Section 24(1) in The Orissa Ayurvedic Medicine Act, 1960
(1)Subject to any general or special order, which may, from time to time, be made by the Council, the Registrar shall maintain a register or registers of Ayurvedic practitioners practising the Ayurvedic system of medicine in the State of Orissa in the Prescribed form and it shall be the duty of the Registrar to keep the register correct and up-to-date, as far as practicable, in accordance with the provisions made by or under this Act, The Registrar shall also maintain the list of practitioners in accordance with the provisions contained in Section 41.
