Section 25 in The Bombay Homoeopathic Practitioners' Act, 1959
25. Maintenance of register [* * *]. - (1) It shall be the duty of the Registrar to make entries in the register, from time to time, to revise the same and to issue the certificates of registration [* * *] in accordance with the provisions of this Act, the rules made thereunder and the orders of the [Council].
(2)The names of registered practitioners who die or whose names are directed to be removed from the register under sub-section (1) of section 23 shall be removed therefrom,(3)No alteration in the entries as respects additional qualifications or change of name of the practitioner shall be made except on payment of such fees as may be prescribed by rules.[(4) * * *][26. Renewal of registration. - (1) Notwithstanding anything contained [in section 20], after the commencement of the Bombay Homoeopathic and Biochemic Practitioners' (Amendment) Act, 1974 (hereinafter referred to as "the Amending Act"),-(a)(i)the Registrar shall cause two general notices in the prescribed form to be published at an interval of not less than sixty days in the Official Gazette, and in such other manner as may be prescribed. The first such general notice shall be published on such date as the Registrar may, with the approval of the President decide, calling upon all registered practitioners and all persons whose names have been removed from the register during the process of renewal which took place under section 26 of this Act as it stood immediately before the commencement of the Amending Act (hereinafter referred to as "the defaulters") to make an application to the Registrar for the continuance of their names on the register, and drawing attention to their liability to pay to the [Council] a fee of one hundred rupees therefor, and in case of defaulters an additional fee of fifteen rupees by way of penalty;(ii)the Registrar shall, after the publication of the first general notice under sub-clause (i) of his clause, send an individual notice under certificate of posting enclosing therewith the prescribed form of application to every registered practitioner and defaulter at his address as entered in the register, or as the case may be, his last known address, calling upon him to return the application to the Registrar duly filled in for the continuance of his name on the register along with a fee of one hundred rupees (and in the case of a defaulter an additional fee of fifteen rupees) within forty-five days of the receipt of such individual notice.If any of the registered practitioners or defaulters fails to return such application within the period specified in the individual notice along with the fees aforesaid, the Registrar shall, after the publication of the second general notice under sub-clause (i), issue a further individual notice to such registered practitioner or defaulter under certificate of posting, enclosing therewith the prescribed form of application calling upon him to return the application to the Registrar for the continuance of his name on the register within thirty days from the date of the receipt of the further individual notice together with the fees aforesaid and a further additional fee of five rupees;(iii)if the application together with the fees is returned within the period specified in such further individual notice, the Registrar shall inform the registered practitioner and the defaulter under certificate of posting, that the fees have been, received, and that the certificate of registration of the registered practitioner shall, subject to the provisions of this section, continue in operation, unless such certificate is duly cancelled under this Act. The Registrar shall give a fresh certificate of registration to the defaulter, which shall also likewise continue in operation;(iv)if the application together with the fees is not returned within the period specified in the further individual notice, the Registrar shall remove the name of the defaulting practitioner from the register, unless it has been removed already and inform him of such removal under certificate of posting. The fact of such removal shall be published in the Official Gazette, and in such other manner as may be prescribed. On such removal, the certificate of registration issued to the defaulting practitioner shall be deemed to have been cancelled, and shall be withdrawn from the practitioner by the Registrar in the prescribed manner :Provided that, on an application made to the Registrar in that behalf within such period as the [Council] may, from time to time specify in this behalf, the name so removed or already removed may be re-entered in the register on payment of a fee of one hundred rupees together with an additional fee of fifty rupees; and thereupon, the certificate of registration, if withdrawn, shall be returned to the practitioner and shall continue in operation, and if not yet withdrawn, it shall also continue in operation, as provided in sub-clause (iii) of this clause;(b)and thereafter every five years from the commencement of the Amending Act, the Registrar shall likewise cause two general Notices in the prescribed form to be published at on interval of not less than sixty days, in the Official Gazette, and in such other manner as may be prescribed, calling upon all registered practitioners to make an application to the Registrar for continuance of their names on the register without payment of the fee of one hundred rupees referred to in clause (a) [or three hundred rupees, as the case may be,] and thereupon, the provisions of clause (a) shall, mutatis mutandis apply for the continuance of the names of the registered practitioner on the register.[(2) * * *].]
