LexThe KARNATAKA HOM OPATHIC PRACTITIONERS ACT, 1961
Karnataka · state statute
Open in Lexace · Ask the AI about this actTHE KARNATAKA HOMŒOP ATHIC PRACTITIONERS ACT, 1961.
ARRANGEMENT OF SECTIONS
Statement of Object and Reasons
Sections:
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
CHAPTER II
ESTABLISHMENT OF BOARD
3. Establishment, constitution and incorporation of Board.
4. Appointment of members in default of election.
5. Election of members.
6. Term of office.
7. Vacancies.
8. Resignation.
9. Removal of members.
10. Disqualification.
11. Validity of proceedings.
12. Time and place of meetings of Board.
13. Procedure at meetings of Board.
14. Registrar and other employees of Board.
15. Powers and functions of the Board.
CHAPTER III
COURT OF EXAMINERS
16. Court of Examiners.
17.
Preparation of first register.
18. Registration Tribunal.
19. Custody of register.
CHAPTER IV
REGISTRATION
20. Qualifications for subsequent registration.
21. Undertaking to be given for entering name in register.
22. Maintenance of Register.
23. Removal of names from Register.
24. Renewal fee.
25. Qualified medical practitioners.
26. Notice of death.
CHAPTER V
COURSE OF STUDIES, QUALIFYING EXAMINATIONS AND RECOGNITION OF INSTITUTIONS
27. Course of studies and qualifying examinations.
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28. Recognition of institutions.
29. Removal of institution authorised to hold qualifying examination.
30. Alteration of Schedule.
CHAPTER VI
MISCELLANEOUS
31. Exemption from serving on inquests, etc.
32. Fees and allowances to members.
33. Income and expenses of the Board.
34. Publication of list of practitioners.
35. Rules.
36. Regulations.
37. Control of State Government.
38. Jurisdiction of Civil Courts.
39. Repeal.
SCHEDULE.
* * * *
STATEMENT OF OBJECTS AND REASONS
I
Act 35 of 1961.- With the exception of the Bombay Homœo pathic Act, 1951 (Bombay Act
XLVIII of 1951) as in force in the Bombay area, there is no law regulating the practice of the
Homœo pathic system of medicine in Mysore State. The practitioners and associations of this
system of medicine have been agitating for their statutory recognition. It is also considered
expedient to have a uniform law for regulation of the practice and education of the Homœo pathic
system of medicine in the State of Mysore.
Hence this Act.
(Obtained from notification 346 LA dated 9th April, 1960 in the relevent file.)
II
Act 9 of 1969.—The First Board of the Homoeopathic System of Medicine as required by
section 3 of the Mysore Homoeopathic Practitioners Act, 1961, has not been established, as the
first Register of the Registered Practitioners has not yet been prepared. Pending such
constitution it is considered necessary to provide for a machinery to recognise colleges so that
institutions of Homoeopathic System of Medicine may not be handicapped.
Hence the Act.
(Published in Karnataka Gazette (Extraordinary) Part IV-2A, dated 12th December 1968 at
page 55)
III
Act 14 1972.—Accordi ng to sub-section (1) of section 5 of the Mysore Homoeopathic
Practitioners Act, 1961, elections to the Mysore Board of Homoeopathic System of Medicine have
to be held at such time and place as may be prescribed. The electorate consists of practitioners
all over the State and it would not be practicable for all of them to meet at one place. Hence was
not possible to hold the elections. In order to obviate the difficulty it was proposed to take steps to
conduct elections by postal ballot.
As neither the Mysore Legislature Assembly nor the Mysore Legislative Council was in
session, the Mysore Homoeopathic Practitioners (Amendment) Ordinance, 1972 (Mysore
Ordinance No. 3 of 1972) was promulgated by the Governor.
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This Act is intended to replace the said Ordinance.
(Published in Karnataka Gazette (Extraordinary) Part IV-2A, dated 22nd November 1972 as
No. 554. at page. 3.)
IV
Act 8 of 1976.— As per sub-section (1) of section 16 of the Karnataka Homoeopathic Act,
1961 the Director of Health and Family Planning Services shall be the Chairman of the Court of
Examiner for conducting examinations in Homoeopathy in this State. Similarly under section 37-A
of the Act, the Director of Health and Family Planning Services shall be the Chairman of the
Karnataka Homoeopathic Committee.
A separate Department of Indian Medicine has been created on a permanent basis and a post
of Director of Indian Systems of Medicine and Homoeopathic has also been sanctioned in the
grade of Rs. 1,300–1,800.
