Section 6 in The Haryana Homoeopathic Practitioners (General) Rules, 1975
6. Homoeopathic Institutions recognised by the Council.
[Section 21(1) and schedule 1.] - (1) Every registered practitioner shall intimate to the Registrar immediately any change in his address and shall also promptly answer all such enquiries as may be made from him by the Registrar in regard thereto, in order that his correct address may be entered in the Register.(2)Change of address to be intimated to Registrar. [Ss. 15(3) and 16]. - A registered practitioner who changes his name shall immediately inform the Registrar about his changed name and shall satisfy the Registrar that he has already notified the fact of the change of his name in a newspaper having a wide circulation in the area in which he practises.(3)The Registrar shall, on being so satisfied, correct the Register accordingly. He shall also, on being required to do so by the registered practitioner, make necessary correction in the registration certificate.
