Section 8 in Arunachal Pradesh Indian Medicine Council Act, 2013
8. State Register.
(1)Subject to the other provisions of this Act and subject to orders of the State Council, it shall be the duty of Registrar to keep and maintain the State Register.(2)Every person who holds any of the medical qualifications included in the Schedule to the Indian Medicine Council Act, 1970, may apply to the Registrar giving a correct description of his/ her qualification with the dates on which they are granted, and present his/her degree, diploma or license along with such fee as may be prescribed for being registered under this Act. The Registrar shall, if satisfied that the applicant is entitled to be registered, enter his/her name in the Register.(a)The Register shall be kept in such form as may be prescribed by the State Council and in such other manner as may be prescribed. It shall contain the name. address and qualifications of every registered practitioner together with the dates on which such qualification were acquired.(b)The State Register shall contain the names of persons possessing recognized medical qualifications.(c)The Registrar shall send three printed copies of the State Register to the Central Council after the first day of April of every calendar year and also inform the Central Council without any delay of all additions together with all other amendments, in the State Register made from time to time.(d)The State Council shall adopt the standards of professional conduct for the implementation in the State.(e)Any practitioner who commits professional misconduct shall be punished by the State Council in a manner as may be prescribed.
