Section 7 in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000
7. Provisions registration.
(1)No candidate after passing the qualifying examination shall be allowed to undergo training unless he has applied in Form "G" through the principal of the recognised institution in which the applicant has been asked to undergo training and paid the fees for provisional registration.(2)The provisional registration granted under Section 24 of the Adhiniyam shall remain in force for a period not exceeding 6 months from the date on which the Council/University awarded diploma/degree to the successful candidate.(3)The practitioner who has been granted the provisional registration in Form "H" after completion of training shall obtain his diploma/degree and submit its copy duly attested to the Registrar within 6 months fixed under sub-rule (2) for registration under Section 22 of the Adhiniyam.(4)If any person fails to apply under sub-rule (3) within the time prescribed therein, he shall cease to be registered under clause (a) or (b) of Section 24 of the Adhiniyam and his name shall be removed from the State Register. On application for re-registration of his name, he shall be liable to pay late fee as specified in Appendix.
