Section 16 in The Punjab Homoeopathic Practitioners Act, 1965
16. Registration.
(1)Every person, who possesses any qualification mentioned in Schedule I, shall, subject to the provisions contained in this Act and on payment of the prescribed fees, be entitled to have his name entered in Part A of the Register subject to such conditions as the Council may by regulations specify.(2)[ Every person who has passed Matriculation or an equivalent examination of a recognised University or Board, and who, within a period of six months from the date of commencement of the Punjab Homoeopathic Practitioners (Amendment) Act, 1974, proves to the satisfaction of the Registrar that immediately before such commencement he was not less than twenty-five years of age and had been in continuous practice as a practitioner for a period of not less than five years, shall, on payment of the prescribed fees, be entitled to have his name entered in Part B of the Register subject to such conditions as Council may, by regulations specify :Provided that a person who does not possess the educational qualifications referred to above shall also be registered by the Council with the prior approval of the State Government, on payment of the prescribed fees and subject to the aforesaid conditions, if he, within the aforesaid period of six months proves that immediately before the commencement of the Punjab Homoeopathic Practitioners (Amendment) Act, 1974, he was not less than thirty-five years of age and had been in continuous practice as a practitioner for a period of not less than fifteen years.Explanation. - For the purposes of this section, the expression "recognised University or Board" means -(i)any University or Board incorporated by law in any of the States of India; or(ii)in the case of a certificate obtained as a result of an examination held before the 15th August, 1974, the Punjab, Sind or Dacca University; or(iii)any other University or Board which is declared by the State Government to be a recognised University or Board for the purposes of this section].[(2-A) Every person who within a period of six months from the date of commencement of the Punjab Homoeopathic Practitioners (Amendment) Act, 1976, proves to the satisfaction of the Registrar that -(i)he had passed Matriculation examination or language examination of Budhimani in Punjabi, Rattan in Hindi, Prajna in Sanskrit, Adib in Urdu or Munshi in Persian or an examination equivalent to or higher than any of the aforesaid examinations, from a recognised University or Board at any time before the commencement of the Punjab Homoeopathic Practitioners (Amendment) Act, 1974; and(ii)he was not less than twenty-five years of age and had been in continuous practice as a Practitioner for a period of not less than five years on the date of commencement of the Punjab Homoeopathic Practitioners (Amendment) Act, 1974:shall, on payment of the prescribed fees, be entitled to have his name entered in Part B of the Register subject to such conditions as the Council may, by regulations, specify.] [Added vide Punjab Act No. 40 of 1976.](3)No person, -(a)who is registered under the Punjab Medical Registration Act, 1916, or the Punjab Ayurvedic and Unani Practitioners Act, 1963, shall be eligible for registration under sub-section (1) or sub-section (2) unless and until he ceases to be registered under those Acts ; or(b)who is registered under sub-section (1) or sub-section (2) shall continue to be a registered practitioner under this Act if subsequent to such registration under the Punjab Medical Registration Act, 1916, or the Punjab Ayurvedic and Unani Practitioners Act, 1963.(4)Where an application for entry in the Register is made by a person whose case is not clearly covered by sub-section (1) or sub-section (2) or by the rules or regulations made under this Act, the Registrar shall refer his application to the Council for such decision as the Council may deem fit.(5)The Council may direct that the name of any practitioner who has been convicted of a cognizable offence as defined in the Code of Criminal Procedure, 1898, which discloses such defect of moral character as is, in the opinion of the Council, sufficient to make him unfit to practise his profession or who has been found, after due inquiry, guilty of conduct which is, in the opinion of the Council, infamous in any professional respect, shall be removed from the Register.(6)The Council may, on sufficient cause being shown, also direct that the name of the practitioner so removed shall be re-entered in the Register on payment of such fees as may be prescribed.
