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State of Rajasthan - Section

Section 30 in The Rajasthan Indian Medicine Act, 1953

30. Duties of Registrar.

(1)Subject to the provisions of this Act and to any general and special orders of the Board, it shall be the duty of the Registrar to keep the registers and lists and discharge such other functions as are required to be discharged by him under this Act or by rules or regulations made thereunder.
(2)The Registrar shall, so far as practicable, keep the registers and lists correct and up-to-date and may from time to time enter therein any material alteration in the addresses or qualifications of the practitioners:Provided that no alteration in the entries in respect of additional qualifications shall be made unless a fee of two rupees is paid in respect of each such qualification.
(3)As Secretary of the Board and Committees, the Registrar shall under the control, direction and supervision of the Chairman, issue notices of meetings of the Board and Committees, prepare and keep minutes of all such meetings, place the decisions of the Committees before the Board and carry out all decisions of the Board.
(4)The Registrar shall also remove from the registers and lists the names of such practitioners entered therein, as are found upon inquiry or otherwise to have died or to have ceased to be qualified for such entry or as have been subjected to an order of the Board made under sub-section (1) of Section 42.
(5)For the purpose of sub-section (4), the Registrar may write to any registered or enlisted practitioner at the address which is entered in a register or list to enquire whether he has ceased to practice or has changed his residence, and, if no answer is received to the said letter within three months, the Registrar, may issue a registered reminder and in case no reply is received within one month from the date of its issue, he may remove the name of the said practitioner from the register or list, as the case may be:Provided that the Board may, if it thinks fit, direct that the name of the said practitioner be re-entered in the appropriate register or list.