(1)Every person who possesses a 5 years or 5-1/2 years Degree in Naturopathy and Yogic Sciences (BNYS) or Master Degree in Yoga and Naturopathy from any University set up by a statute shall, subject to the provisions of this Act and on payment of such fee as may be prescribed, be entitled to have his name entered in the register for Class 'A' registration.(2)Every institutionally qualified professional practitioner possessing a Bachelor degree in Yogic Sciences (BYSc.) in Yoga or Post-Graduate Diploma in Yogic Science (PGDYSc.) awarded by any Government or Government recognized institution, subject to the provisions of this Act and on payment of such fee as may be prescribed, be entitled to have his name entered in the register for Class 'A' registration.(3)In exceptional cases, Class 'A' registration may also be given as a onetime measure to self-educated Yoga Practitioners who are Post-Graduates in any subject and who have at least 25 years of working experience in a reputed and established Yoga Hospital or College and who are not less than 45 years of age, on payment of prescribed fee and subject to the provisions of this Act.(4)In recognition of the fact that there is a significant number of self-educated Yoga Practitioners, "Class 8" registration may also be given as a onetime measure to self-educated full time Yoga Practitioners who are not institutionally qualified, and are not less than 35 years of age and who have a minimum of 15 years of full time proven clinical experience and who have passed Class XII or 10 + 2 from a State Board, the Central Board of Secondary Education or the Council for the Indian School Certificate Examinations subject to the provisions of this Act and on payment of prescribed fee.(5)Every person who has been registered under any Statutory State Council or Board of Yoga and Naturopathy shall, subject to the provisions of this Act and on payment of prescribed fee, be granted registration in the same category as granted to him by that State Council or Board.(6)Notwithstanding anything contained in sub-sections (3) and (4), every person who, within a period of two years from the date of commencement of this Act, produces proof that he has been in regular practice for the prescribed period preceding such date and has attained the minimum age-limit on the date of application for registration, shall be entitled to have his name entered in the register on payment of prescribed fee.(7)The registrations under this section shall be done in accordance with the provisions of this Act and the rules framed thereunder and on payment of prescribed fee in every case.
