Section 34 in The Orissa Ayurvedic Medicine Act, 1960
34. Publication of name entered in the register.
(1)The Registrar shall, in every year and from time to time as occasion may require, on or before a date to be fixed in this behalf by the Council, publish in the official Gazette and in such other manner as the Council may direct a correct statement of names for the time being entered in the register containing-(a)all names entered in the register arranged in alphabetical order;(b)the registered address or appointment of each person whose name is entered in the register ; and(c)the registered titles and qualifications of each such person and the date on which each such title was granted or each such qualification was certified.(2)In every year in which such statement has not been published, the Registrar shall cause to be printed and published on or before a date fixed as aforesaid, a supplementary statement containing-(a)the particulars specified in Clauses (a) to (c) of Sub-section (1), in the manner therein laid down, in regard to the persons whose names have been entered in the register 'during the year to which such supplementary statement appertains and(b)the names of any person removed from the register under any of the provisions of this Act during the said year.(3)In any proceeding, it shall be presumed that every person entered in such statement is a registered practitioner and that any person entered is not a registered practitioner :Provided that in the case of a person whose name has been entered in the register the list publication of the statement, a certified copy, signed by the Registrar, of the entry of the name of such person in the register shall be evidence that such person is registered under this Act. Such copy shall be issued free of charge.
