Section 3 in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961
3. Further particulars to be included in Register and List.
- The Register or List to be prepared and maintained under the Act shall include the following further particulars, that is to say :-(a)registration or, as the case may be, enlistment number;(b)if the practitioner is a married woman, her maiden name and surname;(c)date of birth of the practitioner:(d)where a practitioner possesses any qualifications, his qualifications, the place where he received training for such qualifications and the period of such training;(e)[ * * *] [Deleted by G. N. of 17.1.1976.](f)if any disciplinary action is taken by the Board against the practitioner, the particulars of such action;(g)if the name of the practitioner was removed from the Register or, as the case may be, List, and subsequently re-entered therein, the date on which the name was so re-entered;(h)remarks, if any, of the Registrar.
