Section 27 in Rajasthan Para-medical Council Act, 2008
27. Preparation, Publication and use of annual lists of registered Para-medical professionals.
(1)The Registrar shall, in every year, on or before a date to be fixed in this behalf by the Council, cause to be prepared, printed and published in the prescribed manner lists in the prescribed from and specifying the prescribed particular of all the registered Para-medical professionals.(2)In every proceeding it shall be presumed that any person whose name is entered in the latest of the lists published under sub-section (1) is a registered Para-medical professional:Provided that, in the case of a person whose name may have been entered in a register after the publication of a list under sub-section (1) and before the publication of a fresh list thereunder, a certified copy of such entry signed by7 the Registrar, shall be evidence that such person is registered under this Act.
