Section 11 in The Haryana Homoeopathic Practitioners (General) Rules, 1975
11. Re-entry of name of practitioner.
[Section 16(6).] - (1) Any Practitioner, whose name is removed from the Register by the Registrar under sub-section (5) of section 15 or by the Council under sub-section (5) of section 16 and who is desirous of getting his name re-entered shall make an application in Form H addressed to the Chairman.(2)Such application shall be made in writing stating the ground on which the application is made and shall be accompanied by a fresh Registration fee of fifty rupees. It shall be accompanied by a certificate of two Registered Practitioners regarding the identity of the applicant.(3)The statement in the application shall be verified by certificates in writing to be given by two respectable persons who reside in the neighbourhood of the place where the applicant has been residing since the removal of his name and who were and are well acquainted with him before [and after] [Added by Haryana Government Notification - see Haryana Gazette dated 16.2.1988, page 247.] the removal of his name. They shall testify to his present good character.(4)Before the application is considered by the Council the Registrar shall notify the same to the licensing bodies whose qualifications were held by the applicant at the time, his name was removed and shall further by letter [with acknowledgement due addressed] [Added by Haryana Notification - See Haryana Gazette dated 16.2.1988, page 247.] to the person or body (if any) on whose complaint the applicant's name has been removed, give notice of the application and of the time when the Council intends to consider the same.(5)The Council shall consider the application and may, if it thinks fit, adjourn the consideration thereof to a further date or require further evidence or explanation from the applicant.
