Section 30 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
30. [ Registrar to be Registered Practitioner. [Substituted by GSR 806 dated 3rd January 1966 retrospectively from 28th January 1965.]
- The Registrar to be appointed under sub-section (1) of Section 14 shall be a person who is a Registered Practitioner:Provided that in the case of the first appointment of the Registrar under the Act, he shall be a person who, in the opinion of the Board is eligible to have his name entered in the Register.]
