Section 46(1) in The Rajasthan Indian Medicine Act, 1953
(1)The Registrar shall, in every year and from time to time, as occasion may require, on or before a date to be fixed in this behalf by the Board, cause to be published in the Rajasthan Gazette and in such other manner, as the Board may prescribe, a full or supplementary list of the names for the time being entered in either part of each register and setting forth-(a)all names so entered arranged in alphabetical order:(b)the registered address and appointment held by, or actual employment of, each person whose name is so entered: and(c)the registered title and qualifications of each such person:Provided that the Registrar shall from time to time get published in the Rajasthan Gazette, the names of such practitioners whose names have been duly removed under any of the provisions of this Act.
