Section 4 in The M.P. Paramedical Council (Maintenance, Publication and Revision of Register and Appeal) Rules, 2001
4. Publication of the Register.
(1)The Registrar shall revise the Register every live years and enter therein :-(i)the number of practitioners, practitioners already enrolled;(ii)the number of practitioner enrolled during the period of five years preceding the revision of the Register;(iii)the names of practitioners whose names have been restored to the Register;(iv)the number of practitioners whose names have been removed from the Register during the period five years preceding the revision of the Register stating the sub-section and section of the Act, under which the names have been removed; and(v)the number of practitioners whose names have been removed by reason of death during the period of five years preceding the revision of the Register.(2)The first Register shall be published in the "Madhya Pradesh Gazette" within 180 days after 3 years from the date of constitution of the first Council.(3)The revised Register shall he published in the "Madhya Pradesh Gazette" within 180 days after completion of the period of five years preceding the revision of the Register and the enrolled practitioners adversely affected by the revision shall be informed of the adverse effects on them, by registered post.(4)A copy of the first Register or the revised Register, as the case may be, so published, shall be affixed on the notice-board of the Council.(5)Printed copies of the Register may he made available for sale at a price to be decided by the Council from time to time.(6)The Registrar shall keep a printed inter leaved copy of the Register wherein he shall make, during each year, any entry, alteration or erasure that may he necessary.
