Section 20 in Maharashtra Homoeopathic Practitioners' Act, 1960
20. Preparation of Register.
(1)As soon as may be after the appointed day, the Registrar shall prepare and maintain thereafter a register of Homoeopathic [* *] [The words 'and Biochemic' were deleted by Maharashtra 19 of 1988, Section 10(a).] practitioners for the [State of Maharashtra] [These words were substituted for the words 'State of Bombay' by Maharashtra 16 of 1988, Section 21(a)] in accordance with the provisions of this Act.(1A)[ The register shall contain the names of practitioners, whose names are,-(i)continued on the register under sub-section (4); and(ii)entered in the register under sub-section (3) or (5) on or after the date of commencement of the Bombay Homoeopathic and Biochemic Practitioners' (Amendment) Act, 1985.](2)The registers shall include the following particulars, namely:-(a)the full name, nationality and residential address of the registered practitioners;(b)the date of his admission to the register;(c)the qualifications for registration and the date of which he obtained his degree, diploma or any other like award in Homoeopathy [* *] [The words 'or Biochemistry' were deleted by Maharashtra 19 of 1988, Section 10(c).] if any, and the authority which conferred or granted it;(d)his professional address; and(e)such further particulars as may be prescribed by rules.(3)Every person who possesses any of the [recognised medical qualifications] [These words were substituted for the words 'qualifications specified in the First Schedule' by Maharashtra 19 of 1988, Section 10(d)(i).] shall, at any time on an application made in the form prescribed by rules to the Registrar and on payment of [such fee as the State Government may by notification in the Official Gazette, specify] [These words were substituted by Maharashtra 22 of 2011, Section 2(a), (w.e.f. 22.7.2011)] be entitled to have his name entered in the register.(3A)[ (a) If the courses of study to be undergone for obtaining any of the recognised medical qualifications include a period of training after a person has passed the qualifying examination, and before such qualification is conferred on him, any such person shall, on an application made to the Registrar, in the form prescribed by the Rules and on payment of such fee, as the State Government may, by notification in the Official Gazette, specify, be granted a provisional registration in order to enable him to practice Homoeopathic system of medicine in the Recognised Institution for the purpose of such training and for no other purpose, for the period aforesaid;(b)every person who is granted a provisional registration under clause (a) shall be given a certificate of provisional registration in the form prescribed by the Rules, which shall remain in force for such period as may be specified therein.](4)[ The register maintained under this section and in force on the day immediately preceding the date of commencement of the Bombay Homoeopathic and Biochemic Practitioners' (Amendment) Act, 1985 (hereinafter in this sub-section referred to as "the Amending Act") shall be deemed to be the register maintained under the principal Act as amended by the Amending Act and the name of every person whose name is entered in such register shall, subject to the provisions of this Act, continue to be on the register.(5)Notwithstanding anything contained in any law for the time being in force, every person entitled to be or is enrolled on the register maintained under the Homoeopathy Central Council Act, 1973, but not enrolled on the register maintained under this Act, shall, on an application and on payment of the fee as provided in subsection (3), be entitled to have'-his name entered in the register maintained under this Act.] [Sub-section (4) and (5) were substituted for sub-sections (4) to (11) by Maharashtra 16 of 1988, section 21(c).](12)(a)Every registered practitioner shall be given a certificate of registration in the form prescribed by rules [and shall practice [Homoeopathy] [These words were inserted by Maharashtra 16 of 1988, Section 21(d)(i).] only. The registered practitioner shall display the certificate of registration in a conspicuous place in his dispensary, clinic or place of practice.] [Sub-section (3A) was inserted by Maharashtra 22 of 2011, Section 2(b), (w.e.f. 22.7.2011)](b)[ Such certificate shall be valid until it is duly cancelled and the name of the practitioner is removed from the register under the provisions of this Act; and every certificate of registration given before the commencement of the Bombay Homoeopathic and Biochemic Practitioners' (Amendment) Act, 1974, which is valid on such commencement shall, subject to the provisions of section 26, be valid likewise, and shall continue accordingly.] [Clause (b) was substituted for the original by Maharashtra 39 of 1974, Section 2(b).](c)[ where it is shown to the satisfaction of the Registrar that a certificate of registration has been defaced, lost or destroyed, the Registrar may on payment of the prescribed fee, issue a duplicate certificate in the form prescribed under clause (a).] [Clause (c) was added by Maharashtra 16 of 1988, Section 21(d)(ii).](13)[ (a) Any regiStered practitioner to whom a certificate of registration is issued before the day immediately preceding the date of commencement of the Bombay Homoeopathic and Biochemic Practitioners' (Amendment) Act, 1985, and such certificate is still in operation, may, at any time, by an application in writing, accompanied by such certificate (in original) and a fee of five rupees; apply to the registrar for issue of a fresh certificate of registration in lieu of the certificate issued earlier.(b)On receipt of such application, the Registrar shall cancel such certificate and issue a fresh certificate of registration in the form prescribed by rules made under clause (a) of sub-section (12).]
