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State of Haryana - Act

The Haryana Homoeopathic Practitioners (General) Rules, 1975

HARYANA
India

The Haryana Homoeopathic Practitioners (General) Rules, 1975

Rule THE-HARYANA-HOMOEOPATHIC-PRACTITIONERS-GENERAL-RULES-1975 of 1975

Published on 8 January 1975
Commenced on 8 January 1975
[This is the version of this document from 8 January 1975.]
[Note: The original publication document is not available and this content could not be verified.]

The Haryana Homoeopathic Practitioners (General) Rules, 1975Published vide Punjab Government Notification No. G.S.R. 2/P.A. 16/65/S. 53/75 dated 8th January, 1975No. G.S.R. 2/P.A. 16/65/S. 53/75. - Dated 8th January, 1975. - In exercise of the powers conferred by section 53 of the Punjab Homoeopathic Practitioners Act, 1965, and with reference to Haryana Government Health Department notification No. G.S.R. 42/P.A. 16/65/S. 53/72 dated the 18.2.1972 and all other powers enables him in this behalf the Governor of Haryana hereby makes the following rules for the registration of Homoeopathic Practitioners, namely :-

1. Short title.

- These rules may be called the Haryana Homoeopathic Practitioners (General) Rules, 1975.

2. Definitions.

- In these rules, unless the context otherwise requires :-

(a)"Act" means the Punjab Homoeopathic Practitioners Act, 1965;

(b)"Chairman" means the Chairman of the Council;

(c)"Council" means the Council of the Homoeopathic System of Medicine, Haryana established and constituted under section 3 of the Act;

(d)"Committee" means a Committee appointed by the Council;

(e)"Form" means the Form appended in these rules;

(f)"Government" means the Government of the State of Haryana;

(g)"Homoeopathic System" means the Homoeopathic System of Medicine, founded by Dr. Hahnemann, and includes the allied system of Biochemistry founded by Dr. Schussler the expressions Homoeopathic and Bio-Chemic shall be construed accordingly;

(h)"Inspector" means an Inspector appointed under sub-section (1) of section 20 of the Act;

(i)"member" means a member of the Council and includes the Chairman;

(j)"Practitioner" means a person who practices the Homoeopathic system [of medicine.] [Inserted by Haryana Government Gazette dated 16.2.1988 page 247.]

(k)"Prescribed" means prescribed by rules or regulations made under the Act;

(l)"qualifying examination" means the examination held for the purpose of granting a degree, diploma or certificate conferring the right of registration under the Act;

(m)"Register" means the register of practitioners maintained under section 15 of the Act;

(n)"registered practitioner" means a practitioner whose name is for the time being entered in the register;

(o)"Registrar" means the Registrar appointed under this Act;

(p)"regulations" means regulations made under this Act;

(q)"Section" means a section of the Act.

3. Conditions of Service of the Registrar

[Section 14(1).] - (1) The Registrar shall be a Diploma or Degree holder in Homoeopathic course of not less than four years of duration from any institution recognised by the Central Council of Homoeopathy with five years experience in Homoeopathic practice. The knowledge of Hindi up to Matric standard is also essential. He shall be whole time salaried officer in the pay scale of Rs. 2,000-60-2,300-75-2,900-EB-100-3,500 :Provided that the Council may, with the previous approval of the Government, appoint any person who fulfils the above qualifications, as part-time Registrar and the person so appointed may be paid such remuneration as the Government may fix.

(2)[ No person shall be appointed as Registrar if he is more than 40 years of age on the date of the advertisement of the post.] [Sub Rule (1) and (2) substituted vide Haryana Government Notification No. G.S.R. 65/P.A. 16/65/S. 53/95 dated 17.8.1995.]

(3)The Registrar shall be appointed by the Council and shall be on probation for one year, after which he will be confirmed by the Council if in its opinion his work and conduct has been satisfactory. The probationary period may, however, be further extended by one year, if considered necessary by the Council. He shall also be governed by the provision of the Punjab Civil Services Rules on the matters not provided in these rules :Provided that the confirmation against the post of Registrar shall be made with the previous approval of the Government.

(4)The Registrar shall perform all the duties that may be imposed on him by the Act and the rules made thereunder and regulations made by the Council.

(5)The Registrar shall be present at every meeting of the Council and shall record minutes of the proceedings at such meetings.

(6)The Registrar shall conduct and have charge of the correspondence of the Council and shall issue all requisite notices in the manner laid down in these rules.

(7)Public holidays and office hours to be observed by the office of the Registrar shall be such as observed by Haryana Government from time to time. The Registrar shall not absent himself from duty without the permission of the Chairman.

(8)The Registrar shall be incharge of the office of the Council and shall exercise powers of supervision, direction and control over it.

4. Registration

[Section 16]. - (1) Every person entitled to have his name entered in Part A of the Register under sub-section (1) of section 16 or in Part B of the Register under sub-section (2) of the aforesaid section shall, if he is desirous of having his name entered in Part A or Part B of the Register, as the case may be, make an application to the Registrar in Form 'B', along with a fee of [Rs. 200 and Rs. 30 for issuing Registration Certificate and Rs. 20 as postage expenditure i.e. total Rs. 250] [Substituted for the words 'Rs. 45 and Rs. 3 for issuing Registration Certificate and Rs. 2 as postage expenditure, i.e. total Rs. 50 only 'by Haryana Government Notification No. GSR 20/PA/65/S.53/93 dated 23.2.1995.] only. He shall also furnish along with his application, such documents or certificates as may be necessary to establish his claim for being registered in Part A or Part B of the Register, as the case may be.

