Section 32 in The Bihar and Orissa Medical Act, 1916
32. Publication and use of Medical Lists.
(1)The Registrar shall, [from time to time] [Substituted for the word 'every year' by B. & O. Act 9 of 1922.] on or before a date to be fixed in this behalf by the Council, cause to be printed and published a correct list of the names for the time being entered in the register of registered practitioners, and setting forth-(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 list has not been published, the Registrar shall cause to be printed and published, on or before a date fixed as aforesaid, a supplementary list setting forth-(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 list appertains, and(b)the names of any persons which have been removed from the register during the said year],(3)[ Every Court shall presume that any person whose name is entered in the [latest list published under sub-section (1) as modified by any supplementary list published under sub-section (2)] [This sub-section was renumbered (3) by B. & O. Act 9 of 1922.] is duly registered under this Act, that any person whose name is not so entered is not registered under this Act:Provided that, in the case of any person whose name does not appear in such list, a certified copy, signed by the Registrar, of the entry of the name of person in the register of Registered Practitioners shall be evidence that such person is registered under this Act.] [Inserted by B. & O. Act 9 of 1922.]Rules and Regulation
