Section 4(3) in The M.P. Paramedical Council (Maintenance, Publication and Revision of Register and Appeal) Rules, 2001
(3)The revised Register shall he published in the "Madhya Pradesh Gazette" within 180 days after completion of the period of five years preceding the revision of the Register and the enrolled practitioners adversely affected by the revision shall be informed of the adverse effects on them, by registered post.
