(1)As soon as may be after the appointed day, the Registrar shall prepare and maintain thereafter a register of Homoeopathic practitioners for the State of Gujarat in accordance with the provision of this Act.(2)The register shall include the following particulars, namely:-(a)the full name, nationality and residential address of the registered practitioner;(b)the date of is admission to the register;(c)the qualification for registration and the date on which he obtained his degree, diploma or any other like award in Homoeopathy, if any, and the authority, which conferred or granted it;(d)his professional address; and(e)such further particulars as may be prescribed.(3)Every person who possesses any of the qualifications specified in the First Schedule shall, at any time on an application made in the prescribed form to the Registrar and on payment of a fee of rupees twenty-five be entitled to have his name entered in the register.(4)Notwithstanding anything contained in sub-section (3), the name of every person which was entered in Part A, B, or C of the register duly maintained under the Bombay Homoeopathic Act, 1951 and in force immediately before the appointed day in the Bombay area of the State of Gujarat, shall, without further fee or charge, be entered in the register to be prepared and maintained under this Act, and shall continue thereon, for the period for which such registration was made or renewed, unless removed earlier under the provisions of this Act.(5)Any person other than a person whose name is entered in the register under subsection (4), who proves to the satisfaction of the sub-committee appointed under subsection (6), that he had been regularly practising the Homoeopathic system of medicine as his principal occupation in any part of the State of Gujarat for a period of not less than twelve years immediately preceding the appointed day, shall, on an application, made in such form, and accompanied by such documents, as may be prescribed, [at any time before the end of the 31st October 1966] [Substituted for 'within a period of one year from the appointed day' by Gujarat 22 of 1965, dated 15th October 1965], and on payment of a fee of rupees twenty-five be entitled to have his name entered in the register under this Act.(6)All applications for registration under sub-section (5) shall be considered and decided by a sub-committee which shall consist of the President as chairman and two other members of the Council appointed by the State Government. The sub-committee shall make an enquiry in respect of such applications in such manner as may be prescribed.(7)Any person aggrieved by the decision of the sub-committee under sub-section (6) may, within a period of one month from the date on which such decision is communicated to him, appeal to the Council whose decision shall be final.(8)When the register is prepared in accordance with the foregoing provisions, the Registrar shall publish in the Official Gazette and such newspapers as the council may select a notice stating that the register containing the names of practitioners entered therein up to the date specified in the notice has been prepared.(9)(a)Every registered practitioner shall be given a certificate of registration in the prescribed form.(b)Such certificate shall be valid only up to the date specified therein or such extended date as may be specified in the renewal slip issued under section 23.
