Section 20(1) in The Orissa Homoeopathic Act, 1956
(1)The Secretary shall be the Registrar, ex officio and be referred to as such in this Chapter and subject to the provisions of this Act and subject to any general or special orders of the Board, it shall be the duty of the Registrar to maintain the register of registered Homoeopathic Practitioners and listed Homoeopathic Practitioner and, from time to time, revise the same.
