Section 25 in The Rajasthan Homoeopathic Medicine Rules, 1971
25. Registration as Registered Homoeopath under Section 30.
(1)Every major person entitled to be registered under section 30 and desiring to have himself/herself registered shall apply to the Registrar in Form 7 which would be made available for Rs. 2/- duly filled and signed by him. Every' such application shall be accompanied with a fee of Rs. 50/- and also two certificates as proof of his past practices, for more than 3 years (See Schedule 30).(2)The certificates for the purpose of section 30 & 62 (Schedule 8) of the Act shall be in the Form 8 to be appended with the application form and shall be signed by a Member of Parliament, or a Member of State Legislative Assembly or Zila Pramukh or Chairman Municipality or Board or Pradhan or any Gazetted Officer.(3)The Registrar on being satisfied that the applicant is entitled to be registered under the Act shall cause his name to be entered in the Register and issue of a certificate of registration in Form 9.(4)The register of the Registered Homoeopaths under section 30 shall be maintained by the Registrar in Form 10 with a separate alphabetical index register.
