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State of Maharashtra - Act

The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961

MAHARASHTRA
India

The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961

Rule THE-MAHARASHTRA-HOMOEOPATHIC-AND-BIOCHEMIC-PRACTITIONERS-REGISTRATION-OF-ENLISTMENT-RULES-1961 of 1961

Published on 23 November 1961
Commenced on 23 November 1961
[This is the version of this document from 23 November 1961.]
[Note: The original publication document is not available and this content could not be verified.]

The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961Published vide Notification G. N., U. D. & P. H. D., No. BHP. 1160-Unification, dated 23rd November, 1961 (M. G., Part 4-B, page 1103)In exercise of the powers conferred by clauses (g), (h), (i), (j), (k), (l), (n), (o), (p), (q) and (r) of sub-section (2) of section 33 of the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959 (Bombay XII of 1960), and of all other powers enabling it in that behalf, the Government of Maharashtra hereby, after previous publication, makes the following rules, namely :-

1. Short title.

- These rules may be called the Maharashtra Homoeopathic and Biochemic Practitioners' (Registration and Enlistment) Rules, 1961.

2. Definitions.

(1)In these rules, unless the context otherwise requires,-

(a)"Act" means the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959 (Bombay XII of 1960);

(b)"Form" means a form appended to these rules;

(c)"Section" means a section of the Act;

(d)"Sub-committee" means the sub-committee appointed under sub-section (9) of section 20.

(2)The words and expressions used in these rules but not defined therein shall have the meanings respectively assigned to them in the Act.

3. Further particulars to be included in Register and List.

- The Register or List to be prepared and maintained under the Act shall include the following further particulars, that is to say :-

(a)registration or, as the case may be, enlistment number;

(b)if the practitioner is a married woman, her maiden name and surname;

(c)date of birth of the practitioner:

(d)where a practitioner possesses any qualifications, his qualifications, the place where he received training for such qualifications and the period of such training;

(e)[ * * *] [Deleted by G. N. of 17.1.1976.]

(f)if any disciplinary action is taken by the Board against the practitioner, the particulars of such action;

(g)if the name of the practitioner was removed from the Register or, as the case may be, List, and subsequently re-entered therein, the date on which the name was so re-entered;

(h)remarks, if any, of the Registrar.

4. Application for Registration.

(1)Any practitioner desiring to have his name entered in the Register under sub-sections (3), (7) or (8) of section 20, shall apply to the Registrar in Forms 'A', 'B' or 'C', respectively.

(2)Every application made under sub-rule (1) shall be accompanied by, -

(a)the registration fee of [one hundred rupees] [Substituted by G. N. of 17.1.1976.];

(b)birth certificate or matriculation certificate or S.S.C. certificate or school leaving certificate, in original, together with two copies thereof; and

(c)an undertaking in Form 'E' executed by the applicant [in Greater Bombay before a Presidency Magistrate and elsewhere before any Judicial or Executive Magistrate] [Substituted by G. N. of 8.10.1964.].

(3)Every application for registration under sub-section (3) of section 20 shall also be accompanied by the diploma or certificate, in original, in respect of the qualification of the applicant together with two copies of such diploma or certificate.

(4)Every application for registration under sub-section (7) of section 20 shall also be accompanied by the diploma or certificate, in original, in respect of any qualification which would have entitled the applicant to registration under sub-section (1) of section 16 of the Madhya Pradesh Homoeopathic and Biochemic Practitioners' Act, 1951, as in force in the Vidarbha region of the State of Maharashtra immediately before the appointed day and two copies of such diploma or certificate.

(5)Every application for registration under sub-section (8) of section 20 shall, also be accompanied by -

(a)a declaration made by the applicant [in Greater Bombay, before a Presidency Magistrate and elsewhere before any Judicial or Executive Magistrate] [Substituted by G. N. of 8.10.1964.] to the effect that the applicant had been regularly practising the Homoeopathic or the Biochemic system of medicine in any part of the State of Maharashtra for a period of not less than ten years immediately before the 25th day of August, 1959;

(b)a certificate signed by any Gazetted Officer of the State Government [* * *] [Deleted by G. N. of 23.1.1976.] to the effect that the applicant had been regularly practising the Homoeopathic or the Biochemic system of medicine in any part of the State of Maharashtra for a period of not less than ten years immediately before the 25th day of August, 1959;

(c)any other documentary evidence such as rent receipts in respect of the dispensary or clinic of the applicant, old prescription papers, receipts or cash memos in respect of medicines or drugs purchased by the applicant, which the applicant wants to adduce in support of his claim that he had been regularly practising the Homoeopathic or the Biochemic system of medicine in any part of the State of Maharashtra for a period of not less than ten years immediately before the 25th day of August, 1959.

