Section 11(3) in The Haryana Homoeopathic Practitioners (General) Rules, 1975
(3)The statement in the application shall be verified by certificates in writing to be given by two respectable persons who reside in the neighbourhood of the place where the applicant has been residing since the removal of his name and who were and are well acquainted with him before [and after] [Added by Haryana Government Notification - see Haryana Gazette dated 16.2.1988, page 247.] the removal of his name. They shall testify to his present good character.