(2)The applicants desirous of his name being entered in Part B of the Register shall furnish a certificate as given in the application in Form B.

(3)The Registrar may, after examining the application, require the applicant to furnish such other information or documents and [within such reasonable time during which such information or documents can be obtained and filed.] [Words added by Haryana Government Gazette dated 16.2.1988.]

(4)If the Registrar, on receipt of the application under sub-rule (1) or on receipt of further information or documents required from the applicant under sub-rule (3) and after making such further enquiry as he may deem proper, is satisfied that the applicant is entitled to get his name entered in Part A or Part B of the Register as the case may be, he may issue to the applicant a registration certificate in Form C [immediately] [Words added by Haryana Government Gazette dated 16.2.1988.] If he is not so satisfied, he shall [after recording reasons in writing] [Words added by Haryana Government Gazette dated 16.2.1988.] reject the application :Provided that no order rejecting any application shall be passed without giving the applicant an opportunity of being heard.

(5)[ Every registered practitioner shall get his registration renewed within one month of the expiry of the period of registration after every five years on payment of a fee of fifty rupees.

(6)If the registered practitioner fails to get his registration renewed within the period provided in sub-rule (5), his name shall thereafter stand removed from the Register :Provided that his name may be re-entered in the Register by the Registrar on payment of one hundred rupees as additional fee within two months after the expiry of the period provided for renewal.] [Sub rule (5) and (6) substituted by Haryana Government Notification No. G.S.R. 46/PA 16/65/S. 53/91 dated 23.7.1991.]

5.

(1)Diplomas/Degrees of Homoeopathic Institutions mentioned in Annexure-1 appended to these rules and recognised by the Council shall be recognised for purpose of having names entered in Part A of the Register of Homoeopaths.

(2)[ The Council may, however, recognise or de-recognise any institution after recording sufficient reasons for so doing in writing.] [Substituted by Haryana Government Gazette dated 16.2.1988.]

6. Homoeopathic Institutions recognised by the Council.

[Section 21(1) and schedule 1.] - (1) Every registered practitioner shall intimate to the Registrar immediately any change in his address and shall also promptly answer all such enquiries as may be made from him by the Registrar in regard thereto, in order that his correct address may be entered in the Register.

(2)Change of address to be intimated to Registrar. [Ss. 15(3) and 16]. - A registered practitioner who changes his name shall immediately inform the Registrar about his changed name and shall satisfy the Registrar that he has already notified the fact of the change of his name in a newspaper having a wide circulation in the area in which he practises.

(3)The Registrar shall, on being so satisfied, correct the Register accordingly. He shall also, on being required to do so by the registered practitioner, make necessary correction in the registration certificate.

7. Entries in Register of further qualifications.

[Section 3(3)]. - (1) A registered practitioner who obtains any further degree, diplomas, certificates or other qualifications in Homoeopathy and is desirous of getting the same entered in the Register shall make an application in Form-D to the Registrar about the same alongwith a fee or Rs. 10. He shall also furnish alongwith his application the original degrees, diplomas or certificates, as the case may be, on the basis of which the entry in the Register is sought.

(2)If the Registrar, on receipt of the application under sub-rule (1) and after making such further enquiry as he may deem proper, is satisfied that the applicant is entitled to have entered in the Register the degrees, diplomas, or certificates, as the case may be, obtained by him, he shall do so. If he is not so satisfied he will reject the application :Provided that no order rejecting any application shall be passed without giving the applicant an opportunity of being heard.

(3)The applicant whose application is not rejected shall be granted by the Registrar a Certificate in Form-E on the basis of the entries made in the Register under sub-rule (2).

8. Issue of duplicate Registration Certificate.

[Sections 15 and 53(1)]. - If a Registration Certificate is lost, destroyed or mutilated, the Registrar shall on being satisfied about the same, issue a duplicate Registration Certificate on the application of the Practitioner, whose certificate has been lost, destroyed or mutilated, was issued. A fee of Rs. 10 shall be charged from the Registered practitioner for the issue of duplicate certificate.

9. Procedure on the commission of an offence etc. by a registered practitioner.

[Section 16(5)]. - (1) Whenever information is received by the Registrar that any registered practitioner has been found guilty of conduct which, prima facie, constitutes in famous conduct in professional respect, the Registrar shall make an abstract or such information and of any further information he may have subsequently obtained.

(2)The detailed procedure in this respect is given below :-

(a)Where the information in question in the nature of a complaint by a person or body charging the registered practitioner with infamous conduct in any professional respect, such complaint shall be made in writing to the Registrar and shall state the grounds of complaints and shall be accompanied by one or more declarations as to the facts of the case.

(b)Every declaration must state the description and true place of abode of the declarant and where the facts stated in declaration are not within the personal knowledge of the declarant, the source of the information and grounds for the belief of the declarant in its truth, shall be accurately and fully stated. Declarations or parts of declarations which are made in contravention of this rule shall not be accepted as evidence.

(c)The complaint, and all other documents bearing on the case shall be submitted by the Registrar to the Chairman who shall when he thinks fit direct the Registrar to ask the registered practitioner by means of a registered letter for any explanation he may have to offer. The relevant papers including any explanation sent by the Registered Practitioner to the Registrar shall then be put up before the Chairman who shall consider the same and shall cause further investigation to be made and further evidence to be taken and if the Chairman is of the opinion that a prima facie case is not made out the case shall not be proceeded with further. Such decision shall be communicated by the Registrar to the complainant. If the Chairman is of the opinion that the circumstances warrant that an enquiry ought to be held in the case, the Chairman shall direct the Registrar to take steps for the institution of an enquiry and for having the case heard and determined by the Council.

