Section 7 in The Haryana Homoeopathic Practitioners (General) Rules, 1975
7. Entries in Register of further qualifications.
[Section 3(3)]. - (1) A registered practitioner who obtains any further degree, diplomas, certificates or other qualifications in Homoeopathy and is desirous of getting the same entered in the Register shall make an application in Form-D to the Registrar about the same alongwith a fee or Rs. 10. He shall also furnish alongwith his application the original degrees, diplomas or certificates, as the case may be, on the basis of which the entry in the Register is sought.(2)If the Registrar, on receipt of the application under sub-rule (1) and after making such further enquiry as he may deem proper, is satisfied that the applicant is entitled to have entered in the Register the degrees, diplomas, or certificates, as the case may be, obtained by him, he shall do so. If he is not so satisfied he will reject the application :Provided that no order rejecting any application shall be passed without giving the applicant an opportunity of being heard.(3)The applicant whose application is not rejected shall be granted by the Registrar a Certificate in Form-E on the basis of the entries made in the Register under sub-rule (2).