Since Homoeopathic comes under the administrative control of the Department of Indian
Systems of Medicines and Homoeopathy, it is appropriate to appoint the Director, Indian Systems
of Medicine and Homoeopathy as the Chairman of the Court of Examiners for conducting
examinations in Homoeopathy and as the Chairman of the Karnataka Homoeopathic Committee.
In view of the aforesaid, the Karnataka Homoeopathic Practitioners (Amendment) Ordinance,
1975 was issued.
This Act is to replace the said ordinance.
(Published in Karnataka Gazette (Extraordinary) Part IV-2A dated 22 January 1976 at page.
23–24.)
V
Act 34 of 1979.—In section 6 of the Karnataka Homoeopathic practitioner Act, 1961 the term
of the office of the Members whether elected or nominated shall be for a period of 5 years
commencing from the dates on which the first meeting of the Board is held after the election of
member under section 3 of the Act. If a member has committed grave irregularity or misconduct,
then the member has to be removed in the interest of the Institution/Board. For this purpose it is
necessary to amend the Act to make provision to remove such member from the office.
It is also considered necessary to enhance the registration fee and renewal fee payable under
the said Act to Rs. 30 and Rs. 10 respectively.
Hence this Act.
(Published in Karnataka Gazette (Extraordinary) Part IV-2A, dated 16th May 1979 as No. 472
at page. 3.)
VI
Act 13 of 1992.—T he existing provision of the Karnataka Homoeopathic Practitioner Act,
1961 provides for electing four members from among the practitioners whose names are entered
in Part ‘A’ of the register and two from among the practitioners whose names are entered in Part
‘B’ of the register. The number of members to be so elected is considered to be disproportionate
to the number of practitioners registered respectively in part ‘A’ and ‘B’ and so it is proposed to
make a provision for electing six members from the practitioners registered in Part ‘A’ and Part ‘B’
grouped together.
Hence the Act.
(Obtained from L.A. Bill No. 1 of 1992).
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VII
Amending Act 33 of 2012. - It is considered necessary to amend the Karnataka
Homoeopathic Practitioners Act, 1961 (Karnataka Act 35 of 1961) to provide,-
(i) for revision of membership fees, life time fees for registration of
Practitioners of the Homoeopathic system of medicine in the State;
(ii) a provision to validate the collection of levy of life time fee, any renewal fee
and collection of enhanced fee from the Homoeopathic Practitioners by the
State Government and the Board.
Hence, the Bill.
[L.A. Bill No.26 of 2012, File No. Samvyashae 34 Shasana 2012]
[Entry 32 and 66 of List II of the Seventh Schedule to the Constitution of India.]
* * * *
5
1[KARNATAKA]1 ACT No. 35 OF 1961
(First published in the 1[Karnataka Gazette]1 on the Thirtieth day of December, 1961.)
THE 1[KARNATAKA]1 HOMOEOPATHIC PRACTITIONERS ACT, 1961
(Received the assent of the President on the Twenty-seventh day of December, 1961.)
(As amended by Acts 9 of 1969, 14 of 1972, 8 of 1976, 34 of 1979,13 of 1992 and 33 of
2012)
An Act to regulate the qualifications and practice of homœopathic medicine and to
provide for the registration of practitioners of the homœopathic system of medicine in the
1[State of Karnataka]1.
WHEREAS it is expedient to regulate the qualifications and practice of homœopathic
medicine and to provide for the registration of practitioners of the homœopathic system
of medicine in the 1[State of Karnataka]1.
BE it enacted by the 1[Karnataka State]1 Legislature in the Twelfth Year of the
Republic of India as follows:—
1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.—(1) This Act may be called the
1[Karnataka]1 Homœopathic Practitioners Act, 1961.
1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973
(2) It extends to the whole of the 1[State of Karnataka]1.
1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973
(3) Chapters I, IV and VI shall come into force at once and the remaining provisions of
this Act shall come into force on such 1[date]1 as the State Government may by
notification appoint.
1. Remaining provisions came into force on 17.7.1970 by notification. Text of the notification is
at the end of the Act.