5. Application for Enlistment.

(1)Any practitioner desiring to have his name included in the List under sub-section (6) of section 21 shall apply to the Registrar in Form 'D'.

(2)Every application made under sub-rule (1) shall be accompanied by, -

(a)enlistment fee of [one hundred rupees] [Substituted by G. N. of 17.1.1976.];

(b)birth certificate or matriculation certificate or S.S.C. certificate or school leaving certificate, in original, together with two copies thereof:

(c)an undertaking in Form 'E' executed by the applicant [in Greater Bombay, before a Presidency Magistrate and elsewhere before any Judicial or Executive Magistrate] [Substituted by G. N. of 8.10.1964.];

(d)a declaration made by the applicant [in Greater Bombay, before a Presidency Magistrate and elsewhere before any Judicial or Executive Magistrate] [Substituted by G. N. of 8.10.1964.] to the effect that the applicant was regularly practising the Homoeopathic or the Biochemic system of medicine in any part of the State of Maharashtra on the 25th day of August, 1959;

(e)a certificate signed by any Gazetted Officer of the State Government [* * *] [Deleted by G. N. of 23.1.1976.] to the effect that the applicant was regularly practising the Homoeopathic or the Biochemic system of medicine in any part of the State of Maharashtra on the 25th day of August, 1959; and

(f)any other documentary evidence such as rent receipts in respect of the dispensary or clinic of the applicant, old prescription papers, receipts or cash memos in respect of medicines or drugs purchased by the applicant, which the applicant wants to adduce in support of his claim that he was regularly practising the Homoeopathic or the Biochemic system of medicine in any part of the State of Maharashtra on the 25th day of August, 1959.

6. Enquiry by sub-committee.

(1)The sub-committee shall consider each application for registration under sub-section (7) or (8) of section 25 separately. Any application which does not satisfy the requirements of rules 4 and 5 shall be rejected by the sub-committee. The question of registration or enlistment in respect of each application shall be decided in accordance with the opinion of the majority of the members of the sub-committee.

(2)For the purpose of making enquiry in respect of any such application, the sub-committee may, if it considers necessary, direct the Registrar to call any applicant for interview at the applicant's cost, or may refer any application,-

(a)to the Collector of Bombay, if the applicant claims to be practising the Homoeopathic or the Biochemic system of medicine in Greater Bombay; or

(b)to the Collector of the District concerned, if the applicant claims to be practising the Homoeopathic or the Biochemic system of medicine outside Greater Bombay,

for verification of such facts mentioned by the applicant in the application, as the sub-committee may specify in that behalf.

7. Certificates of registration and enlistment.

- The certificates of registration and enlistment shall be in Forms 'F' and 'G', respectively. The certificate of registration shall be printed on white paper and the certificate of enlistment shall be printed on the blue paper.

8. Maintenance of Register and List.

- Each page of the Register and the List shall be verified by the Registrar's signature and each entry in the Register or the List, as the case may be, as respects particulars specified in clauses (e), (f) or (g) of rule 3 shall be attested by the initials of the Registrar.

9. Making new entries or altering entries in Register and List.

(1)Any registered or enlisted practitioner who desires -

(a)to have the entry as respects his name in the Register or List, altered, or

(b)to have an entry as respects any additional qualification acquired by him subsequent to the date of his registration or enlistment, made in the Register or List; or

(c)to have any alteration made in the entry as respects his additional qualifications in the Register or List;

may make an application in that behalf to the Registrar.

(2)The application made under sub-rule (1) shall be accompanied by a fee of [rupees fifteen] [Substituted by G. N. of 17.1.1976.], if it relates to clause (a) and a fee of [rupees twenty] [Substituted by G. N. of 17.1.1976.], in any other case.

