Section 56 in The M.P. State Dental Council Rules, 1969
56. Maintenance of register for dentists.
(1)The register of dentist shall be maintained in accordance with the provisions of the section 31 in Form II in Appendix II.(2)The names of dentists shall be entered in the register in the order in which the application for registrations are admitted and sufficient space shall be left for further additions to or alterations in the qualifications and address of each entry,(3)Each page of the register shall be verified and signed by the Registrar.(4)After the registration of every dentists under the Act, and after renewal of such registration, the Registrar shall grant such dentists certificate in Form III in appendix II.(5)In the event of certificate issued under sub-rule (1) being lost or destroyed the holder may at any time during which such certificate is in force apply to the Registrar for fresh certificate and the Registrar may if he thinks fit on satisfactory proof as to the identity of the applicant, grant such certificate on payment of a fee of Rs. 5. A certificate issued under this sub-rule shall be marked duplicate in Form V in appendix II.