2. Definitions.— In this Act, unless the context otherwise requires,—
(a) “Board” means the 1[Karnataka Board of Homœopathic System of Medicine]1
established under section 3;
1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973
(b) “Court” means the Court of Examiners constituted under section 16;
(c) “homœopat hy” means the system of medicine founded by Dr. Hahnemann and
includes the allied branches of Biochemistry founded by Dr. Schussler and the
expression “homœopathic” shall be construed accordingly;
(d) “Inspector” means an Inspector appointed by the Board under sub-section (4) of
section 14;
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(e) “member” means a member of the Board;
(f) “notification” means a notification published in the official Gazette;
(g) “practitioner” means a person who practises the homœopathic system of
medicine, as his principal occupation;
(h) “prescribed” means prescribed by rules;
(i) “President” means the President of the Board;
(j) “qualifying examination” means an examination in homœopathic system of
medicine specified in the Schedule;
(k) “register” means a register of practitioners prepared and maintained under this
Act;
(l) “registered practitioner” means a practitioner whose name is for the time being
entered in the register;
(m) “Registrar” means the Registrar appointed under section 14;
(n) “regulations” means regulations made under section 36;
(o) “rules” means rules made under section 35.
CHAPTER II
ESTABLISHMENT OF BOARD
3. Establishment, constitution and incorporation of Board.—(1) The State
Government may, as soon as may be, by notification in the official Gazette, constitute a
Board, to be called the 1[Karnataka Board of Homœopathic System of Medicine]1. The
Board shall be a body corporate having perpetual succession and a common seal with
power, subject to the provisions of this Act, to acquire, hold and dispose of property and
to contract, and may by the said name sue and be sued.
1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973
(2) The Board shall consist of eleven members including the President and shall be
constituted in the following manner, namely:—
(i) A President who shall be a registered practitioner;
(ii) Five members nominated by the State Government out of whom two at least
shall be registered practitioners; and
1[(iii) six members elected by the registered practitioners from among themselves,
whose names are entered in Part A and B of the register:]1
1. Substituted by Act 13 of 1992 w..e.f. 24.4.1992
Provided that,-
(a) for a period of five years after the coming into force of this Chapter, the President
shall be appointed by the State Government;
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(b) at the first and subsequent constitution of the Board after the expiry of the said
period of five years, the President shall be elected by the members from among
themselves 1[x x x]1.
1. Omitted by Act 13 of 1992 w.e.f. 24.4.1992
4. Appointment of members in default of election.— If at any election, the electors
fail to elect the requisite number of members, the State Government shall nominate such
registered practitioners as it deems fit, to fill the vacancies and the practitioners so
nominated shall for the purpose of section 3 be deemed to have been duly elected under
the said section.
5. Election of members.— (1) The election of members under section 3 shall be held
1[x x x]1 in such manner as may be prescribed.
1. Omitted by Act 14 of 1972 w.e.f. 11.10.1972
(2) All elections under this Act shall be held according to the distributive system of
voting.
Explanation.—Distributive system of voting means a system of voting in which every
voter shall be entitled to give as many votes as there are seats to be filled:
Provided that no voter shall give more than one vote to any one candidate:
Provided further that no voting paper shall be deemed to be valid unless the voter has
recorded all the votes which he is entitled to give.
6. Term of office.—(1) Save as otherwise provided by this Act, the term of office of
the members whether elected or nominated, shall be for a period of five years
commencing from the date on which the first meeting of the Board is held after the
election of the members under section 3.
(2) An out-going member shall continue in office until the election or nomination of his
successor, as the case may be.
(3) An out-going member shall be eligible for re-election or re-nomination.
7. Vacancies.— In the event of a vacancy arising out of the death, resignation,
removal, disability or disqualification of a member or the President, or otherwise,
previous to the expiry of the period of his office, the vacancy shall be filled in the
prescribed manner. Any person elected or nominated to fill the vacancy shall,
notwithstanding anything contained in section 6, hold office only so long as the member
in whose place he is elected or nominated would have held office if the vacancy had not
occurred.
8. Resignation.— (1) Any member may at any time resign his office by a letter
addressed to the President.
(2) The President, if appointed by the State Government, may at any time resign his
office by a letter addressed to the State Government. If the President is elected, he may
resign his office by a letter addressed to the Board.
9. 1[Removal of members]1.— If any member,—
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1. Substituted by Act 34 of 1979 w.e.f. 6.11.1979
(a) absents himself from three consecutive ordinary meetings of the Board without
such reasons as may, in the opinion of the State Government in the case of the
President, and in the case of any other member in the opinion of the Board, be
sufficient, or
(b) becomes subject to any of the disqualifications specified in section 10, 1[or]1
1. Inserted by Act 34 of 1979 w.e.f. 6.11.1979
1[(c)abuses his position as a member so as to render his continuance as a member
detrimental to the interest of the Board; or
(d) is otherwise unfit to continue as a member.]1
the State Government 2[may remove such member from office:
Provided that no member shall be removed from office on the grounds specified
in clause (c) or clause (d) without giving such member an opportunity to submit his
explanation]2.