(d)An enquiry directed under the foregoing rule shall be instituted by the issue of notice in writing on behalf of the Council by the Registrar addressed to the registered practitioner. Such notice shall specify the nature and particulars of the charge and inform him to the day on which the Council intends to deal with the case and shall call upon the registered practitioner to answer the charges in writing and to attend before the Council on such day. The notice shall be issued in Form G with such variations as circumstances may require, at least three weeks before the date of enquiry. The Registrar shall also inform the complainant of the date so appointed where a complaint has been lodged.

(e)All material and documents which are to be laid before the Council as evidence in the case shall be printed or typed and a copy thereof shall be furnished to each member of the Council before the hearing of the case.

(f)At the hearing of the case by the Council the registered practitioner and, where a complaint has been lodged, also the complainant will be entitled to be heard.

(3)Where the complainant appears, the following shall be the order of procedure :-

(a)The Registrar shall read to the Council the notice of the enquiry addressed to the registered practitioner.

(b)The complainant shall then be invited to state his case and to produce evidence in support of it.

(c)The registered practitioner will then be invited to state his case and to produce evidence in support of it. He may address the Council after the conclusion of his evidence or at an other stage with the permission of the Council.

(d)At the conclusion of the registered practitioner's case the Council shall, if the practitioner has produced evidence, hear the complainant in reply on the case generally, but will allow no further evidence except in any special case in which the Council may think fit to allow such further evidence. If the registered practitioner produces no evidence in defence, the complaint shall not be heard in reply except by special leave of the Council.

(e)Where a witness is produced by a party before the Council, he shall first be examined by party producing him and then cross-examined by the adverse party and then re-examined if allowed by the Council, by the party producing him. The Council may decline to admit in evidence any declaration where the declarant is not present or declines to submit to cross-examination.

(f)The Chairman of the Council may put questions to any witness.

(4)Where there is no complaint or no complainant appears, the following shall be the order of procedure :-

(a)The Registrar shall read to the Council the notice of enquiry addressed to the registered practitioner and shall state the facts of the case and produce before the Council the evidence by which it is supported.

(b)The registered practitioner shall then be invited to state his case and to produce his evidence in support of it. He may address the Council at the conclusion of the evidence or at any other time with the permission of the Council.

(5)The Council may, if it thinks fit, adjourn the hearing of a case from time to time, and shall inform the registered practitioner and the complainant accordingly. If they are not present or when the date to which the hearing is adjourned is not fixed forthwith, the Registrar shall intimate to them the date by registered letter at least 15 days before the date so fixed.

(6)

(a)Upon the conclusion of the hearing, the Council shall deliberate in camera, and at the conclusion of the deliberation, the Chairman shall call upon the members of the Council present to cast their votes on the following questions according to the nature of the charge, namely :-

(i)Whether the registered practitioner has been proved to have been convicted of a cognizable offence ?

(ii)If so, whether the offence discloses such defect of character as in their opinion is sufficient to make him unfit to practice his profession ?

(iii)Whether the registered practitioner has been guilty of an infamous conduct in a professional respect ?

(b)If the majority of members present (including the Chairman who shall have a casting vote in case of equality of the votes) vote in the negative, the registered practitioner shall be discharged.

(c)If the majority of the members present (including the Chairman who shall have a casting vote in case of equality of the votes) vote in the affirmative the Council shall order the removal of the name of the practitioner.

(7)The Registrar shall, upon the removal of name from the Register pursuant to the provision of the preceding rules forthwith, send notice of such removal to the registered practitioner. Such notice shall be sent by registered letter addressed to the last known address or to the registered address of the practitioner. The Registrar shall also send forthwith intimation of any such removal of the Dean or Secretary or other corresponding officer of the institution from which the practitioner has received his qualification(s).

10. Surrender of Registration Certificate.

[Section 16(5).] - A registered practitioner whose name is removed from the Register by the Registrar under sub-section (5) of section 16 of the Act shall on receipt of an intimation of such removal forthwith Surrender his Registration Certificate to the Registrar.

11. Re-entry of name of practitioner.

[Section 16(6).] - (1) Any Practitioner, whose name is removed from the Register by the Registrar under sub-section (5) of section 15 or by the Council under sub-section (5) of section 16 and who is desirous of getting his name re-entered shall make an application in Form H addressed to the Chairman.

(2)Such application shall be made in writing stating the ground on which the application is made and shall be accompanied by a fresh Registration fee of fifty rupees. It shall be accompanied by a certificate of two Registered Practitioners regarding the identity of the applicant.

(3)The statement in the application shall be verified by certificates in writing to be given by two respectable persons who reside in the neighbourhood of the place where the applicant has been residing since the removal of his name and who were and are well acquainted with him before [and after] [Added by Haryana Government Notification - see Haryana Gazette dated 16.2.1988, page 247.] the removal of his name. They shall testify to his present good character.

(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.

(5)The Council shall consider the application and may, if it thinks fit, adjourn the consideration thereof to a further date or require further evidence or explanation from the applicant.

12. Publication of list of practitioners.

- [Section 26]. - The Registrar shall, as early as possible, after every five years, cause to be printed and published, in the same form as the original Register (Part A and B) a correct list of all persons referred to in sub-section (1) of section 26.

13. Fee for supply of certified copies.

- [Section 53(2)(m)]. - The fee for a certified copy of entries in the Register in Form-F shall be Rs. 10.

