Section 61 in Rajasthan State Dental Council Rules, 2008
61. Maintenance of register.
(1)The register of dentist shall be maintained in accordance with the provisions of section 31 in Form FI.(2)The register of Dental Hygienists and Dental Mechanics shall be maintained in accordance with the provisions of section 36 in Form F2 & F3 respectively.(3)The names of the Dentists, Dental Hygienists & Dental Mechanics shall be entered in the register in the order in which the application for registrations are admitted and sufficient space shall be left for further additions to or alterations in the qualifications and address of each entry.(4)Each page of the register shall be verified and signed by the Registrar.(5)After the registration of every Dentist, Dental Hygienists & Dental Machenic under the Act, and after renewal of such registration, the Registrar shall grant them certificate in Form G1, G2 & G3.(6)In the event of certificate issued sub-rules (1) and (2) being lost or destroyed, the holder may at any time during which such certificate is in force apply to the Registrar for fresh certificate and the Registrar may if he thinks fit on satisfactory proof as to the identity of the applicant, grant such certificate on payment of a fee prescribed in Rule 71. A certificate issued under this sub-rule shall be marked duplicate in Form - I.
