22. Information of applicant required for registration.
(1)Every person who desires to have his name registered in the register shall submit to the Registrar an application in the prescribed form stating:(i)particulars of his qualification;(ii)the period for which he has been in practice;(iii)his date of birth to verify the attainment at minimum age-limit; and(iv)his address which is to be his registered address.(2)Every application under sub-section (1) shall be accompanied with the prescribed fee; such proof as may be necessary in support of the qualification stated in the application and proof of age wherever the minimum age-limit is prescribed.