(3)On receipt of the application and the fee, the Registrar shall alter or make any entry as applied for :[Provided that, no entry as respect alteration of the name shall be made unless the application is accompanied in duplicate, by the marriage registration certificate, or any notification in the Official Gazette, relating to such alteration of name, or an affidavit regarding such alteration of name made before any Metropolitan Magistrate, Judicial or Executive Magistrate. The original document shall be returned when no longer required] [Inserted by G. N. of 17.1.1976.] :[Provided further that] [Inserted by G. N. of 17.1.1976.] no entry as respect additional qualification shall be made in the Register unless a person possessing such qualification is entitled to have his name entered in the Register under sub-section (3) of section 20.

(4)[ When the name of any practitioner is altered under sub-rule (3), then the certificate of registration in Form 'F' of enlistment in Form 'G' shall stand amended accordingly; and if such certificate is produced by the practitioner, the certificate shall be duly amended by the Registrar under his hand and seal, if any.] [Added by G. N. of 17.1.1976.]

10. Change of address to be intimated to the Registrar.

- It shall be the duty of every registered or enlisted practitioner who changes his address to intimate such change of address to the Registrar within one month of such change.

11. [ Entries to be made in register. [Substituted by G. N. of 17.1.1976.]

- After the end of every year on the 31st day of March, there shall be entered in the register and the list separately :-

(a)the number of practitioners already registered upto the end of the year, immediately preceding;

(b)the number of practitioners registered during the year immediately preceding;

(c)the number of practitioners whose names are restored to the register and the list, during the year immediately preceding;

(d)the number of practitioners whose names have been removed from the register and the list, during the year immediately preceding, stating the provisions of the law under which the names have been removed; and

(e)the number of practitioners whose names have been removed by reason of death or for misconduct.

12. Form of general notice, etc.

(1)The general notice to be published at an interval of not less than sixty days as required by sub-clause (i) of clause (a) of sub-section (1) of section 26 shall be published in Form 'H'.

(2)The general notices shall also be published in three newspapers having wide circulation selected by the President.

(3)The individual notice to be sent under sub-clause (ii) of clause (a) of sub-section (1) of section 26 shall be in Form 'I'.

(4)The application to be enclosed with the individual notice shall be in Form 'J'.

(5)The Registrar shall inform the registered or enlisted practitioner in Form 'K', within thirty days after all the fees outstanding from such practitioner are received.

13. Removal of names of defaulting practitioners from register, etc.

- The Registrar shall publish the names of the defaulting practitioners referred to in sub-clause (iv) of clause (a) of sub-section (1) of section 26 which are removed from the register or the list, as the case may be, in the Official Gazette. Such names shall also be put on the notice board in the office of the Board. The Registrar shall send an intimation of removal of his name to the defaulting practitioner under certificate of posting.

14. Withdrawal of certificate of registration.

- The Registrar shall send a registered notice to the defaulting practitioner whose certificate of registration or enlistment is cancelled, and require him to return such certificate for cancellation, within thirty days from the date of the receipt of the registered notice.

15. Period for making application for re-entering name in register.

- The period within which an application for re-entering in the register the name of any defaulting practitioner shall be one year from date on which the fact of the removal was published in the Official Gazette.

16. Power of Registrar to get fresh application for registration and undertaking in certain cases.

- When the certificate of registration or enlistment or an undertaking under section 22 given by a practitioner has been spoiled, lost or destroyed and the practitioner desires to continue his name on such register or list, then it shall be lawful for the Registrar to require the practitioner to make a fresh application in the prescribed form for such registration or enlistment, or as the case may be, to give a fresh undertaking under that section.

17. Postage charges to reimburse.

- If the Registrar is required to carry on any correspondence with any practitioner for the purposes of this Act or rules thereunder (being correspondence for which specific provision is not made therein) then it shall be lawful for the Registrar to require the practitioner to reimburse the Registrar with all the postage charges incurred by the Registrar in that behalf.]Form 'A'(rule 4(1)]Form of Application for Registration under sub-section (3) of section 20 of the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959ToThe Registrar,Board of Homoeopathic and Biochemic Systems of Medicine, Bombay,[........................................................................................................................] [Here enter the full address of the Registrar of the Board.]Dear Sir,I hereby request that my name and other particulars as mentioned below may be entered in the Register under sub-section (3) of section 20 of the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959 :-

(1)Full name of the applicant (in block capitals beginning with surname).

