Section 9 in Assam Homoeopathic Medicine Act, 1955
9. Two categories of Homoeopaths.
- There shall be two classes of Registered Homoeopaths, viz: Class 'A' and 'B'Class 'A'. - (i) One who is a registered medical practitioner under the Assam Medical Act, 1916 practicing exclusively Homoeopathy;(ii)One who is a Homoeopathic medical practitioner holding degree from a foreign country which entitled him to practice medicine in his country subject the condition that the institution is approved as suitable for the purpose by the Board of Homoeopathic Medicine.(iii)One who is a Homoeopathic medical practitioner who has successfully gone through at least four years' course in any Homoeopathic institution recognised by the State in which the institution is situated and holding a Diploma or a certificate from the institution, subject to the condition that the standard of qualification is not lower than the standard that would be required for registration by the Assam Homoeopathic Medicine Board.Class 'B'. - One who has been engaged in the practice of Homoeopathic system of medicine as the principal occupation for a period of not less than five years immediately before the date of the coming into force of this Act.
