Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA HOMEOPATHIC PRACTITIONERS REGISTRATION RULES, 1964 CONTENTS PART 1 :- Preliminary 1. Title 2. Definitions PART 2 :- Registration 3. Further particulars to be included in the register 4. Application for inclusion in the first register 5. Enquiry by Tribunal 6. Certificate of registration 7. Application for subsequent registration 8. Making new entries or altering existing entries 9. Renewal of Registration 10. Re-entering name of practitioner removed from the register KARNATAKA HOMEOPATHIC PRACTITIONERS REGISTRATION RULES, 1964 In exercise of the powers conferred by Section 35 of the Homeopathic Practitioners Act, 1961 (Karnataka Act 35 of 1961), the Gov ernment of Karnataka hereby makes the Karnataka Homeopathic Practitioners Registration Rules, 1964, the draft of the same having been previously published as required by sub-section (1) of the said section in Notification No. PLM 228 PIM 64/Part V, dated 10th March, 1964, published as GSR 83 in Part IV, Section 2- C(i) of the Karnataka Gazette, dated 9th April, 1964. PART 1 Preliminary 1. Title :- These rules may be called the Karnataka Homeopathic Practitioners Registration Rules, 1964. 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Act" means the Karnataka Homeopathic Practitioners Act, 1961; (b) "Form" means a form appended to these rules; (c) "Section" means a section of the Act; (d) "Tribunal" means the Registration Tribunal constituted by the State Government under sub-section (1) of Section 18. PART 2 Registration 3. Further particulars to be included in the register :- T h e Register of Homeopathic Practitioners shall include the following further particulars, namely. (a) registration number; (b) if the practitioner is a married woman, her maidan name and surname; (c) date of birth of the practitioner; (d) where a practitioner possesses any qualifications, his qualifications, the place where he received training for such qualifications and the period of such training; (e) if any disciplinary action is taken by the Board against the practitioner, the particulars of such action; (f) if the name of the practitioner was removed from the register, and subsequently re-entered therein the date on which the name was so re-entered; (g) remarks, if any, of the Registrar. 4. Application for inclusion in the first register :- (1) For the purposes of preparation of the first register, every person who desires to have his name included shall apply to the Secretary to the Tribunal in Form A in accordance with the provisions of sub-section (2) of Section 18. The application shall also be accompanied by copies of a degree, a diploma or a certificate in support of the qualifications of the applicant. The applicant shall also produce the original certificates when required to do so by the Secretary of the Tribunal. (2) Every application for registration by a person claiming to be included in Part A of the register shall be accompanied by. (i) in the case of persons referred to in sub-clause (a) of clause (i) of sub-section (3) of Section 17. (a) a declaration made by the applicant before a Magistrate of the First Class to the effect that the applicant has been engaged in the practice of the homeopathic system of medicine as the principal occupation for a period of not less than ten years immediately before the date of coming into force of Chapter IV of the Act; and (b) a certificate by a Gazetted Officer of the State Government to the effect that the applicant had been in the practice of the homeopathic system of medicine for a period of not less than ten years immediately before the date of coming into force of Chapter IV of the Act, as the principal occupation. (ii) in the case of persons referred to in sub-clause (b) of clause (i) of sub-section (3) of Section 17. (a) documentary evidence in support of the person having received personal clinical instruction for a period of not less than two years in a hospital where indoor patients are kept and where the service includes surgery, gynecology and midwifery and homeopathic medicine; and (b) the certificate of having passed the examination referred to in the said sub-clause (b). (3) Every application for registration by a person claiming to be included in Part B of the register shall be accompanied by declaration made by the applicant before a First Class Magistrate to the effect that he is a medical practitioner whose name is registered under the Karnataka Medical Registration Act, 1961 or the Karnataka Ayurvedic and Unani Practitioners Registration and Medical Practitioners Miscellaneous Provisions Act, 1961, and that he has been practising the homeopathic system of medicine. (4) Every application for registration by a person claiming to be included in Part C of the register shall be accompanied by. (a) a declaration made by the applicant before a Magistrate not below the rank of First Class to the effect that the applicant has been in practice of the homeopathic system of medicine for not less than two years as the principal occupation on the date of coming into force of Chapter IV of the Act; and (b) a certificate signed by a Gazetted Officer of the State Government to the effect that the applicant has been in practice of the homeopathic system of medicine for not less than two years as the principal occupation on the date of coming into force of Chapter IV of the Act. Any application which does not specify the requirements of these rules shall be rejected. 5. Enquiry by Tribunal :- (1) The Tribunal shall consider each application for registration. (2) For the purpose of making enquiry in respect of any application the Tribunal may, if it considers necessary, direct the Secretary of the Tribunal to call any applicant to appear before the Tribunal at the applicant's cost or may refer any application, to the Deputy Commissioner of the District in which the applicant claims to be practising for verification of such facts mentioned by the applicant in the application as the Tribunal may specify in that behalf. 6. Certificate of registration :- The certificate of registration to be issued in pursuance of sub- section (5) of Section 18 shall be in Form B. 7. Application for subsequent registration :- 1[(1)] Every application by any person for inclusion of his name in the register subsequent to the date on which custody of the register is given to the Board under Section 19 shall be in Form C accompanied by a fee of fifteen rupees and contain the particulars referred to in sub-section (2) of Section 17 and the further particulars referred to in Rule 3 and shall indicate the qualifications specified in the Schedule which the person possesses. It shall also be accompanied by certified copies of the diploma, degree or certificate in support of the claim of the applicant that he possesses such qualifications. 2 [(2) The certificate of registration to be issued by the Registrar under sub-section (1) of Section 22 shall be in Form 'D'.] 1. Rule 7 renumbered as sub-rule (1) thereof by Notification No. HMA 256 PIM 68, dated 3-4-1969, w.e.f. 17-4-1969 (GSR 127) 2. Sub-rule (2) inserted by Notification No. HMA 256 PIM 68, dated 3-4-1969, w.e.f. 17-4-1969 (GSR 127) 8. Making new entries or altering existing entries :- (1) Any registered practitioner who desires. (a) to have an entry as respects his name in the register altered; or (b) to have an entry as respects any additional qualification acquired by him subsequent to the date of registration, made in the register; or (c) to have any alterations made in the entry as respects his additional qualifications, may make an application in that behalf to the Registrar. (2) The application made under sub-rule (1) shall be accompanied by a fee of five rupees if it relates to any alterations in the entries as respects additional qualifications. 9. Renewal of Registration :- On receipt of the renewal fee of two rupees before the due date as required by Section 24, the Registrar shall issue to the registered practitioner the renewal slip in 1 [Form E]. The practitioner shall attach the renewal slip to the certificate of registration in the space provided for such renewal slip. 1. Substituted for the word and letter "Form D" by Notification No. HMA 256 PIM 68, dated 3-4-1969, w.e.f. 17-4-1969 (GSR 127) 10. Re-entering name of practitioner removed from the register :- Thename of any person removed under sub-section (2) of Section 24 may be re-entered in the register on receipt of an application from such person by the Board and on payment of renewal fee of two rupees and a new certificate of registration shall be re-issued by the Board.