Section 16 in Himachal Pradesh Homoeopathic Practitioners Act, 1979
16. Registration.
(1)Every person, who possesses any qualification mentioned in Schedule-I, shall, subject to the provisions contained in this Act and on payment of the prescribed fees, be entitled to have his name entered in Part-A of the register subject to such conditions as the Council may by regulations specify.(2)Every person, who, within a period of six months from the date on which this Act comes into force, proves to the satisfaction of the Registrar that immediately before the commencement of this Act he was not less than twenty-five years of age and had been in continuous practice as a practitioner for at least five years, shall, on payment of the prescribed fees, be entitled to have his name entered in Part-B of the register subject to such conditions as the Council may by regulations specify.(3)No person,-(a)who is registered or deemed to have been registered under the Punjab Medical Registration Act, 1916 (2 of 1916) or the Himachal Pradesh Ayurvedic and Unani Practitioners Act, 1968 (21 of 1968), shall be eligible for registration under subsection (1) or sub-section (2) unless and until he ceases to be registered under those Acts; or(b)who is registered or deemed to have been registered under sub-section (1) or sub-section (2), shall continue to be a registered practitioner under this Act, if subsequent to . such registration he also gets himself registered under the Punjab Medical Registration Act, 1916 (2 of 1916), or the Himachal Pradesh Ayurvedic and Unani Practitioners Act, 1968 (21 of 1968).(4)Where an application for entry in the register is made by a person whose case is not clearly covered by sub-section (1) or sub-section (2) or by the rules or regulations made under this Act, the Registrar shall refer his application to the Council for such decision as the Council may deem fit.(5)The Council may direct that the name of any practitioner who has been convicted of a cognizable offence as defined in the Code of Criminal Procedure, 1973 (2 of 1974), which discloses such defect of a morel character as is, in the opinion of the Council, sufficient to make him unfit to practise his profession or who has been found, after due inquiry, guilty of conduct which is, in the opinion of the Council, infamous in any professional respect, shall be removed from the register.(6)The Council may, on sufficient cause being shown, also direct that the name of the practitioner so removed shall be re-entered in the register on payment of such fees as may be prescribed.