(2)Maiden name and surname, if the applicant is a married woman (in block capitals beginning with surname).

(3)Nationality

(4)Residential address (in block capitals)

(5)Professional address (in block capitals)

(6)Date of birth (in words and figures)

(7)

(a)Qualification which entitles the applicant to registration;

(b)date on which the applicant obtained the qualification;

(c)authority which conferred or granted the qualification;

(d)the place where the applicant received training for such qualification and the period of such training.

2. I forward herewith :-

(i)my [birth certificate/matriculation certificate/S.S.C. certificate/school leaving certificate] [Strike off the alternative not applicable.], in original; and

(ii)the diploma/certificate in original in respect of the qualification possessed by me;

together with two copies thereof. The original may kindly be returned to me when not required by you.

3. The registration [fee of one hundred rupees] [Substituted by G. N. of 17.1.1976.] is paid in [cash/remitted by postal order/money order] [Strike off the alternative not applicable.].

4. An undertaking as required by section 22 of the Act is furnished herewith.

5. I have carefully read the instructions sent with this form and I certify that the particulars furnished above are true to the best of my knowledge and belief.

Date …....................................	Yoursfaithfully,
Place …...................................	(Signature of the applicant).

Instructions

(1)All particulars in this application form must be filled in by the applicant in neat hand or may be typed. Incomplete applications are liable to be rejected.

(2)A fee of [Rs. 100] [Strike off the alternative not applicable.] for registration should be paid to the Registrar, Board of Homoeopathic and Biochemic Systems of Medicine, Bombay, in cash or may be sent by money order or crossed Indian postal order. When the fee is sent by money order the postal receipt should be attached to the application.

(3)If the space for giving particulars is not found sufficient they may be given on a separate sheet and the sheet may be attached to this application.

(4)The First Schedule to the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959 specifies the qualifications which entitle any person to get his name entered in the Register under sub-section (3) of section 20.Form 'B'[See rule 4(1)]Form of application for registration under sub-section (7) of section 20 of the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959ToThe Registrar,Board of Homoeopathic andBiochemic Systems of Medicine,Bombay,[.......................................................] [Here enter the full address of the Registrar of the ]Dear Sir,I hereby request that my name and other particulars as mentioned below may be entered in the Register under sub-section (7) of section 20 of the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959 :-

(1)Full name of the applicant (in block capitals beginning with surname).

(2)Maiden name and surname, if the applicant is a marriedwoman (in block capitals beginning with surname).

(3)Nationality

(4)Residential address (in block capitals)

(5)Professional address (in block capitals)

(6)Date of birth (in words and figures)

(7)

(a)Qualification possessed by the applicant;

(b)date on which the applicant obtained the qualification;

(c)authority which conferred or granted the qualification;

(d)the place where the applicant received training for such qualification and the period of such training.

2. My qualification viz.......................... (Specify the qualification) would have entitled me to registration under sub-section (1) of section 16 of the Madhya Pradesh Homoeopathic and Biochemic Practitioners' Act, 1951.

3. I forward herewith -

(i)my [birth certificate/matriculation certificate/S.S.C. certificate/school leaving certificate] [Strike off the alternative not applicable.], in original; and

(ii)the diploma/certificate in original in respect of the qualification possessed by me;

together with two copies thereof. The originals may kindly be returned to me when not required by you.

4. The registration [fee of one hundred rupees] [Substituted by G. N. of 17.1.1976.] is paid in [cash/remitted by postal order/money order] [Strike off the alternative not applicable.].

5. An undertaking as required by section 22 of the Act is furnished herewith.

6. I have carefully read the instructions sent with this form and I certify that the particulars furnished above are true to the best of my knowledge and belief.

Date …....................................	Yoursfaithfully,
Place …...................................	(Signature of the applicant).