14. Appeal.

- [Section 17]. - (1) Every appeal preferred to the Council under section 17 of the Act shall be addressed to the Chairman of the Council and shall be accompanied by a fee of :-(a)[One Hundred rupees] [Substitute by Haryana Government Notification No. G.S.R. 31/P.A. 16/65/S. 53/91 17.5.1991.] if it is an appeal against the order of Registrar passed against the appellant;(b)fifty rupees if it is an appeal against the order of the Registrar passed against any person other than the appellant.

(2)Every appeal shall be deemed to have been duly presented if the same is sent by registered post [with acknowledgement due] [Added by Haryana Gazette dated 16.2.1988, page 247.] or is delivered personally or through an agent authorised in writing by the appellant in the office of the Council.

(3)Every appeal shall be accompanied by a certified copy of order appealed against and shall contain the following particulars :-

(a)the date of the order against which the appeal is preferred;

(b)the grounds of the appeal briefly but clearly set out.

(4)Every appeal shall be signed by the appellant and verified in the manner laid down in the Code of Civil Procedure, 1908 for the verification of plaint.

15. Procedure for hearing appeals.

- [Section 17(1)]. - If the appeal is not preferred in the manner laid down in the preceding rule or is not accompanied by the prescribed fee it shall be summarily rejected.

(2)If the appeal is not rejected under sub-rule (1), the Council shall decide the same after giving the appellant, and where the appeal is against the order of the Registrar passed in relation to any person other than the appellant, after giving such person an opportunity of being heard. The decision of the Council shall be communicated to the Registrar who shall give effect to the same. The decision of the Council shall also be intimated to the aggrieved person.

16. Form of Register.

- [Section 15]. - The Register shall be maintained in Form A and shall be divided into the following two parts :-

(a)Part-A containing the names of the practitioners referred to in sub-section (2) of section 16 of the Act.

(b)Part-B containing the names of the practitioners referred to in sub-section (2) of section 16 of the act.

17. Verifications.

- [Section 15]. - Each page of the Register shall be verified by the Registrar and he shall sign the same in token of such verification.

18. Appointment of Committees.

- [Section 53(2)(m)]. - For carrying out the purposes of the Act, the Council may appoint such committees from amongst the members consisting of such number of persons as it may deem fit. Each committee appointed by the Council shall perform such functions as may be assigned to it by the Council :Provided that nothing in this rule shall be deemed to empower a committee so appointed, to exercise such functions as are specifically mentioned in the Act to be performed by the Council or any other authority.

19. Seal of the Council.

- [Section 53(2)(m)]. - The common seal referred to in sub-section (2) of section 3 shall be kept by the Registrar in his custody. It shall be affixed on each registration certificate which is issued under the provisions of these rules and such other documents as the Chairman may, by order, direct.

20. Allowances payable to the members attending meetings.

- [Section 24]. - Non-officials other than M.L.As/M.Ps. [shall draw travelling allowance [as well as daily allowance as admissible to a grade I (ii) Government employee from time to time] [Added by Haryana Notification - See Haryana Gazette dated 16.2.1988, page 247.] The other conditions laid down in the Punjab T.A. Rules for Government employees will also apply to journeys performed by non-official members except where otherwise provided.

21. Travelling allowance admissible to members.

- [Section 24.] - For attending meeting of the Council or any Council or any Committee thereof the official member shall be paid travelling allowance in accordance with the provisions of the Haryana Government travelling allowance rules as amended from time to time.

22. Deposit of money.

[Section 53(2)(m)]. - The Council shall open an account in the State Bank of India or any other Nationalised Bank. All moneys received by it shall be deposited in the said Bank.

23. Receipt of money on behalf of Council.

- [Sections 25 and 53(1)]. - All moneys payable to the Council shall be received on behalf of the Council by the Registrar or any other employee of the Council authorised by him in writing in this behalf and shall be deposited in the Bank of the day following that on which these are received.Provided that the Registrar may keep with him an amount not exceeding [five] [Substituted for 'two' by Haryana Notification - See Haryana Gazette dated 16.2.1988, page 247.] hundred rupees as imprest money.

24. Maintenance of Cash Book.

- [Section 53(1)]. - All moneys received or spent on behalf of the Council shall be brought to the accounts of the Council in the General Cash Book to be maintained in Form-J under the direct supervision of an employee of the Council authorised by him in writing.

25. Preparation of statement of Income and Expenditure.

- [Section 53(1)]. - (1) The Registrar shall in the month of July each year cause to be prepared a statement of Income and Expenditure of the preceding financial year ending 31st March, and draw the attention of the Council to such matters which appear to him necessary for being brought to the notice of the Council.

(2)As soon as possible after the statement of Income and Expenditure of the preceding financial year ending the 31st day of March is approved, the Council shall get the accounts for the year duly audited.

(3)The statement referred to in sub-rule (1) shall be caused to be prepared by the Registrar under the direction of the Committee, if any, appointed by the Council for the purpose.

26. Preparation of Estimates.

- [Section 53(1)]. - (1) The Registrar shall in the month of October each year or on such dates, as the Chairman may fix, cause to be prepared estimates of the Income and Expenditure of the Council for the year commencing on the 1st of April of the next ensuing year and shall submit the same to the Council.

(2)Provision shall be made in the estimates for the fulfilment of the liabilities of the Council for carrying out the purposes of the Act.

(3)The Council shall consider the estimates submitted to it under sub-rule (1) and may sanction the same with or without any alteration.

