(1)The Registrar shall, in every year from time to time, as occasion may require, on or before a date to be fixed in this behalf by the Board, publish in the Gazette and in such other manner as the Board may direct, a correct list of names for the time being entered in the register 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 the 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 person whose names have been entered in the register during the year to which such supplementary list appertains ; and(b)the names of persons whose names have been removed from the register under any of the provisions of this Act during the said year.(3)In any proceeding, it shall be presumed that every person entered in such list is either a registered Homoeopathic Practitioner or a listed Homoeopathic Practitioner, as the case may be, and that any person not so entered is not a registered Homeopathic Practitioner or a listed Homoeopathic Practitioner:Provided that in the case of a person whose name has been entered in the register after the last publication of the list, a certified copy, signed by the Registrar, of the entry of the name of such person in the register shall be evidence that such person is registered under this Act. Such certificate shall be issued free of charge.
