Section 16(2) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
(2)Notwithstanding anything contained in sub-section (1) every person who, [before the expiry of the 31st day of December 1981] [Substituted by Act 46 of 1981 w.e.f. 01.10.1981], produces such proof as may be prescribed, to prove to the satisfaction of the Registrar that he has been in regular practice in the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973] as a practitioner for a period of not less than ten years preceding the date on which this Chapter comes into force [and that he has completed twenty-five years of age on the said date] [Inserted by Act 3 of 1968 w.e.f. 15.03.1962] for being registered as a practitioner under this Chapter shall be entitled to have his name entered in the Register on payment of a fee of fifteen rupees:Provided that any person whose name has been removed from the Register kept under any Central Act or State Act or from the Register of any country where he was practising, for infamous conduct in a professional respect shall not be entitled to have his name entered in the register except with the previous approval of the State Government and the Board.
