Section 28 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
28. Maintenance of list of persons in practice other than those eligible for registration or deemed to be enrolled on State Register of Practitioners.
(1)The Board shall cause to be prepared a list of persons-(a)[* * *] [Omitted by Madhya Pradesh Act No. 6 of 1975 (w.e.f. 1-2-1971).](b)who have been in regular practice of medicine in Ayurvedic or Unani System of medicine or Naturopathy in the State for a period of not less than 5 years, immediately before the date specified under sub-section (1) of Section 3 (hereinafter in this Section referred to as the "specified date") and such practice has been the sole means of earning their livelihood and who are not eligible for registration under this Act or are not deemed to be enrolled on the State Register of Practitioners under clause (e) of sub-section (1) of Section 44.(2)Any practitioner falling under sub-section (1) and desirous of getting his name incorporated in the list referred to therein shall submit an application in the prescribed form together with such fee not exceeding fifty rupees as may be prescribed, to the Registrar within [five] [Substituted for 'two' by Madhya Pradesh Act No. 6 of 1975 (w.e.f. 11-2-1971).] years from the specified date.[* * *] [Proviso omitted by M. P. Act No. 6 of 1975 (w.e.f. 1-2-1971).](3)The Board shall, after making enquiry-(a)[x x x] [Omitted by M. P. Act No. 6 of 1975 (w.e.f. 1-2-1971).](b)with respect to the persons falling under clause (b) of sub-section (1) as to the fact of their practising medicine in Ayurvedic or Unani System of Medicine or Naturopathy in the State as stated in the said clause; and on being satisfied that the applicant fulfils the requirements set out [in clause (b) of sub-section (1)] [Substituted by M. P. Act No. 6 of 1975 (w.e.f. 1-2-1971).];incorporate the name of the applicant in the list.(4)The person whose name is included in the list prepared under this Section shall be entitled to all the privileges of a registered practitioner specified in sub-section (2) of Section 33.(5)The Registrar shall, as soon as may be after the expiry of the period specified in sub-section (2) [x x x] [Omitted by M. P. Act No. 6 to 1975 (w.e.f. 29-3-1975).] thereunder, publish the list of persons prepared under sub-section (1) in the Gazette and the publication of such list shall be conclusive evidence of the eligibility of the person included therein to the privileges to which he is entitled under sub-section (4).(6)[ An enlisted practitioner shall, on completion of thirty years of regular practice of medicine in Ayurvedic or Unani System of medicine or Naturopathy in the State and attainment of the age of 48 years, be eligible for enrolment on the State Register of Practitioners and the provisions of Section 25 shall mutatis mutandis apply to such enrolment.] [Inserted by M. P. Act No. 6 of 1975 (w.e.f. 29-3-1975).]
