Section 9(1) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
(1)Every person who wishes to register his name shall sent an application in Form VI to the Registrar. Every person who applies for the registration under section 15(1) (a) shall send the Diploma of Degree in original as proof of qualification. The person who applies for registration under sections 15(l)(b) and 15(l)(c) shall send a certificate in original issued by the Collector of the district in which the applicant had regular practice, in Form VII.
