Section 11 in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961
11. [ Entries to be made in register. [Substituted by G. N. of 17.1.1976.]
- After the end of every year on the 31st day of March, there shall be entered in the register and the list separately :-(a)the number of practitioners already registered upto the end of the year, immediately preceding;(b)the number of practitioners registered during the year immediately preceding;(c)the number of practitioners whose names are restored to the register and the list, during the year immediately preceding;(d)the number of practitioners whose names have been removed from the register and the list, during the year immediately preceding, stating the provisions of the law under which the names have been removed; and(e)the number of practitioners whose names have been removed by reason of death or for misconduct.
