Section 25 in The Indian Medicine Central Council Act, 1970
25. Registration in the Central Register of Indian Medicine .-
The Registrar of the Central Council may on receipt of the report of registration of a person in a State Register of Indian Medicine or on application made in the prescribed manner by any person, enter his name in the Central Register of Indian Medicine, provided that the Registrar is satisfied that the person concerned is eligible under this Act for such registration.