1. Inserted by Act 34 of 1979 w.e.f. 6.11.1979
2. Substituted by Act 34 of 1979 w.e.f. 6.11.1979
10. Disqualification.—A person shall be disqualified for being chosen as, and for
being, a member of the Board,—
(a) if he has been sentenced by a criminal court for an offence involving moral
turpitude and punishable with imprisonment for a term exceeding three months, such
sentence not having been subsequently reversed, quashed or remitted, unless he is, by
order, which the State Government is hereby empowered to make in this behalf, been
relieved from the disqualification arising on account of such sentence;
(b) if he is an undischarged insolvent;
(c) if he is of unsound mind and stands so declared by a competent court;
(d) if his name has been removed from the register;
(e) if he is a whole time officer or servant of the Board.
11. Validity of proceedings.—No disqualification or defect in the election,
nomination or appointment of any person as a member or as the President or as a
presiding authority of a meeting shall of itself invalidate any act or proceeding of the
Board in which such person has taken part.
12. Time and place of meetings of Board.— The Board shall meet at such time and
place and every meeting shall be summoned in such manner as may be provided for by
regulations:
Provided that until such regulations are made, it shall be lawful for the President to
summon a meeting of the Board at such time and place as he may deem expedient by
circulating a notice to each member.
9
13. Procedure at meetings of Board.— (1) The President if present, shall preside at
every meeting of the Board. In the absence of the President, the members present shall
elect one amongst themselves to preside.
(2) All questions at a meeting of the Board shall be decided by the votes of the
majority of the members present and voting at the meeting.
(3) Six members including the President shall form a quorum.
(4) The President or the person presiding at a meeting shall have a second or casting
vote in case of an equality of votes.
14. Registrar and other employees of Board.— (1) The Board shall, with the
previous sanction of the State Government, appoint a Registrar. The Registrar shall
receive such salary and allowances as may be prescribed.
(2) The Board may from time to time grant him leave and may appoint a person with
the previous sanction of the State Government to act in his place during his leave or
absence; provided that if the period of such leave does not exceed two months, such
leave may be granted by the President who shall also make temporary appointment of
any other person to act during the said period and report the appointment to the State
Government. Any person duly appointed to act as Registrar shall be deemed to be the
Registrar for the purposes of this Act.
(3) An appeal shall lie to the State Government from every order of the Board
punishing or removing any person from the office of the Registrar.
(4) The Board may appoint Inspectors and such other officers and servants as may
be necessary for the purposes of this Act.
(5) The Registrar and any other officer or servant appointed under this section shall
be deemed to be a public servant within the meaning of section 21 of the Indian Penal
Code.
(6) The Registrar shall be the Secretary and the Executive Officer of the Board.
15. Powers and functions of the Board.— The Board shall exercise such powers
and perform such functions as may be prescribed by or under the provisions of this Act
or as the State Government may direct for carrying out the provisions of this Act.
CHAPTER III
COURT OF EXAMINERS
16. Court of Examiners.—(1) The State Government may, by notification, constitute
a Court of Examiners which shall consist of seven persons including the Chairman, as
follows:—
(i) the 1[Director of Indian Systems of Medicine and Homeopathy in Karnataka]1
who shall be the Chairman of the Court;
1. Substituted by Act 8 of 1976 w.e.f. 16.4.1975
(ii) three persons elected by the Board from amongst its members; and
10
(iii) three persons possessing any of the qualifications specified in the Schedule
nominated by the State Government:
Provided that every person elected under clause (ii) shall continue to hold office of a
member of the Court only so long as he is a member of the Board:
Provided further that pending the election of such persons by the Board after its
constitution for the first time, the State Government shall nominate three persons who
shall be registered practitioners or entitled to have their names entered in the register.
The persons so nominated shall hold office until the Board has elected all the three
persons under this sub-section.
(2) The members of the Court shall hold office for a period of two years.
(3) Any vacancy in the office of the members of the Court shall be filled in the
prescribed manner and any person elected or nominated to fill any vacancy shall hold
office only so long as the person in whose place he is elected or nominated would have
held office, if the vacancy had not occurred.
(4) Any member of the Court other than the Chairman may at any time resign his
office by a letter addressed to the Chairman.
(5) It shall be the duty of the Court to appoint examiners and to conduct examinations
held by it, to make recommendations to the State Government through the Board in
respect of the course of studies, and to perform such other duties and functions as may
be prescribed.
(6) The Court shall meet at such time and place, and the procedure regarding its
working shall be such, as may be prescribed.
CHAPTER IV
REGISTRATION
17. Preparation of first Register.—(1) The State Government shall, as soon as may
be, cause to be prepared a register of homœopathic practitioners for the State.
