Section 15(4) in Uttarakhand Medical Council Act, 2002
(4)(a)every person, whose name was entered on a date prior to 1st May, 1961 in Indian Medical Council Register and continued in such register on the day immediately preceding the appointment day, shall be entitled to have his name continued in the register prepared under this Act;(b)Within a period of three months from the appointed day or such further period as the Government may allow, the Registrar shall publish a general notice in the official Gazette and in such newspapers, as the council may select, in such form as may be prescribed, calling upon every person to whom clause(a) applies, to pay to the Registrar in the prescribed manner the prescribed fee if he desire to have his name on the register under this Act, and shall also send individual notice for a like purpose by registered post to every such person at his last known address in such form as may be prescribed. The name of every such person who pays such fee before the expiry of the period of two months from the date of publication of the general notice in the official Gazette shall be enlisted on the register.
