Section 15 in Himachal Pradesh Homoeopathic Practitioners Act, 1979
15. Duties of the Registrar.
(1)Subject to the provisions of this Act and the rules made thereunder and subject to any general or special order of the Council, it shall be the duty of the Registrar to keep the register.(2)The register shall be kept in such form as may be prescribed and shall contain the name, address and qualifications of every registered practitioner together with the dates on which such qualifications were acquired. The register shall be divided into the following two parts:-Part-A- containing the names of practitioners referred to in subsection (1) of section 16; andPart-B- containing the names of practitioners referred to in subsection (2) of section 16.(3)The Registrar shall keep the register correct as far as may be possible and may from time to time enter therein any material alteration in the address or qualifications of the practitioners. The names of registered practitioners, who die or whose names are directed to be removed from the register under sub-section (3) of section 16 shall be removed from the register.(4)A registered practitioner shall, on payment of such fees as may be prescribed, be entitled to have entered in the register any degrees, diplomas or certificates or other qualifications in homoeopathy or other recognised medical degrees, diplomas or certificates which he may obtain.(5)For the purpose of this section, the Registrar may write by registered post to any registered practitioner at the address which is entered in the register to enquire whether he has ceased to practise or has changed his residence and, if no answer is received to such letter within six months, the Registrar may remove the name of such practitioners from the register:Provided that if the Council is satisfied, on the application of such practitioner, that he has not ceased to practise, the Council may direct that name of such practitioner be re-entered in the register.