(2) The register shall include the following particulars, namely:—
(a) the full name, nationality and residential address of the registered practitioner;
(b) the date of his first admission to the register;
(c) the qualification for registration and the date on which he obtained his degree
or diploma in homœopathy, if any, and the authority which conferred or granted it;
(d) his professional address; and
(e) such further particulars as may be prescribed.
(3) The register shall be divided into three parts as follows:—
(i) Part A.—T his part shall include,-
(a)persons who have been engaged in the practice of the homœopathic system of
medicine for a period of not less than ten years immediately before the date of the
coming into force of this Chapter as the principal occupation;
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(b)persons who have 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, gynæcology and midwifery and homœopathic medicine and passed an
examination in the said subjects approved by the Registration Tribunal;
(ii) Part B.— This part shall include medical practitioners who are registered
under the 1[Karnataka]1 Medical Registration Act, 1961 or the 1[Karnataka]1 Ayurvedic
and Unani Practitioners’ Registration and Medical Practitioners’ Miscellaneous
Provisions Act, 1961, and who practise the homœopathic system of medicine; and
1. Adapted by the Krnataka Adaptations of Laws Order 1973 w..e.f .1.11.1973
iii) Part C.—O ther persons who have been in practice of the homœ opathic
system of medicine for not less than two years as the principal occupation on the date of
coming into force of this Chapter:
Provided that the entries of the names of persons in Part C shall be provisional and
their names shall be removed from the register, unless they pass only the third and final
examination in the subjects specified in Part I and Part II for the diploma of L.C.E.H.
specified in the Schedule within a period of seven years from the aforesaid date:
Provided further that if any such person passes the final examination in the subjects
referred to in the preceding proviso within the period specified therein, the entries of the
names of such persons shall be transferred from Part C to Part A of the register.
18. Registration Tribunal.—(1) For the purpose of the preparation of the first
register, the State Government may by notification constitute a Registration Tribunal
constituting of three persons out of whom two shall be persons who are entitled to have
their names entered in the register, and shall appoint a Secretary of the Tribunal.
(2) The State Government, by notification, shall appoint a date on or before which
application for registration shall be made to the Registration Tribunal. Such application
shall be accompanied by a fee of 1[thirty]1 rupees.
1. Substituted by Act 34 of 1979 w.e.f. 6.11.1979
(3) The Registration Tribunal shall examine every application received on or before
the appointed date, and after making inquiry in the prescribed manner if it is satisfied
that the applicant is qualified for registration under section 17 shall direct the entry of the
name of the applicant in the register in the Part in which he is entitled to have his name
entered.
(4) The register so prepared shall thereafter be published in such manner as the
State Government may direct, and any person aggrieved by a decision of the
Registration Tribunal, express or implied in the register as so published may within thirty
days from the date of the publication of the register and after payment of a fee of five
rupees appeal to the State Government.
(5) The Secretary shall amend the register in accordance with the decision of the
State Government under sub-section (4) and shall thereupon issue to every practitioner
whose name is entered in the register a certificate of registration in the prescribed form.
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19. Custody of register.—(1) Upon the constitution of the Board for the first time
after the commencement of this Act, the register shall be given into its custody and the
State Government may direct that all or any specified part of the application fees for
registration in the first register shall be paid to the credit of the Board. The State
Government shall publish in the official Gazette, the date on which the register is given
to the custody of the Board.
(2) It shall be the duty of the Board to maintain and revise the register in accordance
with the provisions of this Act and the rules.
20. Qualifications for subsequent registration.—After the constitution of the Board
referred to in sub-section (1) of section 19, a person shall on payment of 2[1[such fee as
may be prescribed for life time membership]1 ]2 be entitled to have his name entered in
the register, only if he possesses any of the qualifications specified in the Schedule.
1. Substituted by Act 34 of 1979 w.e.f. 6.11.1979
2. Shall be deemed to have been substituted by Act 33 of 2012 w.e.f. 1.1.1996.
21. Undertaking to be given for entering name in register.— The name of any
practitioner shall not be entered either in the first register or a register maintained under
section 19, unless he gives an undertaking in writing that he shall not use any degree,
diploma or licence which is identical with or is a colourable imitation of any degree,
diploma or licence granted by a body or institution authorised under the Indian Medical
Degrees Act, 1916, or the Indian Medical Council Act, 1956. It shall be lawful for such
persons to use after his name the words “Registered Practitioner of Homœopathy” in full
to indicate that his name has been entered in the register.
