Section 31 in The Rajasthan Homoeopathic Medicine Rules, 1971
31. Register of Practitioners.
(a)Under the proviso of section 62 of the Act, the Registrar shall cause to keep a separate register of such Homoeopaths who have not completed 3 years of practice on the date of commencement of the Act with the columns as provided in Form 13.(b)Every Homoeopathic Practitioner eligible to be enlisted under section 62 of the Act and desiring to have himself enlisted shall apply to the Registrar in Form 14 costing Rs. two only duly filled and signed by him. Every such application shall be accompanied by a fee of Rs. 50/- (Rupees Fifty only) and two certificates as provided in rule 25(2).(c)The Registrar, after making such inquiry as he deems fit, may either cause his name to be enlisted in the Register and issue certificate on Form 15 or reject the application and communicate his decision alongwith ground thereof to the applicant.(d)Any person aggrieved by the decision of the Registrar can appeal to the Board within 30 days from the date of such decision in accordance with rule 27(1) alongwith a fee of Rs. 10/-. The Board shall decide the appeal in accordance with Appeal Rules.
