Section 33 in Himachal Pradesh Para-Veterinary Council Act, 2010
33. Duties of Registrar.
(1)It shall be the duty of the Registrar to keep and maintain the State Register in accordance with the provisions of this Act and any order made by the Council to revise it from time to time in such manner as may be prescribed by regulations, to publish it in the Official Gazette and to discharge such other functions as are or may be required to be discharged by him under this Act and the rules and regulations made thereunder.(2)It shall be the duty of the Registrar to ensure that the State Register is as far as possible correct at all time and may from time to time enter therein any material alteration in the address or qualifications of the registered Para-veterinary practitioner.(3)The Registrar may remove from the State Register the name of the registered Para-veterinary practitioner who dies or whose name is directed by the Council to be removed from the State Register or who ceases to be the registered Para-veterinary practitioner.(4)On an application made by the registered Para-veterinary practitioner, if the Council is satisfied that the such practitioner has not ceased to practise, then the Council may direct the Registrar to restore the name of such practitioner in the State Register and the Registrar shall comply with such directions.
