Section 21(2) in The Orissa Homoeopathic Act, 1956
(2)A registered Homeopathic Practitioner shall beta) one who passes a qualifying examination under Section 30 or Section 31;(b)one who is a Homoeopathic Practitioner holding a degree of a foreign country which entities him to practise Homoeopathy subject to the condition that the institution is approved as suitable for the purpose by the Board;(c)one who is a Homoeopathic Practitioner who has successfully gone through at least a four-year-course in any Homoeopathic Institution recognised by the State in which the institution is situated and holding a diploma or a certificate from that institution, subject to the condition that the standard of qualification is not lower than the standard that would be required for the registration by the Orissa State Board of Homoeopathic Medicine;(d)one who proves that he has been practising regularly and efficiently as a whole-time practitioner of the Homoeopathic system of medicine for a period of not less than ten years prior to the date of the commencement of this Act, the proof of such regular and efficient practice being tested by the Board in the manner it deems fit ; or(e)one who, in the opinion of the Board, is of sufficient reputation and ability and is well-known for his skill in his profession and has been practising the Homoeopathic system of medicine for a period of not less than ten years prior to the commencement of this Act and who has applied for the registration of his name in the register before such date as may be notified in this behalf by the State Government in the Gazette.
