Section 8 in Rules Relating to the Enlistment of Person in Practice Belonging to the Indigenous System
8.
(1)A person practising in indigenous of medicine, whose name has been entered in the list and whose certificate has been lost, destroyed or badly mutilated may apply for the issue of a duplicate certificate.(2)Whenever an application for the issue of a duplicate certificate is made on the ground that the certificate has been lost or destroyed, the applicant shall file an affidavit, duly verified before a Magistrate, in support of his application. The application shall contain full details showing the circumstances in which the certificate has been lost or destroyed.(3)Subject to provisions of sub-rule (4), the Registrar may, if he is satisfied that the certificate has been lost, destroyed or badly mutilated, issue a duplicate certificate to the applicant on payment of a fee of rupees five only.(4)The Registrar shall put up all such cases in the next meeting of the Board for information.(5)The Registrar shall keep a bound register to enter all records of such applications giving full details and final decision.Instruction for Filling up the Application Form
