Section 17 in The Karnataka Homeopathic Practitioners Act, 1961.
17. Preparation of first Register
(1)The State Government shall, as soon as may be, cause to be prepared a register of homoeopathic practitioners for the State.(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 his first admission to the register;(c)the qualification for registration and the date on which he obtained his degree or diploma 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)The register shall be divided into three parts as follows:--(i)Part A.--This part shall include,-(a)persons who have been engaged in the practice of the homoeopathic system of medicine for a period of not less than ten years immediately before the date of the coming into force of this Chapter as the principal occupation;(b)persons who have received personal clinical instruction for a period of not less than two years in a hospital where indoor patients are kept and where the service includes surgery, gynæcology and midwifery and homoeopathic medicine and passed an examination in the said subjects approved by the Registration Tribunal;(ii)Part B.--This part shall include medical practitioners who are registered under the Karnataka Medical Registration Act, 1961 or the Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Act, 1961, and who practise the homoeopathic system of medicine; and(iii)Part C.--Other persons who have been in practice of the homoeopathic system of medicine for not less than two years as the principal occupation on the date of coming into force of this Chapter:Provided that the entries of the names of persons in Part C shall be provisional and their names shall be removed from the register, unless they pass only the third and final examination in the subjects specified in Part I and Part II for the diploma of L.C.E.H. specified in the Schedule within a period of seven years from the aforesaid date:Provided further that if any such person passes the final examination in the subjects referred to in the preceding proviso within the period specified therein, the entries of the names of such persons shall be transferred from Part C to Part A of the register.
