Section 41 in The Rajasthan Indian Medicine Act, 1953
41. Information required of applicants for registration or enlistment.
(1)Every person who applies to have his name entered in a register must satisfy the Board that he is possessed of some degree, title or certificate for the time being mentioned in the Schedule: and he must inform the Registrar of the date on which he obtained the degree, title or certificate which entitles him to claim registration under this Act, and shall furnish any other information required by the Registrar in order to enable him to discharge his duties under this Act.(2)Every person who applies to have his name entered in a list must satisfy the Board that he is entitled to such enlistment by virtue of the qualifications or conditions prescribed under Section 39, and he must likewise inform the Registrar of all particulars relating to such qualifications or conditions and shall furnish other information required by the Registrar in order to enable him to discharge his duties under this Act.
