Section 39 in The Chhattisgarh Sah Chikitsa Parishad Act, 2001
39. Registration and State Register.
(1)Every person possessing a recognized qualification shall be eligible for enrolment on the State Register on furnishing to the Registrar proof of such qualification and on payment of such fee not exceeding five hundred rupees as may be prescribed and different fee may be prescribed for different qualifications.(2)The Council shall cause to be maintained a State Register of Paramedical Practitioners in such form as may be prescribed by regulation.(3)It shall be the duty of the Registrar to keep and maintain the State Register in accordance with the provisions of this Act and of any order made by the Council and from time to time revise the Register and publish it in the Gazette and in such other manner as may be prescribed.(4)The Register shall be deemed to be a public document within the meaning of the Indian Evidence Act, 1872 (No. 1 of 1872).
