Section 11(4) in The Haryana Homoeopathic Practitioners (General) Rules, 1975
(4)Before the application is considered by the Council the Registrar shall notify the same to the licensing bodies whose qualifications were held by the applicant at the time, his name was removed and shall further by letter [with acknowledgement due addressed] [Added by Haryana Notification - See Haryana Gazette dated 16.2.1988, page 247.] to the person or body (if any) on whose complaint the applicant's name has been removed, give notice of the application and of the time when the Council intends to consider the same.
