Section 3 in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000
3. State Registers of Homoeopathy.
- The Registers under Section 21 shall be maintained in Forms "A", "B" and "C".(1)The Register for sub-section (1) of Section 22 shall be in Form "A" for persons who possess qualification mentioned in the Schedule of Adhiniyam.(2)The Register for sub-section (2) of Section 22 shall be in Form "B" for persons who were enrolled under Section 16 (2) of the Madhya Pradesh Homoeopathic and Biochemic Practitioners Act, 1951 repealed by the Madhya Pradesh Homoeopathy Parishad Adhiniyam, 1976 and who were entered in the register maintained under Rule 3 (1) of the Madhya Pradesh Homoeopathy Council (Publication of Register and Appeal) Rules, 1976.(3)The Register for Section 24 shall be in Form "C for persons required to undergo for training for a period specified in the recognised courses to pass the qualifying examination.(4)The persons entered in the register maintained under the Madhya Pradesh Homoeopathy Council (Publication of Register and Appeal) Rules, 1976 shall be allotted new registration numbers in the sequential order in respective registers in Form "A" and "B" and certificate of registration in Form "D" shall be issued.(5)Each page of the Register shall be verified and signed by the Registrar.
