Section 9 in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961
9. Making new entries or altering entries in Register and List.
(1)Any registered or enlisted practitioner who desires -(a)to have the entry as respects his name in the Register or List, altered, or(b)to have an entry as respects any additional qualification acquired by him subsequent to the date of his registration or enlistment, made in the Register or List; or(c)to have any alteration made in the entry as respects his additional qualifications in the Register or List;may make an application in that behalf to the Registrar.(2)The application made under sub-rule (1) shall be accompanied by a fee of [rupees fifteen] [Substituted by G. N. of 17.1.1976.], if it relates to clause (a) and a fee of [rupees twenty] [Substituted by G. N. of 17.1.1976.], in any other case.(3)On receipt of the application and the fee, the Registrar shall alter or make any entry as applied for :[Provided that, no entry as respect alteration of the name shall be made unless the application is accompanied in duplicate, by the marriage registration certificate, or any notification in the Official Gazette, relating to such alteration of name, or an affidavit regarding such alteration of name made before any Metropolitan Magistrate, Judicial or Executive Magistrate. The original document shall be returned when no longer required] [Inserted by G. N. of 17.1.1976.] :[Provided further that] [Inserted by G. N. of 17.1.1976.] no entry as respect additional qualification shall be made in the Register unless a person possessing such qualification is entitled to have his name entered in the Register under sub-section (3) of section 20.(4)[ When the name of any practitioner is altered under sub-rule (3), then the certificate of registration in Form 'F' of enlistment in Form 'G' shall stand amended accordingly; and if such certificate is produced by the practitioner, the certificate shall be duly amended by the Registrar under his hand and seal, if any.] [Added by G. N. of 17.1.1976.]
