Section 6 in Assam Homoeopathic Medicine Act, 1955
6. Maintenance of the Register.
(1)The first Board shall, as soon as conveniently after its constitution and not later than two years from the enforcement of this Act, make orders regulating the maintenance of a Register of Homoeopaths.(2)After the completion of the Register the names of the Homeopaths eligible for practice in Homoeopathy shall be published in the official Gazette.(3)The Register shall be kept in such form as may be prescribed.
