Section 41 in The Orissa Ayurvedic Medicine Act, 1960
41. List of practitioners.
(1)After the publication of the notification referred to in Section 40, the Government may, by order published in the official Gazette, direct that a list of persons practising the Ayurvedic system of medicine or any of its branches in the State on the date mentioned in the said notification, not being persons qualified for registration under this Act, shall be prepared and maintained by the Registrar, in such manner, within such period and on payment of such fee as may be prescribed.(2)The Government may make rules prescribing-(a)the manner and the form in which, and the period within which, such persons shall make applications for entry of their names in the list and the lee which shall accompany such applications;(b)the procedure to be followed by the Registrar in dealing with such applications and calling for information, if any, from applicants;(c)the conditions subject to which and circumstances under which persons other than a practitioner registered under Chapter IV or a person whose name is entered in the list prepared and maintained under this section may practise in any specified area or areas or on any specified occasion and the penalty which shall be imposed on any person who practise in contravention of such provisions.