27. Preparation of supplementary estimates.

- [Section 53(1).] - The Council may, at any time during the year for which any estimate has been sanctioned cause a supplementary estimate to be prepared and submitted to it. Every such supplementary estimate shall be considered by the Council in the same manner as if it were an original annual estimate. No expenditure shall be incurred which is not duly provided in the estimate sanctioned under sub-rule (3) of Rule 26 or in a supplementary estimate.

28. Payment of Bills.

- [Section 53(1)]. - A bill or other voucher presented as claim for money shall be received and examined by the Registrar. If the claim be for an amount not exceeding one hundred rupees and the bill is in order, he shall pay the amount out of the imprest money. If the claim exceeds one hundred rupees, payment shall not be made until it has been examined and passed by the Chairman.

29. Refunds.

- [Section 53(1)]. - Amount received by the Council towards fees shall not be refunded under any circumstances. The amount thus received shall remain credited to the account of Council.Provided that any amount paid by a practitioner in excess of the prescribed fee shall be credited to the suspense account of the Council and may be refunded if claimed within a period of three years and if no claim for refund is made within the aforesaid period, the amount shall be credited to the account of the Council.

30. Operation of Council's accounts.

- [Section 53(1)]. - The accounts of the Council shall be operated by the Registrar and the Chairman.

31. Inspection of documents.

- [Section 53(2)(m)]. - (1) The following shall be the conditions on which leave may be granted to members of the Council to inspect the documents of the Council unless they are required by its legal adviser in connection with his official duty :-(a)a member shall give written notice of three clear days to the Registrar. When the Council is in session he may inspect any document on a short notice;(b)The subject of the documents required for inspection shall be stated;(c)No document shall be removed from the premises of the Council.

(2)The Registrar shall be held responsible for safe custody of all documents.Annexure I(See Rule 5)List of Homoeopathic Colleges recognised by Haryana Homoeopathic Council for the purpose of Registering Homoeopathic Practitioners in part-A Register