Instructions

(1)All particulars in this application form must be filled in by the applicant in neat hand or may be typed. Incomplete applications are liable to be rejected.

(2)A fee of [Rs. 100] [Substituted by G. N. of 17.1.1976.] for registration should be paid to the Registrar, Board of Homoeopathic and Biochemic Systems of Medicine, Bombay, in cash or may be sent by money order or crossed Indian postal order. When the fee is sent by money order the postal receipt should be attached to the application.

(3)If the space for giving particulars is not found sufficient they may be given on a separate sheet which may be attached to this application.Form 'C'[See rule 4(1)]Form of application for registration under sub-section (8) of section 20 of the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959ToThe Registrar, Board of Homoeopathic and Biochemic Systems of Medicine, Bombay.[.........................................................................................................................] [Here enter the full address of the Registrar of the Board.]Dear Sir,I hereby request that my name and other particulars as mentioned below may be entered in the Register under sub-section (8) of section 20 of the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959 :-

(1)Full name of the applicant (in block capitals beginning with surname).

(2)Maiden name and surname, if the applicant is a married woman (in block capitals beginning with surname).

(3)Nationality

(4)Residential address (in block capitals)

(5)Professional address (in block capitals)

(6)Date of birth (in words and figures)

(7)Date of commencement of regular practice

(8)Place or places with taluka and district where the applicant practised and the approximate dates of commencement and the approximate period of practice at each place.

2. I had been regularly practising the Homoeopathic/the Biochemic Systems of Medicine at ......................... taluka .................... district ......................... for a period of not less than ten years immediately before the 25th day of August, 1959. A declaration made by me before a Presidency Magistrate† [Judicial or Executive Magistrate] [Substituted by G. N. of 8.10.1964.] and a certificate of a Gazetted Officer of the State Government [* * *] [Deleted by G. N. of 23.1.1976.] to that effect are enclosed.

3. I furnish the following as additional documentary evidence in support of my claim # ...................................

4. I forward herewith my #birth certificate **matriculation certificate/S.S.C. certificate/school leaving certificate in original together with two copies thereof. The original certificate may kindly be returned to me when no longer required.

5. The registration [fee of one hundred rupees] [Substituted by G. N. of 17.1.1976.] in..................remitted by postal order/money order.

6. An undertaking as required by section 22 of the Act is furnished herewith.

7. I have carefully read the instructions sent with this form and I certify that the particulars furnished above are true to the best of my knowledge and belief.

Date …....................................	Yoursfaithfully,
Place …...................................	(Signature of the applicant).

† [Strike off Judicial or Executive whichever is not applicable] [Substituted by G. N. of 8.10.1964.].# Here give details of the additional documentary evidence furnished.** Strike off the alternative that is not applicable.Instructions

(1)All particulars in this application form must be filled in by the applicant in neat hand or may be typed. Incomplete applications are liable to be rejected.

(2)A fee of [one hundred rupees] [Substituted by G. N. of 8.10.1964.] for registration should be paid to the Registrar, Board of Homoeopathic and Biochemic Systems of Medicine, Bombay, in cash or may be sent by money order or crossed Indian Postal Order. When the fee is sent by money order the postal receipt should be attached to the application.

(3)If the space for giving particulars is not found sufficient, they may be given on a separate sheet which may be attached to this application.[Accompaniment to the form of Application for registration under section 20(8)]Form of Declaration to be made by the ApplicantI ............................... do hereby solemnly declare that I had been regularly practising the Homoeopathic/the Biochemic system of medicine for a period of not less than ten years immediately before the 25th day of August, 1959 at ...........................*Solemnly declare at ....................... this ................. day of ........... 19 .Before me.

Presidency Magistrate.[**Judicial/Executive Magistrate.] [Substituted by G. N. of 8.10.1964.]

