Section 37(1) in The Orissa Medical Registration Act, 1961
(1)The Registrar shall, after the expiry of every period of three years on or before a date to be fixed in this behalf by the Council, cause to be printed and published a correct list of the names for the time being entered in the register setting forth-(a)all names entered in the register, arranged in alphabetical order, according to the surnames;(b)the registered address or appointment of each person whose name is entered in the register; and(c)the registered titles and qualifications of each such person represented by the abbreviations thereof and the year in which each such title was granted or each such qualification was obtained.