22. Maintenance of register.— (1) It shall be the duty of the Registrar to make
entries in the Register, from time to time to revise the same and to issue the certificates
of registration in accordance with the provisions of this Act, the rules, and the orders of
the Board.
(2) The names of registered practitioners who die or whose names are directed to be
removed from the register under section 23, shall be removed therefrom.
(3) The Board may direct that any alteration in the entries as respects additional
qualifications shall not be made except on payment of such fee as may be prescribed.
23. Removal of names from Register.— (1) The Board may direct that the name of
any practitioner who has been convicted of a cognizable offence as defined in the Code
of Criminal Procedure, 1898 (Central Act V of 1898) or any other law for the time being
in force, which discloses such defect of moral character as is, in the opinion of the
Board, sufficient to make him unfit to practice his profession or who after due inquiry has
been found guilty of conduct, which is in the opinion of the Board infamous in any
professional respect, shall be removed from the register. On such removal, the
certificate of registration issued to the practitioner shall be deemed to have been
cancelled. The Board may, on sufficient cause being shown and with the approval of the
State Government direct that the name of the practitioner so removed shall be re-
entered in the register.
(2) Any person aggrieved by an order of the Board under sub-section (1) directing the
removal of his name from the register may within ninety days from the date of
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communication of the order, appeal to the State Government and the State Government
may pass such order thereon as it deems fit.
(3) If the name of the practitioner is entered in a Register maintained under the
1[Karnataka]1 Medical Registration Act, 1961, or the 1[Karnataka]1 Ayurvedic and Unani
Practitioners Registration and Medical Practitioners’ Miscellaneous Provisions Act, 1961,
it shall be the duty of the Board to give intimation of such removal to the authority
entitled to maintain the said registers.
1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e..f 1.11.1973.
24. Renewal fee.—1[(1) Notwithstanding anything contained in section 18 or 20,
each Homoeopathic Practitioner other than a Homoeopathic Practitioner whose name is
entered in the register under section 18 or continued in the register shall pay to the Board
on or before the thirty first day of December of every year and in succeeding year in which
his name is entered in the register and every year thereafter a prescribed renewal fee for
the continuance of his name on the register:
Provided that a Homoeopathic Practitioner registered under this Act, before the
commencement of the life time registration may pay such amount as renewal fee, as may
be prescribed, for the continuance of his name on the register for life time.]
1
1. Substituted by Act 33 of 2012. Deemed to have been w.e.f. 1.01.1996.
2. Shall be deemed to have been substituted by Act 33 of 2012 w.e.f. 1.1.1996.
(2) If the renewal fee is not paid before the due date, the Registrar shall remove the
name of the defaulter from the register. On such removal, the certificate of registration
issued to the practitioner shall be deemed to have been cancelled:
Provided that the name so removed may be re-entered in the register on payment of
the renewal fee in such manner and subject to such conditions as may be prescribed
and a new certificate of registration may be re-issued.
25. Qualified Medical Practitioners.—Notwit hstanding anything contained in any
law for the time being in force,—
(i) the expression “legally qualified medical practitioner” or “duly qualified medical
practitioner” or any word importing a person recognised by law as a medical practitioner
or member of medical profession shall in all Acts of Legislature in the 1[State of
Karnataka]1 and in all Central Acts in their application to the 1[State of Karnataka]1 in so
far as such Acts relate to any matters specified in List II or List III of the Seventh
Schedule to the Constitution, include a practitioner whose name is entered in Part A or
Part B of the Register.
1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e..f 1.11.1973.
(ii) a certificate required by any Act from any medical practitioner or medical
officer shall be valid, if such certificate has been signed by a practitioner whose name is
entered in Part A or Part B of the register;
(iii) a practitioner whose name is entered in Part A or Part B of the register shall
be eligible to treat patients according to the Homœopathic system of medicine or to hold
any appointment as a physician or other medical officer in any homœ opathic dispensary,
hospital or infirmary supported by or receiving a grant from the State Government and
treating patients according to the homœopathic system of medicine or in any public
establishment, body or institution dealing with such system of medicine;
(iv) a practitioner whose name is entered in Part A of the register may possess
and prescribe the drugs relating to the homœopathic system of medicine only.
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26. Notice of death.—Every Registrar of Deaths on receiving notice of the death of a
registered practitioner shall forthwith transmit by post to the Registrar a certificate under
his own hand of such death with the particulars of time and place of death and may
charge the cost of such certificate and transmission as an expenditure of his office.
