dated 25-9-1974, published in Rajasthan Gazette, Part IV-C, Extra Ordinary, dated 22-10-1974 at Page 389 (1)-(19) (22-10-1975).](Rule 25-A)Form of application for renewal of Registration under Section 31(1)To.The Registrar,Rajasthan Board of Homoeopathic Medicine,Jaipur.Sir,I am to inform you that I was registered as a bonafide practitioner in Homoeopathy under item No...................... of the Schedule under Section 30(1)/Section 30(2) of the R.H.M. Act, 1969 by the Rajasthan Board of Homoeopathic Medicine, Jaipur and my name stands entered in the State Register of Homoeopathy Practitioners at Serial No. .............. page date The validity of this registration will expire on..............*I got this registration renewed and the validity of the renewed registration will expire on...............I am desirous of practicing the Homoeopathic System of Medicine after the expiry of the aforesaid period of validity. It is therefore requested that my aforesaid registration may kindly be renewed for a period of 3 years from...............to...........The prescribed renewal fee of rupees twenty five is hereby/*has been paid/*remitted by postal order/*cheque No.........................../*M.O. Receipt No. ........../*Board's cash Receipt No dated...................There is no change in my registered address/*A change in my registered address has occurred and the following change may kindly be noted in my registered address.*Strike off if not applicable...................................................................Yours faithfully,Signature of the applicant.

Place....................	Full Name......................
Date....................	Full Address....................

[Form No. 7B] [Inserted by Notification No. G.S.R. 134/F 8 (7)/Ayurved/74, dated 25-9-1974, published in Rajasthan Gazette, Part IV-C, Extra Ordinary, dated 22-10-1974 at Page 389 (1)-(19) (22-10-1975).](Rule 25-A)Form of application for restoration of a name to the Register under Section 31(2)To,The Registrar,Rajasthan Board of Homoeopathic Medicine,Jaipur.Sir,I am to inform you that I was registered as a bonafide practitioner of Homoeopathy under item No....................... of the Schedule under Section 30(1)/Section 30(2) of the R.H.M. Act, 1969 by the Rajasthan Board of Homoeopathic Medicine, Jaipur and my name stands entered in the State Register of Homoeopathy Practitioners at Serial No............ page...........date..............The validity of this registration expired on...............*I got this registration renewed and the validity of the renewed registration expired on.....................................My name has been removed from the register on.............due to non-renewal of the registration.I am desirous of practising the Homoeopathic System of Medicine after the expiry of the aforesaid period of validity. It is therefore requested that my name may kindly be restored to the register for the period from..............to ..................The prescribed renewal fee of rupees twenty five and an additional fee of Rs is hereby/*has been paid/*remitted by postal order/*cheque No................../*M.O...........................Receipt No................./*Board's cash Receipt No.................. dated................The following documents in support of the fact that I had been in the regular practice of the Homoeopathic System of Medicine in the State during the period of currency of the aforesaid registration are being submitted herewith.

1.

2.

3.

4.

There is no change in my registered address/*A change in my registered address has occurred and the following change may kindly be noted in my registered address.*Strike off if not applicable.........................................................................................................................................................................................................................Yours faithfully,Signature of the applicant.

Place....................	Full Name......................
Date....................	Full Address....................]

