Section 73 in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000

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State of Madhya Pradesh - Section

Section 73 in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000

73.

, Zone-11, M.P. Nagar,BHOPAL,Sir,Please enter my name in the register in Form "G" maintained under the Madhya Pradesh Homoeopathy Parishad Adhiniyam, 1976 and grant me the provisional registration certificate.

1.	Full name (In Hindi)	.............................
	(In English)	.............................
	(Married woman must mention the premarital name).	.............................
2.	Father's/Husband's name	.............................
3.	Residential address	.............................
4.	Age and date of birth	.............................
5.	Educational qualification	.............................
	(a) Medical qualification recognised under the Act	.............................
	(b) Academic qualification	.............................
6.	Year of passing the examination under (a) and (b)	.............................
7.	Institution/Board/Council/University wherefrom passed	.............................
8.	Year of Admission in 1st year of Homoeopathic course andenrolment No.	.............................

Note. - (1) The copies of the Final Examination Mark-Sheet of Homoeopathic Course Examination, the certificate of Board/University showing the date of birth duly attested by a Gazetted Officer of the State Government or the Central Government.

(2)The required fee including the postage charges has been remitted through Bank Draft No........... drawn on.........for Rs........or paid in cash vide R.No........ date..........

Date...............	Yours faithfully,
Place..............	........................
	(Name and signature of the applicant)

For Use of the Office of the M.P. Homoeopathy ParishadFee received............Amount..................Whether application is complete/incomplete and full fee received.

Signature	Order of the Registrar
Incharge Clerk	Signature
	Registrar

Form "H"[See Rule 7 (3)]State Council of Homoeopathy, Madhya Pradesh Provisional Certificate of RegistrationCertificate that Shri/Ku./Smt............. Son/Daughter/Wife of........ resident of.......... District......... has been granted provisional registration under Section 24 of the Madhya Pradesh Homoeopathy Council Adhiniyam, 1976 on passing the.............. examination. His/her registration number is Prov. No.............. dated........... as per Provisional Registration Register. This certificate shall be valid till the completion of his/her training period and/or the qualification is conferred upon him at a convocation held by the State Council of Homoeopathy or University.

Bhopal :
Seal
Dated..............	Registrar

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State of Madhya Pradesh - Section

Section 73 in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000

73.