Section 27(1) in The Orissa Homoeopathic Act, 1956
(1)The Registrar shall, in every year from time to time, as occasion may require, on or before a date to be fixed in this behalf by the Board, publish in the Gazette and in such other manner as the Board may direct, a correct list of names for the time being entered in the register and setting forth-(a)all names entered in the register, arranged in alphabetical order ;(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 and the date on which each such title was granted or each such qualification was certified.