Form of Certificate of a Gazetted Officer [x x x] [Deleted by G. N. of 23.1.1976.] to be furnished by the Applicant.I ........................... (Name of the certifying officer) have satisfied myself and do hereby certify that †Shri/Shrimati/Kumari ........................ (Name of the applicant) had been regularly practising the Homoeopathic/ the Biochemic system of medicine in the State of Maharashtra for a period of not less than ten years immediately before the 25th day of August, 1959 at ***....................................Signature of the certifying officer.Seal or stamp or designation and address of the Certifying Officer.Date .....................Place .....................* Here give details of the place or places where the applicant had been practising.** [Strike off Judicial or Executive whichever is not applicable] [Substituted by G. N. of 8.10.1964.].† Strike out the alternatives not applicable.*** Here give details of the place or places with taluka and district where the applicant had been practising.Form 'D'[rule 5(1)]Form of Application for Enlistment under sub-section (6) of section 21 of the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959To,The Registrar, Board of Homoeopathic and Biochemic System of Medicine, Bombay,*........................................................................................................................Dear Sir,I hereby request that my name and other particulars as mentioned below may be entered in the List under sub-section (6) of section 21 of the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959 :-

(1)Full name of the applicant (in block capitals beginning with surname).

(2)Maiden name and surname, if the applicant is a married woman (in block capitals beginning with surname).

(3)Nationality

(4)Residential address (in block capitals)

(5)Professional address (in block capitals)

(6)Date of birth (in words and figures)

(7)Date of commencement of regular practice

(8)Place or places where the applicant practised and the approximate period of practice at each place.

2. I was regularly practising the Homoeopathic**/the Biochemic System of Medicine at ................. taluka ............. district .............. on the 25th day of August, 1959. A declaration made by me before a Presidency Magistrate †[Judicial or Executive Magistrate] [Substituted by G. N. of 8.10.1964.] and a certificate of a Gazetted Officer of the State Government [* * *] [Deleted by G. N. of 23.1.1976.] to that effect are enclosed.

3. I furnish the following as additional documentary evidence in support of my claim :-

††..................................................................................................................

4. I forward herewith my "birth certificate/matriculation certificate/S.S.C. certificate/school leaving certificate in original together with two copies thereof. The original certificate may kindly be returned to me when no longer required.

5. The enlistment fee of [one hundred rupees] [Substituted by G. N. of 17.1.1976.] is paid in "cash/remitted by postal order/money order.

6. An undertaking as required by section 22 of the Act is furnished herewith.

7. I have carefully read the instructions sent with this form, and I certify that the particulars furnished above are true to the best of my knowledge and belief.

Date ......................................................... Yours faithfully.Place ............................................ (Signature of the applicant)* Here enter the full address of the Registrar of the Board.** Strike off the alternative that is not applicable.† [Strike off the Judicial or Executive whichever is not applicable] [Substituted by G. N. of 23.1.1976.].†† Here give details of the additional documentary evidence furnished.Instructions

(1)All particulars in this application form must be filled in by the applicant in neat hand or may be typed. Incomplete applications are liable to be rejected.

(2)A fee of [one hundred rupees] [Substituted by G. N. of 17.1.1976.] for enlistment should be paid to the Registrar, Board of Homoeopathic and Biochemic Systems of Medicine, Bombay, in cash or may be sent by money order or crossed Indian postal order. When the fee is sent by money order the postal receipt should be attached to the application.

(3)If the space for giving particulars is not found sufficient they may be given on a separate sheet and the sheet may be attached to this application.[Accompaniment to the form of application for enlistment under section 21(6)]Form of Declaration to be made by the ApplicantI ........................................ (Name of the applicant) do hereby solemnly declare that on the 25th day of August, 1959 I was regularly practising the Homoeopathic/the Biochemic System of Medicine at *.....................Solemnly declared at ....................... this .................... day of ......... 19 .Before me.(Seal of the Court)Signature of the applicant).

Presidency Magistrate./[**Judicial or Executive Magistrate] [Substituted by G. N. of 8.10.1964.]

