Section 53(e) in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
(e)(i)If the applicant claims to be included in the list prepared by the Registrar by the Registrar by virtue of sub-section (2) of Section 18 of the Act, he shall submit along with his application [his photograph of passport size and] [Inserted by Notification No. PLM 24 PIM 66 dated: 16th May 1966.] a copy of a certificate issued to him by the Deputy Commissioner or District Surgeon or the District Health Officer of the District [or by the Tahsildar having jurisdiction over the place] [Inserted by Notification No. PLM 24 PIM 66 dated: 16th May 1966.] where he was last practising, to the effect that he has been in regular practice in the State of Mysore for a period of not less than five years prior to the date of commencement of Chapter II of the Act. He shall produce the original of such copy when required to do so by the Registrar.(ii)An applicant referred to in clause (e) (i) shall also produce an affidavit duly sworn before a Magistrate to the effect that his name has not been removed from the Register kept under any Central Act or State Act or from the Register of any country where he was practising for infamous conduct in a professional respect.
