Section 25 in The Orissa Ayurvedic Medicine Rules, 1960
25.
(1)In response to the order issued by Government under Section 41 (1) of the Act the Ayurvedic practitioners who do not possess necessary qualifications laid down in the Schedule for registration, but are desirous to practise, shall each apply to the Registrar in Form 'G' for entry of his or her name in the list or practitioners within a period of two months, with a fee of Rs. 15 only.(2)The Registrar on receipt of these applications shall scrutinise them. Applications complete in all respects shall be sorted out from the incomplete ones. All the applications shall be placed before the Council for consideration. Such applications shall be duly considered by the Council and the applicants may be directed to furnish such other information as may be required by the Council. The Council, if it so desires, may also call for interview any of the applicants.(3)According to the recommendations of the Council, the names of the candidates shall either be entered in the list as in Form 'E' or rejected, as the case may be. Candidates who are not eligible to be listed as Ayurvedic practitioners shall be duly intimated by the Registrar. The Registrar shall grant a licence in Form 'F' to the listed practitioners, wherein the area of practice shall be specified in each case.