Form of certificate of a Gazetted Officer [* * *] [Deleted by G. N. of 23.1.1976.] to be furnished by the ApplicantI ................................ (Name of the certifying officer) have satisfied myself and do hereby certify that †Shri/Shrimati/Kumari .............................. Name of the applicant) of .................... (Address of the Applicant) was regularly practising the Homoeopathic/Biochemic System of Medicine in the State of Maharashtra, on the 25th day of August, 1959 at *..............DatePlaceSignature of the certifying officer.[Seal of stamp of or designation and address of the certifying officer.]* Here give details of the place or places were the applicant was practising.** [Strike off the Judicial or Executive whichever is not applicable] [Substituted by G. N. of 8.10.1964.].† [Strike out the alternative not applicable] [Substituted by G. N. of 17.1.1976.].Form 'E'[Rules 4(2) and 5(2)]Undertaking under section 22 to be given by the applicant applying for registration or enlistmentI hereby give an undertaking that I shall not use any degree, diploma or licence which is identical with or is a colourable imitation of any degree, diploma or licence granted by a body or institution authorised under the Indian Medical Degrees Act, 1916, the Indian Medical Council Act, 1956, the Bombay Medical Act, 1912, or the Bombay Medical Practitioners' Act, 1938, or under any corresponding law for the time being in force in any part of the State of Maharashtra.Solemnly declared at ......................... this .................. day of .........................Signature of the applicant.

Before me.Presidency Magistrate[**Executive or Judicial Magistrate] [Substituted by G. N. of 8.10.1964.]

* Here give details of the place or places with taluka and district where the applicant had been practising.** [Strike off Judicial or Executive whichever is not applicable.] [Substituted by G. N. of 8.10.1964.]Form 'F'(Rule 7)Certificate of RegistrationThe Board of Homoeopathic and Biochemic Systems of Medicine, Bombay

similia similibus curentur

Certificate No.This is to certify that ................... has been duly registered under the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959 (Bombay XII of 1960).In witness whereof are herewith affixed the seal of the Board of Homoeopathic and Biochemic Systems of Medicine, Bombay, and the signature of the Registrar.Subject to the provisions of the Act, this certificate is [valid till it is duly cancelled and the name of the practitioner is removed from the register] [Substituted by G. N. of 17.1.1976.].Signature of the Registrar.[Seal][* * *] [Deleted by G. N. of 17.1.1976.]Form 'G'(Rule 7)Certificate of EnlistmentThe Board of Homoeopathic and Biochemic Systems and Medicine, Bombay

SIMILIA SIMILIBUS CURENTUR

This is to certify that..................has been duly registered under the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959 (Bombay XII of 1960).In witness whereof are herewith affixed the seal of the Board of Homoeopathic and Biochemic Systems of Medicine, Bombay, and the signature of the Registrar.Subject to the provisions of the Act, this certificate is [valid till it is duly cancelled and the name of the practitioner is removed from the list.] [Substituted by G. N. of 17.1.1976.]Signature of the Registrar.[* * *] [Deleted by G. N. of 17.1.1976.][Form 'H'] [Substituted by G. N. of 17.1.1976.][See rule 12(1)]Form of General Notice(First Notice/Second Notice)General Notice is hereby given to all the registered and the enlisted practitioners included in the Register and the List to be maintained under the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959, and all defaulters being person whose names have been removed from such register or list, in the process of renewal that they have to make an application to the Registrar for the continuance of their names on the register or the list, as the case may be, as provided in sub-clause (i) of clause (a) of sub-section (1) of section 26 of the said Act, along with a fees of one hundred rupees, and in the case of defaulters an additional fee of fifteen rupees by way of penalty.

2. Individual notices along with the prescribed form of application are being sent under certificate of posting to each person registered or enlisted including the defaulters at his address entered in the register of the list. The application in Form B for continuation of the name should be returned to the undersigned duly completed within forty-five days of the date of such notice. Any practitioner not receiving the form by post may obtain it from the office of the Registrar.

Dated :...........................Address :Board of Homoeopathic and Biochemic System of Medicine.

