Section 18 in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
18. Maintenance of list of persons in practice [not qualified for registration under this Act] [Substituted by Act 9 of 1966 w.e.f. 15.03.1962].
- [(1) The Registrar shall also prepare in accordance with the provisions of [sub-sections (2) and (2A) a list of persons entitled to have their names entered under the said sub-sections] [Substituted by Act 9 of 1966 w.e.f. 15.03.1962] in a list called a list of persons in practice on the date of commencement of this Chapter.](2)Subject to the provisions of sub-section (3), every person not being a person qualified for registration under this Act who, [before the expiry of the 31st day of December 1981] [Substituted by Act 46 of 1981 w.e.f. 01.10.1981], proves to the satisfaction of the Registrar that he has been in regular practice in the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973] for at least five years prior to the commencement of this Chapter in the Ayurvedic or Unani system of medicine, or any of their branches, [and that he has completed twenty years of age on the date of commencement of this Chapter] [Inserted by Act 3 of 1968 w.e.f. 15.03.1962] shall be entitled to have his name entered in the aforesaid list on payment of ten rupees:Provided that any person whose name has been removed from the Register kept under any Central Act or State Act or from the register of any country where he was formerly practising, for infamous conduct in a professional respect, shall not be entitled to have his name entered in the list.(2A)[ Subject to the provision to sub-section (2) and the provisions of sub-section (3), every person not being qualified for registration under this Act, within a period of one year from the date of commencement of the Amendment Act, proves to the satisfaction of the Registrar that he has been in regular practice in the State of Karnataka for at least five years prior to the commencement of the Amendment Act in the Naturopathy System of treatment, Siddha System of Medicine or Yoga System of treatment or any of their branches, and that he has completed thirty-years of age on the date of commencement of the Amendment Act, shall be entitled to have his name entered in the aforesaid list, on payment of one hundred rupees.] [Inserted by Act 11 of 1992 w.e.f. 24.04.1992](3)Every person whose name is entered in the list under [sub-sections (2) and (2A)] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992]2 shall, within a period of five years from the date of entry in the list pass an examination conducted by the Board for the purpose and the names of persons who do not pass such examination shall be removed from such list.(4)The provisions of sub-sections (3) and (4) of section 15, sub-sections (3) and (4) of section 16 and section 17 shall mutatis mutandis apply to the list maintained under this section.
