Section 12(1) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
(1)It shall be the duty of the Registrar of the Council to keep the State Medical Register in accordance with the provisions of this Act and of any orders made by the Council and from time to time, revise the register in the manner prescribed. The Registrar shall get the medical register published in the Gazette and every change made during the course of a year shall be published annually in the Gazette.
