Section 38 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
38. Publication of names entered in the register.-(1) The Registrar shall in
every year and from time to time as occasions may require, on or before a date to befixed in this behalf by the Board, cause to be published in the Official Gazette and insuch other manner as the Board may specify, a full or supplementary list arranged inalphabetical order of the names for the time being entered in the register and settingforth -(a)the registered address and appointment held by or actual employment ofeach person whose name is entered in the register;(b)the registered titles and qualifications of each such person and the dateon which each such title or qualification was granted or certified:Provided that the Registrar shall from time to time get published in the OfficialGazette the names of such registered Electropaths whose names have been dulyremoved from the register under any provision of this Act.(2)In any proceeding it shall be presumed that every person entered in such listis a registered Electropath:Provided that in the case of a person whose name has been entered in theregister after the last publication of the list, a certified copy signed by the Registrar ofthe entry of the name of such person in the register shall be evidence that such personis registered under this Act, and such certificate shall be issued free of charge.
