Section 16(1) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
(1)Every person who has passed a qualifying examination may apply to the Registrar giving a correct description of his qualifications with the dates on which they were granted and present his degree, diploma or licence along with [[a prescribed fee] [Substituted by Act 38 of 1991 w.e.f. 10.12.1991] for being registered for life time under this Act]. The Registrar shall, if satisfied that the applicant is entitled to be registered enter his name in the register:Provided that the Registrar shall on application and on payment of a fee of two rupees enter in the register the names of the medical practitioners registered under the Bombay Medical Practitioners Act, 1938 (Bombay Act XXVI of 1938), as in force in the [Belgaum area] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973] or under the Medical Act, 1312F (Hyderabad Act I of 1312F) as in force in the [Gulbarga area] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973], or the names of medical practitioners entered prior to the first day of November, 1956, in the register maintained by the Central Board of Indian Medicine under the rules for the registration of practitioners of Indian Medicine issued by the Government of Madras in Government Order No. 231-PH, dated the 1st February, 1933.
