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State of Madhya Pradesh - Section

Section 19 in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000

19. Repeal and saving.

- All rules corresponding to these rules in force immediately before the commencement of these rules are hereby repealed :Provided that any application for registration either under Section 22 or 24 is complete and fee deposited but pending for grant of registration under the rules so repealed shall be deemed to have been made under the corresponding provisions of these rules.Form "A"[See Rule 3(1)]State Register of Homoeopathy
Sl. No. Name with Father's/ Husband's name Date of birth Residence and place of practice Qualification academic and medical Year of passing Name of University/ Board acquired from
1 2 3 4 5 6 7
 
Registration number with date Renewal date Reason for removal of name, date and rule underwhich removed Re-entry date Signature of Registrar Additional qualification and date Remarks
8 9 10 11 12 13 14
 
Form "B"[See Rule 3(2)]
Sl. No. Name with Father's/ Husband's name Date of birth Residential address Qualification academic and medical Registration No. with date Re-entry under Section 22 (2) and date
1 2 3 4 5 6 7
 
Registration under repealed Rules Registration No. and date Renewal date Reason for removal of name, date and rule underwhich removed Re-entry date Signature of Registrar Additional qualification and date Remarks
8 9 10 11 12 13 14 15
 
Form "C"[See Rule 3(2)]
Sl. No. Name with Father's/ Husband's name Date of birth Residential address Qualification academic and medical Year of passing Name of Institution
1 2 3 4 5 6 7
 
Name of Board or University passing the Medicalqualification Provisional Registration No. Date on which internship completed Registration under Section 22 Date on which diploma/ degree issued Signature of Registrar Remarks
8 9 10 11 12 13 14
 
AppendixFees payable to the Council for registration and other matters
Sl. No. Particulars Rate of fee Rule No.
(1) (2) (3) (4)
1. Renewal fee Rs. 300/- 4(b)
2. Renewal late fee Rs. 50/- per month subject to maximum of Rs. 300/- 4(e)
3. Registration fee under Section 22 Rs. 1,500/- 6
4. Registration fee under Section 24 Rs. 1,000/- 7(1)
5. Rate fee for registration under Section 22 from Section 24 Rs. 100/- per month subject to maximum of Rs. 500/- 7(4)
6. Fee for additional entry of qualification Rs. 300/- 8
7. Fee for duplicate copy of registration Rs. 500/- 9
8. Fee for change of surname or address Rs. 200/- 10
9. Verification fee Rs. 500/- 12
10. Appeal fee Rs. 100/- 14 (b)
Note. - The prescribed fees are excluding the postal charges which shall be payable separately if asked by the Parishad.Form "D"[See Rule 3 (a)]State Homoeopathy Council Madhya Pradesh
(Seal)Certificate of Registration
  Passport Size Photo
Registration No.............. Date..............
Certificate is granted that Shri/Ku./Shrimati.............. Son/Daughter/Wife of...... Resident of........ District............. of Madhya Pradesh has been duly registered as a registered Homoeopathic Practitioner under Section 22 of the Madhya Pradesh Homoeopathy Parishad Adhiniyam, 1976.Certified that the name of the practitioner has been continued in the State Register of Homoeopathy and the Certificate has been renewed on.........../re-entered.In witness whereof are herewith affixed the signature of the Registrar and seal of the Council.
(Seal)Registrar
SealBhopal:Date..........Renewal Date..............Registrar Seal(The practitioner registered with the Council is expected to inform immediately any change in his residential/professional address, appointment in Government Service, acquire additional qualification. The name from the State Register of Homoeopathy shall be removed without notice if failed to apply for renewal and continuation of name in the State Register of Homoeopathy).Form "E"[See Rule 4 (1)]Application for Renewal
To, Passport Size Photo
The Registrar,
M.P. State Council of Homoeopathy,
73, Zone-II, M.P. Nagar,Bhopal-462011.
Sir,
My name is entered in the State Register of Homoeopathy under the provisions of M.P. Homoeopathy Parishad Adhiniyam, 1976 at No....... and Registration Certificate bearing No...... has been issued to me. For continuing my name in the said Register the certificate in original alongwith the fee Rs. 300/- in cash/Bank Draft No.......... (Name of Bank)......... and three pass port size photos are enclosed.