Section 15 in The Punjab Ayurvedic and Unani Practitioners Act, 1963
15. Registration.
(1)Every person possessing any of the qualifications specified in Schedule I shall, subject to the provisions of this Act and on payment of such fees as may be prescribed in this behalf, be entitled to have his name entered in Part I of the Register subject to such conditions as may be prescribed.(2)Every person whose name in entered immediately before the commencement of this Act, in Part (i) or Part (ii) of the Register maintained under the East Punjab Ayurvedic and Unani Practitioners Act, 1949, or the Pepsu Ayurvedic and Unani Practitioners Act, 2008 B.K. shall, subject to the provisions of this Act, be deemed to be registered in Part I of the Register.(3)Every person not in possession of the qualifications specified in Schedule I-(a)whose name is entered immediately before the commencement of this Act in the list maintained under section 34 of the East Punjab Ayurvedic and Unani Practitioners Act, 1949, or under section 33 of the Pepsu Ayurvedic and Unani Practitioners Act, 2008 B.K.; or(b)who proves to the satisfaction of the Registrar within a period of [eighteen months] [Substituted for the words 'one year' by Punjab Act 15 of 1965, section 3.] from the commencement of this Act that the was in practice as a practitioner on the first day of August, 1963.shall subject to the provisions of this Act and on payment of such fees as may be prescribed in this behalf, be entitled to have his name entered in Part II of the Register subject to such conditions as may be prescribed.(4)Every person entered in Part (iii) of the register maintained under the Acts referred to in sub-section (2) shall, subject to the provisions of this Act, be deemed to be registered in Part II of the Register.(5)No person shall be entitled under this section to have his name entered in the Register if he is a minor.
