Section 18(3) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
(3)Every person whose name is entered in the list under [sub-sections (2) and (2A)] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992]2 shall, within a period of five years from the date of entry in the list pass an examination conducted by the Board for the purpose and the names of persons who do not pass such examination shall be removed from such list.
