Section 21(3) in The Orissa Homoeopathic Act, 1956
(3)A listed Homoeopathic Practitioner' shall be-(a)one who has been practising Homoeopathic system of medicine regularly for at least three years at the time when the first Board is constituted ; provided that the Board is satisfied that he has been practising as such ; or(b)one who although does not come under Clause (a) passes an examination, the standard of which shall be formulated by the Board.[(3-a) No person shall, unless he has attained the age of majority by the date of application referred to in Sub-section (4), be enrolled either as a 'registered Homoeopathic Practitioner' or as a 'listed Homoeopathic Practitioner'.] [Inserted vide O.A. No. 36 of 1962.]
