Section 30 in The Rajasthan Homoeopathic Medicine Act, 1969
30. Persons entitled to be registered.
(1)Every person, possessing any of the qualifications mentioned in the schedule, shall, subject to the provisions of this Act, be entitled to have his name entered in the register.(2)Notwithstanding anything contained in sub-section (1), every practitioner who proves in the prescribed manner that he has been in regular practice of the Homoeopathic system of medicine in the State for a period of not less than three years immediately preceding the date of commencement of this: Act, shall on an application made by him within [one and a half year] [Substituted by Rajasthan Act 4 of 1971.] of such commencement for the registration of his name in the register be, subject to the provisions of this Act, entitled to have his name entered in the register.[Provided that applications delivered to any post office in India or outside within the time prescribed above, shall be considered to have been made within the prescribed time.] [Added by Rajasthan Act 24 of 1974.](2A)[ For the removal of doubts, it is declared that it shall be lawful for the Registrar to review such applications, on his own motion or an application made to him, as were rejected on the ground of not having been made within the prescribed time.] [Inserted by Rajasthan Act 24 of 1974.](3)[ An application for registration under sub-section (1) or (2) shall be accompanied with [such registration fee as may be prescribed by the State Government.] [Substituted by Rajasthan Act 24 of 1974.] Such fee shall not be refundable under any circumstances.](4)Application for registration shall be made to and disposed of by the Registrar.(5)Any person aggrieved by the decision of the Registrar regarding the registration of any person or the making or removal of any entry in the register, may within ninety days from the date of such decision or within such extended time as the Board may upon sufficient cause allow, appeal to the Board.(6)Such appeal shall be heard and decided by the Board in the prescribed manner.(7)The Board may, on its own motion or on the application of any person and after calling for an explanation from the person concerned and considering the same, cancel or alter any entry in the register, if in the opinion of the Board, such entry was fraudulently or incorrectly made or obtained.
