Section 15(1) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
(1)Subject to the other provisions contained in this Act-(a)every person who possesses any of the qualifications specified in the Schedule and who furnishes to the registrar proof of his qualification for registration whether or not such person practises or intends to practise Homeopathy;(b)every person who does not possess any of the qualifications referred to in clause (a), but who, [xxx] [The expression 'within the period of one year from the commencement of this Act or such further period not exceeding one yearns may be fixed by the Government in this behalf was omitted by section 2(a)(i) of the Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy (Amendment) Act, 1975 (Tamil Nadu Act 37 of 1975), with effect from 10th June 1975.](i)[ makes an application in the prescribed manner so as to reach the council on or before the 4th day of May 1976; and] [Substituted for the following original sub-clause by section 2(a)(ii) of the Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy (Amendment) Act, 1975 (Tamil Nadu Act 37 of 1975):- '(i) makes an application in the prescribed manner to the council;'](ii)proves in the prescribed manner to the satisfaction of the council that he has been in regular practice as a practitioner for a period of not less than ten years [on the 4th day of May 1974] [Substituted for 'on the date of the application by section 2 (a)(ii) of the Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy (Amendment) Act, 1975 (Tamil Nadu Act 37 of 1975):- '(i) makes an application in the prescribed manner to the council;']; and(c)every person who neither possesses any of the qualifications referred to in clause (a) nor has been in such practice as is referred to in clause (b), but who, [xxx] [The expression 'within the period of one year from the commencement of this Act or such further period not exceeding one year as may be fixed by the Government in this behalf was omitted by section 2(b)(1) of the Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy (Amendment) Act, 1975 (Tamil Nadu Act 37 of 1975):-](i)[ makes an application in the prescribed manner so as to reach the council on or before the 4th day of May 1976;] [Substituted for the following original sub-clause by section 2(b)(ii) of the Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy (Amendment) Act, 1975 (Tamil Nadu Act 37 of 1975):- '(i) makes an application in the prescribed manner to the council'.](ii)proves in the prescribed manner to the satisfaction of the council that he has been in regular practice as a practitioner for a period of not less than four years [on the 4th day of May 1974] [Substituted for 'on the date of the application' by section 2(6)(iii) of the Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy (Amendment) Act, 1975 (Tamil Nadu Act 37 of 1975), which was deemed to have come into force on the 10th June 1975.]; and(iii)passes a written test to be conducted by the council within a period of five years from the commencement of this Act,shall be entitled to have his name entered in the relevant register of practitioners maintained under sub-section (2) of section 16.
