Section 53 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
53. Registration of practitioners.
(a)The applicant shall have to prove to the satisfaction of the Registrar that he is entitled to be registered under the provisions of the Act.(b)If the applicant claims to be registered by virtue of his having passed a qualifying examination held in pursuance of Section 23 of the Act, he shall submit along with his application for registration, copy of the degree, diploma or certificate issued to him by the appropriate authority duly attested by a Gazetted Officer and he shall produce the original of such copy when required to so by the Registrar.(c)If the applicant claims to be registered by virtue of the proviso to Section 16(1) of the Act, he shall submit along with his application for registration a copy of the certificate issued to him by the Registrar or other appropriate authority competent to issue certificate that the name of any person, had been entered in the registrar of names of medical practitioners maintained under the relevant enactments in the Bombay Area or in the Hyderabad Area or in the register maintained by the Central Board of Indian Medicine in the Madras Area. The applicant shall produce the original of such certificate when required to do so by the Registrar of the Board.(d)(i)If the applicant claims to be registered by virtue of sub section (2) of Section 16 of the Act, he shall submit along with his application [his photograph of pass port size and] [Inserted by Notification No. PLM 24 PIM 66 dated: 16th May 1966.] a copy of a certificate issued to him by the Deputy Commissioner or the District Surgeon or the District Health Officer of the District or by the Tahsildar having jurisdiction over the area where he has been last practising to the effect that the applicant has been in regular practice in the State of Mysore for a period of not less than ten years preceding the date on which Chapter II of the Act has come into force. He shall produce the original of such copy when required to do so by the Registrar.(ii)An applicant referred to in sub-clause (1) above shall also produce an affidavit duly sworn before a Magistrate to the effect that his name has not been removed from the register kept under any Central Act or State Act or from the Register of any country, where he had been practising, for infamous conduct in a professional respect.(e)(i)If the applicant claims to be included in the list prepared by the Registrar by the Registrar by virtue of sub-section (2) of Section 18 of the Act, he shall submit along with his application [his photograph of passport size and] [Inserted by Notification No. PLM 24 PIM 66 dated: 16th May 1966.] a copy of a certificate issued to him by the Deputy Commissioner or District Surgeon or the District Health Officer of the District [or by the Tahsildar having jurisdiction over the place] [Inserted by Notification No. PLM 24 PIM 66 dated: 16th May 1966.] where he was last practising, to the effect that he has been in regular practice in the State of Mysore for a period of not less than five years prior to the date of commencement of Chapter II of the Act. He shall produce the original of such copy when required to do so by the Registrar.(ii)An applicant referred to in clause (e) (i) shall also produce an affidavit duly sworn before a Magistrate to the effect that his name has not been removed from the Register kept under any Central Act or State Act or from the Register of any country where he was practising for infamous conduct in a professional respect.(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.(g)Every person whose name is registered under the Act shall be granted a certificate in the form prescribed by the Board.
