Section 30 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
30. Persons entitled to be registered.-(1) Every person, possessing recognized
medical qualifications shall, subject to the provisions of this Act, be entitled to have hisname entered in the register.(2)An application for registration shall be made to and disposed of by theRegistrar.(3)Every application for registration under sub-section (2) shall be made in suchform and manner and be accompanied with such registration fee as may be prescribedby the Board.(4)Any person aggrieved by the decision of the Registrar regarding theregistration of any person may within ninety days from the date of such decision orwithin such extended time as the Board may upon sufficient cause allow, appeal to theBoard.(5)Such appeal shall be heard and decided by the Board in the prescribedmanner.(6)The Board may on its own motion or on the application of any person andafter calling for an explanation from the person concerned and considering the same,cancel or alter any entry in the register, if in the opinion of the Board, such entry wasfraudulently or incorrectly made or obtained.
