18. Preparation of list of persons in practice on the appointed day.
(1)As soon as may be after the appointed day the registrar shall, in accordance with the provisions of this Act, prepare and maintain a list of persons not entitled to registration under section 17 but who have been practising on the appointed day the Homoeopathic system of medicine in the State of Gujarat.(2)The list shall include the following particulars, namely:-(a)the full name, nationality and residential address of the enlisted practitioner;(b)the date of his admission to the list;(c)the qualification, if any, and the date on which he obtained such qualification and the authority which conferred or granted it;(d)his professional address; and(e)such further particulars as may be prescribed.(3)Any person whose name is not entered in the register or who is not entitled to have his name entered in the register under section 17 but who proves to the satisfaction of the sub-committee appointed under sub-section (6) of section 17 that he had been regularly practising Homoeopathic system of medicine as his principal occupation in any part of the State of Gujarat from a date prior to the 1st May 1960 shall, on an application made in such form and accompanied by such documents as may be prescribed, [at any time before the end of the 31st October 1966] [Substituted for 'within a period of one year from the appointed day' by Gujarat 22 of 1965, dated 15th October 1965] and on payment of a fee of rupees twenty-five be entitled to have his name entered in the list.(4)Every practitioner whose application for registration under sub-section (5) of section 17, and an appeal, if any, under sub-section (7) thereof, arc rejected shall, notwithstanding anything contained in sub-section (3), be entitled to have his name entered in the list without his being required to make an application or to pay any other fee, provided the sub-committee appointed under sub-section (6) of the said section is satisfied that such person has been practising regularly the Homoeopathic system of medicine in any part of the State of Gujarat from a date prior to the 1st May, 1960.(5)Notwithstanding anything contained in sub-section (3) and (4) no person whose name has been entered in the register under section 17 shall be entitled to have his name entered in the register under section 17 shall be entitled to have his name entered in the list.(6)The sub-committee referred to in sub-section (3) shall make enquiry in respect of the applications received under sub-section (3) in such manner as may be prescribed.(7)Any person aggrieved by the decision of the sub-committee under sub-section (3) or (4) may, within a period of one month from the date on which such decision is communicated to him, appeal to the Council whose decision shall be final.(8)When the list has been prepared in accordance with the foregoing provisions, the Registrar shall publish in the Official Gazette and such newspapers as the Council may select a notice stating that the list containing the names of practitioners entered therein up to the date specified in the notice has been prepared.(9)(a)Every enlisted practitioner shall be given a certificate of enlistment in the prescribed form.(b)Such certificate shall be valid only up to the date specified therein or such extended date as may be specified in the renewal slip issued under section 23.
