Section 4 in The Haryana Homoeopathic Practitioners (General) Rules, 1975
4. Registration
[Section 16]. - (1) Every person entitled to have his name entered in Part A of the Register under sub-section (1) of section 16 or in Part B of the Register under sub-section (2) of the aforesaid section shall, if he is desirous of having his name entered in Part A or Part B of the Register, as the case may be, make an application to the Registrar in Form 'B', along with a fee of [Rs. 200 and Rs. 30 for issuing Registration Certificate and Rs. 20 as postage expenditure i.e. total Rs. 250] [Substituted for the words 'Rs. 45 and Rs. 3 for issuing Registration Certificate and Rs. 2 as postage expenditure, i.e. total Rs. 50 only 'by Haryana Government Notification No. GSR 20/PA/65/S.53/93 dated 23.2.1995.] only. He shall also furnish along with his application, such documents or certificates as may be necessary to establish his claim for being registered in Part A or Part B of the Register, as the case may be.(2)The applicants desirous of his name being entered in Part B of the Register shall furnish a certificate as given in the application in Form B.(3)The Registrar may, after examining the application, require the applicant to furnish such other information or documents and [within such reasonable time during which such information or documents can be obtained and filed.] [Words added by Haryana Government Gazette dated 16.2.1988.](4)If the Registrar, on receipt of the application under sub-rule (1) or on receipt of further information or documents required from the applicant under sub-rule (3) and after making such further enquiry as he may deem proper, is satisfied that the applicant is entitled to get his name entered in Part A or Part B of the Register as the case may be, he may issue to the applicant a registration certificate in Form C [immediately] [Words added by Haryana Government Gazette dated 16.2.1988.] If he is not so satisfied, he shall [after recording reasons in writing] [Words added by Haryana Government Gazette dated 16.2.1988.] reject the application :Provided that no order rejecting any application shall be passed without giving the applicant an opportunity of being heard.(5)[ Every registered practitioner shall get his registration renewed within one month of the expiry of the period of registration after every five years on payment of a fee of fifty rupees.(6)If the registered practitioner fails to get his registration renewed within the period provided in sub-rule (5), his name shall thereafter stand removed from the Register :Provided that his name may be re-entered in the Register by the Registrar on payment of one hundred rupees as additional fee within two months after the expiry of the period provided for renewal.] [Sub rule (5) and (6) substituted by Haryana Government Notification No. G.S.R. 46/PA 16/65/S. 53/91 dated 23.7.1991.]