CHAPTER V
COURSE OF STUDIES, QUALIFYING EXAMINATIONS AND RECOGNITION OF INSTITUTIONS
27. Course of Studies and Qualifying Examinations.— (1) The course of studies
and the examinations specified in the Schedule and such other course of studies and
examinations as may, on the recommendation of the Board, be included in the Schedule
by the State Government by notification, shall be the course of studies and the qualifying
examinations held for the purpose of granting a diploma or a degree conferring the right
of registration under this Act.
(2) The Board may recommend to the State Government for recognition of institutions
to give instruction in the homœopathic system of medicine or to hold examinations
therein.
(3) It shall be the duty of the Board to secure maintenance of an adequate standard,-
(i) of instruction in each of the subjects of the course of studies specified in the
Schedule and for the purposes of securing such standard, the Board shall have authority
to call on the governing body or the authorities of any institution giving such instruction,-
(a)to furnish such particulars as the Board may require about the details of
instruction;
(b)to permit Inspectors to inspect the institution;
(ii) in each of the qualifying examinations specified in the Schedule and for the
purpose of securing such standard, the Board shall have authority to call on the
governing body or authorities of any institution authorised to hold any of such
examinations,—
(a)to furnish such particulars as the Board may require about the conduct of such
examinations;
(b)to permit Inspectors to be present at the examinations and to report to the Board
about the nature of the questions asked, the standard of giving marks and such other
details as the Board may require.
(4) It shall also be the duty of the Board to inspect all institutions recognised under
section 28 once at least in every two years.
28. Recognition of institutions.— (1) Any institution applying for recognition under
this Act shall send an application to the Registrar and shall give full information in
respect of the following matters:-
(a) the constitution and personnel of the governing or managing body;
(b) subjects and courses on which it gives or proposes to give instruction;
15
(c) accommodation, equipment and the number of students for whom provision
has been made or is proposed to be made;
(d) the strength of the staff, their qualifications, salaries and the research work
done by them;
(e) fees levied or proposed to be levied and the financial provision made for the
capital expenditure on buildings and equipment and for the continued maintenance and
efficient working of the institution.
(2) Any institution applying for recognition to hold qualifying examinations shall send
an application to the Registrar and shall give full information in respect of particulars
specified in clauses (b) to (e) of sub-section (1) and such other particulars as the Board
may require.
(3) The Registrar shall place the application before the Board and the Board may
direct the Registrar to call for any further information which it may deem necessary. The
Board may also direct a local inquiry to be made by a competent person or persons
authorised by it in this behalf.
(4) After recording the report of such local inquiry and after making such further
inquiry as may be necessary, the Board shall forward the application with its report to the
State Government stating its opinion whether the recognition asked for should or should
not be granted. The State Government may thereupon grant or refuse the recognition or
may grant it subject to such conditions as it deems fit. The decision of the State
Government shall be final.
29. Removal of Institution authorised to hold qualifying examination.—If it shall
appear to the State Government on the report of the Board or otherwise that the
instruction given in any recognised institution or the qualifying examination conducted by
any of the institutions recognised to hold such examinations are not such as to secure
the maintenance of the adequate standard of proficiency for the practice of surgery and
midwifery and homœopathic medicine, it shall be lawful for the State Government from
time to time to direct that the recognition of any institution for the purpose of giving
instruction or holding an examination under section 27 shall be withdrawn and the said
institution shall not be authorised to give instruction or to hold the examination, as the
case may be:
Provided that before any direction for the withdrawal of the recognition of any
institution is made under this section, the said institution shall be required to take steps
within such time as may be specified in this behalf by the State Government to remedy
the defect.
30. Alteration of Schedule.—If it shall appear to the State Government on the report
of the Board or otherwise that it is necessary or expedient to modify the Schedule by
making any addition or alteration in the course of studies or the examinations specified
therein, the State Government may, after calling for the report of the Board if it has not
already made the report and after making such inquiries as it thinks fit, make addition or
alteration in the Schedule by notification, and the Schedule on such addition or alteration
shall be deemed to have been so modified from the date specified in the notification.
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CHAPTER VI
MISCELLANEOUS
31. Exemption from serving on inquests, etc.—Notwithstanding anything
contained in any other law for the time being in force, every registered practitioner shall
be exempt, if he so desires, from serving on an inquest, or as a juror under the Code of
Criminal Procedure, 1898 (Central Act V of 1898).
32. Fees and allowances to members.— There shall be paid to the members of the
Board and the Court such fees and allowances for attendance and such reasonable
travelling allowances as shall from time to time be prescribed.
33. Income and expenses of the Board.—(1) The income of the Board shall consist
of,-
(a) fees received from practitioners and examinees;
(b) the fees, if any, collected by the Court;
(c) grants received from the Government;
(d) donations and other sums received by the Board.
