Section 25A in The Rajasthan Homoeopathic Medicine Rules, 1971
25A. [ Renewal of Registration. [Inserted by Notification No. G.S.R. 134/F 8 (7)/Ayurved/74, dated 25-9-1974, published in Rajasthan Gazette, Part IV-C, Extra Ordinary, dated 22-10-1974 at Page 389 (1)-(19) (22-10-1975).]
(1)Every Registered Homoeopath desirous to continue to practice after the expiry of the period of 3 years from the date on which his name has been registered or after the expiry of the period of any renewal granted to him under the provisions contained in section 31 of the Act shall, before such expiry, submit an application in Form 7A to the Registrar. Every such application shall be accompanied by a renewal fee of rupees twenty five for every' period of three years.(2)On receipt of the application and the renewal fee as above within the prescribed time, the Registrar shall cause necessary entries to be made in the Register of Homoeopathy practitioners and issue to the Registered Practitioner a renewal slip in Form 9A. The practitioner shall attach this renewal slip to his certificate of registration.(3)Any name removed from the register under the provisions contained in section 31 (2) of the Act may be restored to the Register and a renewal slip as aforesaid issued by the Registrar, subject to the following conditions:-(i)The person whose name has been removed from the Register has submitted an application to the Registrar in Form 7B for such restoration within a period of 3 years from the date of removal of his name from the register alongwith a renewal fee of rupees twenty five only for every period of 3 years.(ii)Such person has paid to the Board an additional fee of rupees five for every month or part thereof for default committed in submitting the prescribed renewal fee and the application for renewal.(iii)Such person, if he was registered on the basis of experience alone u/s 30(2) of the Act or under item 4 of the schedule to the Act, and has no other qualification recognised by the Board for the purposes of registration has proved to the satisfaction of the Registrar by submitting a Certificate from any Magistrate of the District, where he was engaged in practice or otherwise, that during the currency of the Certificate of registration he had been in the regular practice of the Homoeopathic System of Medicine in the State].