Serial No.	Name of the college with full address	Nature of Diploma	Duration of course
1	2	3	4
ANDHRA PRADESH
The Andhra Board for Homoeopathy
1.	Dr. Gururaju Government Homoeopathic Medical College,Gudivada, Krishna District	D.H.M. D.H.M.S.	4 years of regular studies in the college and six months ofHouse Physician Course in the attached Hospital. Candidatesregisterable under Class 'A'.
2.	The Gandhi Memorial Homoeopathic Gurukula, Vijayapuri(South), N.S. Dain, Nalgonda District	...	3 years of Gurukula study. After completion of course, thestudents have to qualify in a written examination conductedby the Board 4/S-27(1)(c) of the Act. The Board has not so farconducted any examination for the students in view of theunsatisfactory working of the institution. The candidates onpassing the Board Examination are entitled for registrationunder Class B.
BIHAR
State Board of Homoeopathic Medicine
3.	R.B.T.S. Homoeopathic Medical College, Muzaffarpur	D.M.S. and D.H.M.S.	Three years followed by four months internship. Four years(from 1968-69)
4.	Sinha Homoeopathic Medical College, Laheriasarai	Ditto	Ditto
5.	K.N.H. Medical College, Bhagalpur	D.H.M.S.	Four years (from 1967-68)
6.	Singhabhum Homoeopathic Medical College, Jamshedpur	D.M.S. and D.H.M.S.	Three years followed by four months internship. Four years(from 1968-69)
7.	Mihijam Institute of Homoeopathy, P.O. Mihijam(S.P.)	D.H.M.S.	Four years (from 1967-68)
8.	Patna Homoeopathic Medical College, Patna	D.M.S.	Three years followed by four months internship
9.	Bihar Homoeopathic Medical College, Patna	Do	Ditto
10.	Temple of Hahnemann Medical College, Monghyr	Do	Ditto
11.	Universal Homoeopathic Medical College, Patna-3	Do	Ditto
12.	National Homoeopathic Medical College, Abullas Lane, Patna-3	Do	Ditto
13.	Dalvar Homoeopathic Medical College, Dinapur Cantt (Patna)	Do	Ditto
14.	Saran Homoeopathic Medical College, Chapra	Do	Ditto
15.	Ranchi Homoeopathic Medical College, Ranchi	Do	Ditto
16.	Yogda Satsang Homoeopathic Mahavidayalya, Ranchi	Do	Ditto
17.	Magadh Homoeopathic Medical College, P.W. Biharsharif (Patna)	Do	Ditto
18.	Palit Homoeopathic Medical College, Gaya	Do	Ditto
20.	Ram Naryana Sah Homoeopathic Medical College, Arrah	Do	Ditto
21.	Bapu Tirhut Homoeopathic Medical College, Muzaffarpur	Do	Ditto
[From the current session (1970-71) four yearsDiploma in Homoeopathic Medicine and Surgery Course has beenintroduced compulsorily in all recognised HomoeopathicColleges.]
GUJARAT
Council of Homoeopathic System of Medicine
22.	The Gujarat Homoeopathic Medical College, Savli (DistrictBaroda)	D.H.M.S.	Four years
KERALA
Board of Examiners in Homoeopathy
23.	Athurasraman Homoeopathic Medical College. Saehi OthamapurKottayam, Kerala State	D.H.M.	4 years institutional study and 6 months, internship
24.	Homoeopathic Medical College, Pappanamcode, Triyandrum-18	Do	Ditto
25.	Royal College of Homoeopathic Physicians, Market Road,Ernakulam, Kerala State	Do	Ditto
MADHYA PRADESH
M.P. Board of Homoeopathic and BiochemicSystem of Medicine
26.	Raipur Homoeopathic Medical College, Badhaipara Raipur (M.P.)	D.H.B.	Two years
27.	Lal Bahader Shastri Homoeopathic Medical College, Budhwara,Bhopal	Do	Ditto
28.	Hahnemann Homoeopathic Medical College, Saiffia College Bldg,Bhopal	Do	Ditto
29.	Rewa Homoeopathic Medical College, Prakash Road, Rewa	Do	Ditto
30.	Jabalpur Homoeopathic Medical College, D.V. VallabhdasPalace, Hanumantal, Jabalpur	Do	Ditto
31.	National Homoeopathic Medical College, Neemuch Cantt.,Neemuch	Do	Ditto
32.	Pt. R.S. Shukla Homoeopathic Medical College, 34, NetajiSubash Marg, Indore	Do	Ditto
33.	Vasundhara Raje Homoeopathic Medical College, Janak Ganj,Laskhar (Gwalior)	Do	Ditto
34.	Chhatarpur Homoeopathic Medical College, Hatawara, Chhatarpur	Do	Ditto
35.	Bilaspur Homoeopathic Medical College, Sadar Bazar, Bilaspur	Do	Ditto
36.	Hahnemann Homoeopathic Medical College, and Hospital, SushilCottage Water Works Road, Bhind	Do	Ditto
37.	Narbada Homoeopathic Medical College, Hoshangabad	Do	Ditto
38.	*Lal Bahadur Shastri Homoeopathic Medical College,Agrar-Malwa, District Shajapur	Do	Ditto
39.	*Janta Homoeopathic Medical College, Bhopal	Do	Ditto
40.	*Pushpa Raj Homoeopathic Medical College, Old Forest OfficeBldg. Rewa	Do	Ditto
MAHARASHTRA
Court of Examiners of Homoeopathic andBiochemic System of Medicine
41.	Bombay Homoeopathic Medical College and Hospital, SwamiVivekanand Road, Irla Naka Vile Parle, Bombay-56	L.C.E.H.Do	Four years
42.	Nagpur College of Homoeopathy and Biochemistry, Near JumkaTalao, Mahal Nagpur	D.H.B.	Three years
43.	Homoeopathic Medical College, Akola	D.H.B.	Three years
44.	Homoeopathic and Biochemic Medical College, Veotmal	Do	Ditto
45.	Homoeopathic and Biochemic Medical College, Amravati	Do	Ditto
46.	Homoeopathic and Biochemic College, Khamgaon, DistrictBuldana	Do	Ditto
47.	Swavalambi Homoeopathic and Biochemic College, Wardha	Do	Ditto
48.	Shree Janta Homoeopathic and Biochemic College, Akola	Do	Ditto
MYSORE
Mysors State Homoeopathic Committee
49.	The Homoeopathic Medical College, Congress Bhavan, CollegeRoad, Belgaum, Mysore State	L.C.E.H. G.C.E.H.	Four years Five years
ORISSA
Orissa State Board of HomoeopathicMedicine
50.	Government Homoeopathic Medical College, 49, Udyan Marga,Bhunneshwar	D.H.M.S.	Four years with one year housemanship in a GovernmentHospital
UTTAR PRADESH
Board of Homoeopathic Medicine
51.	National Homoeopathic Medical College and Hospital, Lucknow	B.M.S.	Four years
52.	Allahabad Homoeopathic Medical College and Hospital,Allahabad	Do	Ditto
53.	Ghazipur Homoeopathic Medical College and Hospital Ghazipur	Do	Ditto
54.	Tilakdhari Homoeopathic Medical College and Hospital, Jaunpur	Do	Ditto
55.	Kanpur Homoeopathic Medical College and Hospital, Kanpur	Do	Ditto
56.	Mohan Homoeopathic Medical College and Hospital, Lucknow	Do	Ditto
57.	Lal Bahadur Shastri Homoeopathic Medical College andHospital, Allahabad	Do	Ditto
58.	K.G.K., Homoeopathic Medical College and Hospital, Moradabad	Do	Ditto
59.	Saraswati Homoeopathic Medical College and Hospital, Ballia.	Do	Ditto
60.	Janavadi Homoeopathic Medical College and Hospital, Kanpur	Do	Ditto
JAIPUR
61.	Rajasthan Homoeopathic Medical College and Hospital, Jaipur	Do	Ditto
WEST BENGAL
Council of Homoeopathic Medicine
62.	Calcutta Homoeopathic Medical College, 265 Acharya ProfullaChandra Road, Calcutta-9	D.M.S.	Ditto
63.	D.N. Dey Homoeopathic Medical College, 63, Acharya ProfullaChandra Road, Calcutta-9	D.M.S.	Ditto
64.	Midnapore Homoeopathic Medical College, Post Bag No. 1,Midnapore	Do	Ditto
65.	Shankarnathi Homoeopathic Medical College, Ramrajatolla,Santragachi, Howrah	Do	Ditto
66.	Partap Chandra Memorial Homoeopathic College 14/1.Narkeladanga North Road, Calcutta-11		At present affiliated upto the Intermediate standard of theD.M.S. Course covering a period of two years.
67.	Institute of Homoeopathy and Bio-Chemistry, Calcutta	M.B.H. Degree/ Diploma
DELHI
Board of Homoeopathic System of Medicine
68.	Nehru Homoeopathic Medical College and Hospital, Hospital 'B'Block, Defence Colony, New Delhi	D.H.M.S.-----------D.H.S.	Four yearsThree years
Foreign Institution
69.	British Homoeopathic Faculty, London	D.F. Hom.