(2) The expenses of the Board shall include the salaries and allowances of the
Registrar, the staff appointed by the Board including Inspectors, and fees and
allowances paid to members of the Board and the Court, expenses for the conduct of
examinations and such other expenses as are necessary for carrying out the purposes
of this Act. The State Government may also direct the Board to pay such other expenses
to the Court as it thinks fit.
34. Publication of list of practitioners.—(1) The Registrar shall every year on or
before the thirtieth day of June publish in the official Gazette a correct list of the names
and qualifications of all practitioners entered in the register on the first day of January of
that year.
(2) A copy of the list published under sub-section (1) shall be evidence in all courts
and judicial or quasi-judicial proceedings that the persons therein specified are
registered according to the provisions of this Act, and the absence of the name of any
person from such copy shall be evidence, until the contrary is proved, that such person
is not registered according to the provisions of this Act:
Provided that in the case of any person whose name does not appear in such copy, a
certified copy under the hand of the Registrar of the entry of the name of such person on
the register shall be evidence that such person is registered under the provisions of this
Act.
35. Rules.—(1) The State Government may, by notification, and after previous
publication, make rules 1[prospectively or retrospectively ]1 to carry out all or any of the
purposes of this Act.
1. Inserted by Act 33 of 2012 w.e.f. 30.8.2012
(2) In particular and without prejudice to the generality of the foregoing power, rules
may be made for any of the following matters:—
(a) 1[x x x]1 the manner in which election shall be held under section 5;
1. Omitted by Act 14 of 1972 w.e.f. 11.10.1972
17
(b) the manner in which vacancies shall be filled under section 7;
(c) the salary, allowances and other conditions of service of the Registrar under
section 14;
(d) the powers to be exercised and functions to be performed by the Board under
section 15;
(e) the manner of filling a vacancy under sub-section (3), the duties and functions
to be performed by the Court under sub-section (5) and the time and place of the
meeting and the procedure to be followed regarding its working under sub-section (6) of
section 16;
(f) the particulars to be entered in the register under clause (e) of sub-section (2)
of section 17;
(g) the manner of making inquiry under sub-section (3), and the form of certificate
under sub-section (5) of section 18;
(h) the fees chargeable for the alteration of entries as respects additional
qualification under sub-section (3) of section 22;
(i) the manner of payment of renewal fee and conditions subject to which such
fee shall be paid under the proviso to sub-section (2) of section 24;
(j) the fees and other allowances to members of the Board and Court under
section 32; and
(k) any other matter which is to be or may be prescribed under this Act.
(3) Every rule made under this section shall be laid as soon as may be after it is
made, before each House of the State Legislature while it is in session for a total period
of thirty days which may be comprised in one session or in two or more successive
sessions, and if, before the expiry of the session in which it is so laid or the sessions
immediately following, both Houses agree in making any modification in the rule or both
Houses agree that the rule should not be made, the rule shall thereafter have effect only
in such modified form or be of no effect, as the case may be; so however that any such
modification or annulment shall be without prejudice to the validity of anything done
under that rule.
36. Regulations.— (1) The Board, may with the previous sanction of the State
Government make regulations not inconsistent with this Act or the rules for any of the
following matters, namely:—
(a) the time and place at which and the manner in which the Board shall hold its
meetings under section 12;
(b) the salary, allowances and other conditions of service of officers and servants
of the Board and the Court, other than the Registrar, under section 14;
(c) the language in which the examinations shall be conducted and instruction
shall be given;
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(d) the detailed curriculum, the number of lectures, the period of terms devoted to
practical and clinical studies in each subject and the recommendation of text books, if
any;
(e) the conditions of appointment of examiners and fees to be paid to them, the
conduct of examinations and the fees to be charged for the conduct of such
examinations;
(f) all other matters which are not prescribed by rules, but which are necessary
for the purpose of carrying out the object of this Act:
Provided that the Board shall, before proposing any regulation under clauses (b), (c),
(d), (e) or (f), consult the Court and in case of difference of opinion between the Board
and the Court in respect of any such regulation, the Board shall, while submitting such
regulation to the State Government for sanction, report the grounds for such difference
of opinion.
(2) The State Government on receiving the draft regulations may sanction or refuse to
sanction the same or sanction them subject to such modifications as it may think fit or
return them to the Board for further consideration.
(3) All regulations when sanctioned, with or without modification shall be published in
the official Gazette.
(4) It shall be lawful for the State Government by notification to cancel or alter any
regulaExcerpt shown. Open the full act in Lexace.