No. of enclosures with particulars.Form No. 8[Rule 25(2)]This is to certify that Shri/Shrimati/Kumari ..................... aged son/daughter/wife of...........................address........... has been practising as a Homoeopath since years, and in my opinion, is a fit person for being registered as a Homoeopath.Date................Signature................Full Name................Designation..............Full Address.............Form No. 9[Rule 25(3)]Certificate of Registration Rajasthan State Board of Homoeopathic Medicine, JaipurRegistration Certificate No.....................dated...............This is to certify that Dr.............................aged............son/daughter/wife of.............. address...................has been registered as a bonafide practitioner in Homoeopathy under the Rajasthan Homoeopathic Medicine Act, 1969 (Act No. 1 of 1970) section 30, Schedule ............... and his name has been entered in the State Register of Homoeopathy Practitioner at Serial No................... Page.... date ............ and he is entitled to all the privileges granted to a registered medical practitioner.In witness whereof are affirmed hereunder the seal of the Board and the signature of the Registrar.[This certificate is valid upto ......................only.] [Added by Notification No. G.S.R. 169/F 8 (28)/Ayurved/72, dated 6-1-1975, published in Rajasthan Gazette, Extra Ordinary, Part IV-C, dated 6-1-1975, page 505-506 [6-1-1975].][Form No. 9A [Inserted by Notification No. G.S.R. 134/F 8 (7)/Ayurved/74, dated 25-9-1974, published in Rajasthan Gazette, Part IV-C, Extra Ordinary, dated 22-10-1974 at Page 389 (1)-(19) (22-10-1975).](Rule 25A)Rajasthan Board of Homoeopathic Medicine, Jaipur, Registration Renewal Slip No...........dated........This is to certify that Registration No dated of Dr....................son/daughter/wife of........... address has been renewed upto and for the period ending on............ SEALSignature of the Registrar].Form No. 10[Rule 25(4)]Electoral Roll or the list of Registered HomoeopathsRegister of Homoeopathy Practitioners(a)Serial No.(b)Registered No. and date of registration.(c)Name(d)Father's/Husband's name.(e)Age.(f)Address.(g)Basis of registration.(h)Qualifications or degrees or diploma, if any.(i)Number of years in practice.(j)Registration fee receipt No. and date.(k)Renewal fee receipt No. and date.(l)Cancellation with remarks (if cancelled).Form No. 11[Rule 26(1)]Application for Registration of Additional QualificationsDear Sir,I request that the additional qualification of which I have obtained from...............in................may be registered. The Diploma/s, certificates of the qualification/s is/are enclosed in original with certified true copies thereof by a Gazetted Officer in support thereof. The originals be please returned as soon as done with.The prescribed fee of Rs. 5/- (Rupees five only) is hereby/have been remitted.............(give No. of receipt and date).I am already registered under the Rajasthan Homoeopathic Medicine Act, 1969 and my registration is..............DatedYours faithfully.Signature of the Applicant Full Name & AddressForm No. 12[Rule 26(2)]Certificate of Registration of Additional QualificationsThe Additional diploma/s and/or the Certificate/s appearing below has/have been inserted in the Register of Registered Homoeopaths for Rajasthan against the name of... son/daughter/wife of.... resident of....

Registration No. Diploma or Certificate Already registered.	Diploma or Certificate Newly registered
........................	...............
Date...............	Signature of Registrar.

SEALForm No. 13[Rule 31(c)]Form of Practitioners under section 62 of the Act.

(1)Serial Number.

(2)Name.

(3)Age.

(4)Father's/Husband's name.

(5)General Education and other qualifications, or examination passed with the year.

(6)Period of Homoeopathic practice before enlistment.

(7)Date of enlistment under the Act.

(8)Address.

(9)Remarks.Signature of Registrar.Form No. 14[Rule 31(b)]Form of Application for EnlistmentTo,The Registrar,Rajasthan Board of Homoeopathic Medicine,JaipurDear Sir.I want to get my name enlisted in the list of the Homoeopathic Practitioners under section 62 of the Rajasthan Homoeopathic Act, 1969. I am submitting the following facts in this connection:-

(1)Name in full (in block letters)

(2)Father's/Husband's name.

(3)Date of birth (in words and figures).

(4)Address (Permanent and present both).

(5)General educational and other qualifications.

(6)Duration and place of practice.

(7)Period of practice before enlistment.

(8)Whether practising according to any other system besides Homoeopathic system.

(9)Other particulars.

(10)Age.I do hereby solemnly declare that the above information is correct to the best of my knowledge.Signature of Applicant in full.Note.-(1) The applicant must fill in the form in his own handwriting.

(2)The application must be accompanied with a fee of Rs. 50/- paid either through a crossed cheque or money order or cash receipt.

(3)Also enclose two certificates as required under rule 25(2) on prescribed form 7.Form No. 15[Rule 31(a)]Rajasthan Board of Homoeopathic Medicine, JaipurCertificate No.......................I hereby certify that Dr............age..........of address....... has been enlisted under section 62 of the Rajasthan Homoeopathic Medicine Act, 1969 as.............on at Jaipur.SEALSignature of Registrar,Rajasthan Board of Homoeopathic Medicine.[Form No. 16 and 17 x x x] [Deleted by Notification No. G.S.R. 135/F 8 (7)/Ayurved/74, dated 7-10-1974, published in Rajasthan Gazette, Part IV-C, Extra Ordinary, dated 22-10-1974, page 389 (10- 17).].Rajasthan Homoeopathic Medicine Board RegulationsConstituted in next volume: after High Court Rules

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