20. Publication of list of registered practitioner.
(1)At such time, after the publication of the notice under sub-section (5) of Section 15 as the Council deems fit and thereafter every five years, the Registrar shall cause to be printed and published a correct list of all persons for the time being entered in the register but not later than three months of the start of election process.(2)The Registrar shall cause to he printed and published annually on or before a date to be decided by the Executive Committee an addendum and a corrigendum to the list published under sub-section (1) showing-(a)the names of all persons for the time being entered or re-entered in the register, and not included in any subsisting list already printed and published;(b)the names of all practitioners included in any subsisting list, whose names have since been removed an account of any reason whatsoever from, and not re-entered in, the register; and(c)any other amendments to the subsisting list.(3)The form of the list published under sub-section (1), the particulars to be included therein, and the manner of its publication, shall be such as may be prescribed.(4)A copy of the list referred to in subsection (1) shall be conclusive evidence in all Courts, and in all judicial or quasi-judicial proceedings, that the persons therein specified are registered according to the provisions of this Act, and the absence of the name of any person from such copy shall be evidence, until the contrary is proved, that such person is not registered according to the provisions of this Act:Provided that in the case of any person whose name does not appear in such copy, a certified copy under the hand of the Registrar of the entry of the name of such person on the register shall be evidence that such person is registered under the provisions of this Act.
