Section 4 in The Rajasthan Homoeopathic Medicine Board (Examination for Enlisted Homoeopaths) Regulations, 1973
4. Award of certificates.
(1)An enlisted Homoeopath who is declared successful at the examination shall be awarded a certificate in such form as may be prescribed by the Board and he shall be entitled to be registered as a Homoeopath under section 30(1) of the Act.(2)The certificate referred to above shall be called the "Certificate of Homoeopathic Practice (C.H.P.)" and it shall be signed by the Secretary of the Board.
