Section 4 in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000
4. Verification and renewal.
(1)The Registrar shall verify the State Register of Homoeopathy after every five years and shall intimate for renewal to all such practitioners enrolled earlier than one year from the date of publication of these rules under Section 22 of the Act, through a notification in atleast two State newspapers, and send a letter of intimation alongwith an application in Form "E".(2)Every person, within one year or on any other date fixed by the Council for the first time after publication of these rules and within 180 days from the expiry of five years of renewal, shall apply in Form "E" alongwith his certificate of registration, and pay the fee as specified in the Appendix.(3)The registration fee and other fees payable under these rules shall be such as specified in the Appendix.(4)Every registration certificate renewed, shall be endorsed and its corresponding entry shall be made in the State Register of Homoeopathy, which shall be attested and signed by the Registrar. After verification of the entry, the certificate in Form "D" shall be sent to the person concerned through registered spot.(5)If any person fails to apply alongwith the fee as specified in the Appendix in accordance with sub-rule (2) his registration under Section 22 of the Adhiniyam, shall be cancelled. He may apply for restoration of his name of Form "F" after paying the fee as specified in the Appendix.
