Section 16 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
16. Registers of practitioners and their maintenance.
(1)Subject to the provisions of this Act and subject to any general or special order of the council, it shall be the duty of the registrar to maintain the registers referred to in sub-section (2) and, from time to time, to revise those registers and publish the same in the prescribed manner.(2)There shall be maintained the following registers, namely:-(i)a register containing the names of practitioners who possess any of the qualifications specified in the Schedule and who are registered or deemed to be registered under clause (a) of sub-section (1) of section 15;(ii)a register containing the names of practitioners registered or deemed to be registered under clause (b) of sub-section (1) of section 15;(iii)a register containing the names of practitioners registered under clause (c) of sub-section (1) of section 15.(3)Every register maintained under sub-section (2) shall be in such form and shall contain such particulars as may be prescribed.(4)The registrar shall maintain every register in accordance with this Act and the rules made thereunder and shall remove from such register the name of any registered practitioner who is dead or whose name is directed to be removed or deleted from the register under section 19. For this purpose, information regarding the death of any registered practitioner shall be furnished to the registrar by such officer, in such form and in such manner as may be prescribed.(5)Every register maintained under sub-section (2) shall be deemed to be a public document within the meaning of the Indian Evidence Act, 1872 (Central Act I of 1872).
