Section 16(2) in The Punjab Homoeopathic Practitioners Act, 1965
(2)[ Every person who has passed Matriculation or an equivalent examination of a recognised University or Board, and who, within a period of six months from the date of commencement of the Punjab Homoeopathic Practitioners (Amendment) Act, 1974, proves to the satisfaction of the Registrar that immediately before such commencement he was not less than twenty-five years of age and had been in continuous practice as a practitioner for a period of not less than five years, shall, on payment of the prescribed fees, be entitled to have his name entered in Part B of the Register subject to such conditions as Council may, by regulations specify :Provided that a person who does not possess the educational qualifications referred to above shall also be registered by the Council with the prior approval of the State Government, on payment of the prescribed fees and subject to the aforesaid conditions, if he, within the aforesaid period of six months proves that immediately before the commencement of the Punjab Homoeopathic Practitioners (Amendment) Act, 1974, he was not less than thirty-five years of age and had been in continuous practice as a practitioner for a period of not less than fifteen years.Explanation. - For the purposes of this section, the expression "recognised University or Board" means -(i)any University or Board incorporated by law in any of the States of India; or(ii)in the case of a certificate obtained as a result of an examination held before the 15th August, 1974, the Punjab, Sind or Dacca University; or(iii)any other University or Board which is declared by the State Government to be a recognised University or Board for the purposes of this section].[(2-A) Every person who within a period of six months from the date of commencement of the Punjab Homoeopathic Practitioners (Amendment) Act, 1976, proves to the satisfaction of the Registrar that -(i)he had passed Matriculation examination or language examination of Budhimani in Punjabi, Rattan in Hindi, Prajna in Sanskrit, Adib in Urdu or Munshi in Persian or an examination equivalent to or higher than any of the aforesaid examinations, from a recognised University or Board at any time before the commencement of the Punjab Homoeopathic Practitioners (Amendment) Act, 1974; and(ii)he was not less than twenty-five years of age and had been in continuous practice as a Practitioner for a period of not less than five years on the date of commencement of the Punjab Homoeopathic Practitioners (Amendment) Act, 1974:shall, on payment of the prescribed fees, be entitled to have his name entered in Part B of the Register subject to such conditions as the Council may, by regulations, specify.] [Added vide Punjab Act No. 40 of 1976.]
