Section 26 in The Orissa Ayurvedic Medicine Act, 1960
26. Persons entitled to be registered.
(1)Every person who is not less than eighteen years of age and who passes a qualifying or possesses any of the other qualifications mentioned in the Schedule, or belongs to any of the categories of persons specified therein, shall, subject to the provisions contained in or made under this Act and upon payment of such fees, as may be prescribed, have right to have his name entered in the register subject to such conditions as the Council may impose. When the name of a person has been registered in accordance with the provisions, aforesaid, he shall be granted a certificate in the form as may be prescribed:Provided that an application for entry of the name in the register of a person whose case is not clearly governed by the provisions of this Act or by the rules and regulations made thereunder shall be referred to the Council for such decision as it may deem fit.(2)The registration of any person made under Sub-section (1) shall be communicated by the Registrar to such person, who may, if he is aggrieved by the decision, prefer an appeal to the Council within ninety days of such communication.(3)Such appeal shall be heard and decided by the Council in the prescribed manner.(4)The Council may, on its own motion or on the application of any person, cancel or alter any entry in the register, if in the opinion of the Council after making such enquiry as it may deem fit it is found that such entry was fraudulently or incorrectly made or obtained on account of misrepresentation :Provided that such cancellation or alteration shall not be effected without giving the person affected a reasonable opportunity of being, heard.