*Provisional Recognition.Form-A(See section 15(2))Form of Register of Homoeopaths in Haryana

Sr. No.	Registration No.	Full name, in case of married woman, her maidenname and full married name	Address	Father's name or husband's name	Qualifications and name of Institution from whichobtained
1	2	3	4	5	6

Date of birth	Place where practising	Date of registration	Date of renewal of registration	Signature of Registrar	Remarks
7	8	9	10	11	12

Form-B[See rule 4(1)]Form of Application for Registration of Haryana Homoeopathic Practitioners(Under section 16 of the Punjab Homoeopathic Practitioners Act, 1965)IMPORTANT : All particulars in this form must be filled in by the applicant in neat legible hand. Incomplete forms are liable to be rejected.ToThe Registrar,Council of Homoeopathic System of Medicines, Haryana,C/o Director, Health Services, Haryana,Chandigarh.Dear Sir,I request that my name may be entered in Part-A/B of the Register of Practitioners maintained under the Punjab Homoeopathic Practitioners Act, 1965, and that I may be furnished with a Certificate of Registration. Necessary particulars are given below:-

1.	Name in full (in block letters) (Maiden name also in case ofmarried women)	..
2.	Father's name Husband's name in case of married women andaddress.	..
3.	Date of birth	..
4.	Name after marriage (if any) only for married woman	..
5.	Residential address (in block letters)	..
6.	(i) Number of entry in the Schedule appended to the PunjabPractitioners Act, 1965 under which registration is sought	Form ________ to __________
	(ii) All academic and professional qualifications withreference to relevant entry...	..
7.	Please where at present practising (complete address)	..
8.	Period of practising Homoeopathy	..
9.	Have you any other profession ? If so	..
10.	Please mention if your name is already registered in theregister of any of the Board/Council. Give address of RegisteringAuthority and Registration Number and Date	..
11.	(i) The prescribed fee of Rs. 45 entry in the Register. Rs. 3for issuing the Registration Certificate and Rs. 2 as postageexpenditure i.e. total Rs. 50 have been sent through Money Order[or Postal order]*	..
		Receipt No. ______________Date ___________________
	(ii) If the fee has been deposited in the Registrar's office :	Receipt No. ______________Date ___________________
		Yours faithfully,
Place :_____________
Date : _____________

*Added by Haryana Notification - See Haryana Gazette dated 16.2.1988, page 247.CertificateThis is to certify that I ___________ son/daughter/wife of _______________ has been in continuous practice as a Homoeopathic Practitioner for a period of five years on the date of commencement of the Haryana Homoeopathic Practitioners (General) Rules, 1975 and was not less than twenty five years of age on the date of such commencement.(Signature of applicant)AttestedName in full block letters ____________DesignationNote. - (a) This certificate is to be furnished by a person desirous of getting his name entered in Part-B of the Register and the same should be attested by a Member of Parliament/Member of Legislative Assembly/Magistrate Ist Class/Oath Commissioner.

(b)The Registration fee can be deposited with the Registrar of the Council of Homoeopathic System of Medicines, Haryana either through the Money Order or in cash.

(c)Please attach documents regarding qualifications and date of birth with copies thereof certified as true by a Gazetted Officer. The original certificates need not be sent unless called for by the Registrar.

Health DepartmentThe 22nd October, 1995[Price : (i) Rs. 20 on office counter;

(ii)Rs. 25 through U.P.C.;

(iii)Rs. 30 by registered post.] [Substituted by Haryana Government Notification No. GSR 77/PA 19/65/S. 53/95 dated 22.10.1995.]

(To be printed on the Reverse Side of Form-B)AffidavitI_________, son/daughter/wife or Shri _________, resident of village_________, Post office_________, Station_________, Tehsil_________, District_________ , and to practice at village/Mohalla _________, Post office _________, Police Station_________, Tehsil_________, District______ , Solemnly declare as follows :-

1. That I have not been convicted and sentenced by a Criminal Court to imprisonment for any offence involving moral turpitude;

2. That I have not been adjudicated by a Competent Court to be of unsound mind;

3. That I am not an undischarged insolvent;

4. That my name has not been removed from the Register of Practitioners maintained by any State Council, Board or Parishad for professional misconduct.

5. That I have gone through the Punjab Homoeopathic Practitioners Act, 1965 and Rules framed thereunder and I promise to abide by the provisions of the said Act and the Rules.

I solemnly declare and affirm that the contents given in my application for registration and in paras (1) to (5) above are true and correct to the best of my knowledge and belief. I further declare on oath that nothing relevant has been concealed.Date ________(Signature of applicant)Note. - The affidavit is to be attested by Magistrate Ist Class or Oath Commissioner.Attested(Signature of the Attesting Authority)Name in full block letters ________Place _________Designation _________Date __________To be filled in by the OfficeRegistration application received on ______ Dairy No._____ Date _______.

(a)Fee for making entry in the Register and for issuing certificate received on ______ Official Receipt No. _______

(b)Cash Book page No. ________ Personal ledger page No. _______

(Signature of the Cashier)Order of Registrar________Registration No.__________Original Certificate scrutinized and returned on__________Registration Certificate issued vide No. ________ Date _______Form-C[See rule 4(4)]Certificate of RegistrationThe Council of Homoeopathic System of Medicines, Haryana, Chandigarh

Certificate No.

