Section 46 in The Rajasthan Indian Medicine Act, 1953
46. Publication of names entered in the registers.
(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.(2)In any proceeding, it shall be presumed that every person entered in the list published under sub-section (1) is a registered practitioner and that any person not so entered is not a registered practitioner:Provided that in the case of a person whose name has been entered in a register after the last publication of the list as aforesaid, a certified copy, signed by the Registrar, of the entry of the name of such person in a register shall be evidence that such person is registered under this Act. Such certificate shall be issued free of charge, but a duplicate there of shall be issued on payment of a fee of two rupees.
