Section 96 in The Maharashtra Medical Council Rules, 1967
96. Form of list and particulars to be included.
(1)The list of registered practitioners printed and published under sub-section (1) so section 21 shall be in Form 20. The list shall be divided into four parts corresponding to the parts of the register. Every list to be published subsequent to the first list shall show the names of all persons entered in the list as on the 31st December preceding the year of such publication, and shall be published on or before a date to be decided by the Council.(2)There shall be made every year and entered in the printed list of registered practitioners, enumeration of -(i)The total number of persons borne on the register on the 31st December immediately preceding such year;(ii)The number of persons added by registration during such preceding years;(iii)The number restored to the register;(iv)The number removed from the register, stating the sanction of the Act under which the name has been removed; and(v)The number removed by reason of death.