Date :

This is to certify that the person named below has been duly registered in Part-A/B of the Register maintained under the Punjab Homoeopathic Practitioners Act, 1965, as a Practitioner in Homoeopathic and is entitled to all the privileges granted under the Punjab Homoeopathic Practitioners Act, 1965.In witness whereof are herewith affixed the signatures of the Registrar of the Council.Name ______________________________Son/daughter/wife of___________________Qualifications ________________________Date of birth _________________________Address _________________________________________________________

Place of Common Seal

REGISTRAR

Important notice :Every registered practitioner should be careful to send to the Registrar immediate notice of any change in his address and also to answer all enquiries that may be sent to him by the Registrar in regard thereto, in Register. Otherwise under section 15(5) of the Punjab Homoeopathic Practitioners Act 1965 (Act No. 16 of 1965), the name of such practitioner is liable to be removed from the Register. This certificate is valid only for one year.Form-D(Rule 7)Application for Registration of Additional QualificationsToThe Registrar,Council of Homoeopathic System of Medicines, Haryana,Office of D.H.S., Haryana,Chandigarh.Sir,I request that the additional qualification(s) of _______________ which I have obtained from ___________ in ________ may be registered. The Diploma/Certificate of the qualifications is/are enclosed which may be returned as soon as done with.I am already registered under the Punjab Homoeopathic Practitioners Act, 1965 and my Registration Number is _______________.The prescribed fee of Rs. _________________________ is sent herewith.Yours faithfully( )Signature of the applicant

Date __________________
Place ________________	____________

Form-E(See rule 7)Certificate of Registration of Additional QualificationsThe additional Diploma or and Certificate appearing below has/have been inserted in the Register of Homoeopathic Practitioners for the Haryana State against the name of ___________, s/o ___________, resident of ______________.Registration No. ____________________

Diploma or Certificate already registered	Diploma or Certificate newly registered
__________________________	_____________________________
__________________________	_____________________________
__________________________	_____________________________
Dated _____________________	(REGISTRAR)

Form-F(See rule 13)Certified Copy of Entries in the RegisterCertified to be a true copy of the entry in the Register of the name specified below:-

Registration Number	Name	Address	Date of registration	Qualifications
1	2	3	4	5

(REGISTRAR)Form-G

[See rule 9(2)(d)]Notice to the Registered Practitioner to attend proceedings for removal of his name from the Register under Section 26 of the Punjab Homoeopathic Practitioners Act, 1965.Sir,On behalf of the Council of Homoeopathic System of Medicines, Haryana, I give you notice that information and evidence has been laid before the Council by which the complaints make the following charge against you, namely :(Here set out the circumstances briefly)And That in relation thereto you have been guilty of infamous conduct in a professional respect.Or, that you were on the ___________ day of _______ convicted of the following offence at viz. (set out particulars of the conviction).And I am directed further to give you notice that on the ___________ day of _______________19_____________ O'clock in the __________________ to consider the above-mentioned charges against you, and decide upon the disciplinary action to be taken against you. You are invited and required to answer in writing the above charges and to appear before the Council at the above-mentioned place and time to establish any denial or defence that you may have to make up to the above-mentioned charges and you are hereby informed that if you do no attend as required, the Council may proceed to hear and decide upon the said charges in your absence.Any answer or other communication or application which you may desire to make respecting the said charges, or your defence there to, must be addressed to the Registrar of the Council and transmitted so as to reach him not less than ___________ days before the day appointed for the hearing of the case.

(REGISTRAR)Form-H

(See rule 11)Application for Re-entry in the Register of Homoeopathic Practitioner of his name removed under section 16To,The Council of Homoeopathic System of Medicines, Haryana,C/o Directorate of Health Services, Haryana,Chandigarh.Sir,I, the undersigned (a) _______ holding the qualifications of (b) _______ do solemnly declare as follows :-My name was duly registered in the Register on (c) _______________ in respect of the following qualification, viz, (d) _________________ and at the date of the removal of my name, I was registered in respect of the following additional qualifications, viz, (d) _______________.The Registrar removed my name from the Register on (e) __________ and my occupation has been (f) _______________ at (g) ______________.It is my intention, if my name is restored in the Register to (h)I enclose for your perusal and return the certificate in the original of my degree/diploma.I enclose my certificate of Registration, in original, which is still with me.A renewal fee of Rs. ___________ under Rule-11 and also renewal fee that was outstanding against me at the time of re-entry of my name amounting to Rs. __________ is sent by Money Order/Cash (Receipt No. ________ date ___________) (i) to the Registrar.Declared at _______________ on _________________ .Yours faithfully,

(Signature)Witness (i) ___________________

_______________________Signature ____________________Address _____________________Registration No. _______________

(a)Insert full name;

(b)Insert qualifications;

(c)Insert date of registration;

(d)Insert additional qualifications, if any;

(e)Insert date of removal;

(f)Give particulars;

(g)State address;

(h)Insert particulars as to proposed future profession;

(i)A Registered Homoeopath;

(j)Strike off if not applicable.

Form-I(See rule 24)Council of Homoeopathic System of Medicines Haryana, ChandigarhGeneral Cash BookIncome

Month	Date	Folio No. of classified abstract	Departmental major, minor and detailed heads &sub-heads of Account	Particulars of Receipt and names of the personsfrom whom received
1	2	3	4	5

Remittance to Bank

No. of Bank Receiptand date	Amount	Daily Total	No. and date of BankReceipt	Amount
6	7	8	9	10

Expenditure

Month	Date	Folio No. of classified abstract	Departmental major, minor & sub-heads &detailed sub-heads of Account	Particulars of charge and name of payee	No. of Voucher	No. & date of Cheque	Amount	Daily Total
1	2	3	4	5	6	7	8	9

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