Section 4(4) in The Haryana Homoeopathic Practitioners (General) Rules, 1975
(4)If the Registrar, on receipt of the application under sub-rule (1) or on receipt of further information or documents required from the applicant under sub-rule (3) and after making such further enquiry as he may deem proper, is satisfied that the applicant is entitled to get his name entered in Part A or Part B of the Register as the case may be, he may issue to the applicant a registration certificate in Form C [immediately] [Words added by Haryana Government Gazette dated 16.2.1988.] If he is not so satisfied, he shall [after recording reasons in writing] [Words added by Haryana Government Gazette dated 16.2.1988.] reject the application :Provided that no order rejecting any application shall be passed without giving the applicant an opportunity of being heard.