Form 'I'[See rule 12(3)]Maharashtra Homoeopathic and Biochemic Practitioners' (Registration and Enlistment) Rules, 1961Notice to registered/enlisted practitioners and defaulters for continuation of their names on the Register/List under sub-clause (i) of clause (a) of sub-section (1) read with sub-section (2) of section 26 of Bombay Homoeopathic and Biochemic Practitioners' Act, 1959.Notice :- Under Certificate of Posting.ToDr.................................................................................................................Subject :- First individual notice/Second individual notice.Sir,Notice is hereby given to you calling upon you to return to the Registrar the enclosed prescribed application Form duly filled in by you for continuance of your name on the register/list, along with a fee of one hundred rupees in cash/money order/Indian crossed postal order (and in the case of a defaulter along with an additional fee of fifteen rupees) within [forty-five days/thirty days] [Strike out, if not applicable.] of the receipt of this notice. Total Rs. ..................... (Rupees .......... only).[Further please note] [Strike out, if not applicable.] that you are a defaulter within the meaning of the Act, since you have not got your name restored to the register or the List as the case may be, by payment of renewal fees and revised re-entry fee immediately before the date of the commencement of the Bombay Homoeopathic and Biochemic Practitioners' (Amendment) Act, 1974, and hence you have to pay a total fee of Rs. ...................... (Rupees ............... only) within 45 days as stated above to the Board.A further additional fee of rupees five is payable if fees are paid after receipt of the second notice under sub-clause (ii) of clause (a) of sub-section (1) of section 26 of the Act.

Bombay : ...............................	Yoursfaithfully,
Place : ...................................	.........................Registrar

Board of Homoeopathic and Biochemic Systems of Medicine, Piramal Mansion 3rd Floor, 235, Dadabhai Naoroji RoadFort, Bombay - 400 001.Form 'J'[See rule 12(4)]Application for the continuation of name on the register/list under section 26 of the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959ToThe Registrar, Board of Homoeopathic and BiochemicSystems of Medicine,Piramal Mansion, 3rd Floor,235, Dadabhai Naoroji Road, Fort, Bombay - 400 001.Subject :- Continuation of my name on the register/list.Sir,In reply to your first notice in Form I dated ............... I request that may name may be continued on the register/list of Medical Practitioner maintained by the Board.

2. A fee of Rs. ......................... is paid to your office by cash/money order/Indian crossed postal order on ................................. as under :-

(i)Fee of Rs. 100.

(ii)[ Additional defaulter fee of Rs. 15.] [Strike out whichever is not applicable.]

(iii)[ Further additional fee of Rs. 5.] [Strike out whichever is not applicable.]

3. My particulars are submitted below :

1. Full name (Beginning with surname in Block Capitals).

2. Maiden name in full in case of married women (Beginning with surname in Block Capitals).

3. My Registration/Enlistment No.

4. Date upto which it is renewed.

5. Qualification possessed at the time of registration.

6. Permanent address for correspondence.

Yours faithfully.Dated :Signature : .....................Full Name : ....................Instructions

(1)This form must be returned duly completed so as to reach the Registrar, Board of Homoeopathic and Biochemic Systems of Medicine, Piramal Mansion, 3rd Floor, 235, Dadabhai Naoroji Road, Fort, Bombay, for continuation of name on the register/list within forty-five days of the date or receipt of the first schedule notice or within thirty days of the date of receipt of the second individual notice.

(2)All details should be correctly filled in.

(3)Information in clause 5 need not be filled by the practitioners registered or enlisted on practice basis.

(4)Application which do not contain the required particulars are liable to be rejected.

(5)This form must be accompanied by a payment of rupees ..................... Total Rs. ........Form 'K'[See rule 12(5)]Intimation to a registered/enlisted practitioner under section 26(1)(a)(iii) of the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959.Under Certificate of PostingDated :ToDr. ......................................................................................................Sir,A sum of Rs. .................. is received from you on ............. (date) as under by money order/Indian postal order/cash along with your application in Form J, dated ............... together with your fresh application for registration in Forms A/B/C/D.

(i)Fee for continuance of name Rs. 100,

(ii)Additional defaulters fee Rs. 15,

(iii)Further additional fee Rs. 5,

(iv).....................

Original office receipt No..................... is enclosed herewith.You are hereby informed that your certificate of Registration/Enlistment No. ............. shall continue in operation subject to the provisions of section 26 unless it is duly cancelled under the Act.[A fresh certificate of Registration/Enlistment being No.] [Strike out whichever is not applicable.] .................... is enclosed herewith.Yours faithfully,

			…..........................Registrar,
Board of Homoeopathic and BiochemicSystems ofMedicinePiramal Mansion, 3rdFloor.235,Dadabhai Naoroji Road,Fort, Bombay - 1.

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