Section 32 in The Rajasthan Indian Medicine Act, 1953
32. Persons entitled to be registered.
(1)Every person possessing any of the qualifications mentioned in Part A of the Schedule shall, subject to the other provisions of this Act and on payment of the fee prescribed by Section 33, be entitled, subject to such conditions as the Board may prescribe, to have his name entered in the appropriate register as a "A" class Vaidya, Hakim [Naturopathy and Yoga Chikitsak] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.] or Midwife as the case may be.(2)Every person possessing any of the qualifications mentioned in Part B of the Schedule shall likewise be entitled on payment of the fee prescribed by Section 33, to have his name entered in the appropriate register as a "B" class Vaidya, Hakim, Midwife, as the case may be.(3)Applications for registration shall be made to and disposed of by the Registrar.(4)Any application for registration made by a person whose case is not clearly governed by the provisions of this Act or of the rules and regulations made thereunder, shall be referred to the Board for such decision, as it may deem fit in consultation with the appropriate Committee.(5)Any person aggrieved by the decision of the Registrar on any application for registration or regarding the making of any entry or alterations in a register or regarding the removal of his name therefrom, may within ninety days of such decision appeal to the Board.(6)Such appeal shall be heard and decided in the prescribed manner.(7)The Board may, on its own motion or on the application of any person, cancel or alter any entry in a register if in the opinion of the Board such entry was fraudulently or incorrectly, made or obtained.
