Section 20 in Travancore-Cochin Medical Practitioners Act, 1953
20. Duties of Registrar.
(1)Subject to the provisions of this Act and subject to any general or special order of the appropriate council, it shall be the duty of the Registrar to keep the registers.(2)There shall be separate registers for modem medicine, homeopathic medicine, ayurvedic medicine, sidha medicine, and unani-tibbi medicine. The registers shall be in such form and shall contain such particulars as may be prescribed by rules. Each register shall be divided into two Parts, A and B. Part A containing the names of practitioners holding recognized qualifications and the names of practitioners holding appointments under the Government at the commencement of this Act. and Part B containing the names of those registered by virtue of clause (ii) of sub-section (1) of Section 23.(3)The Registrar shall keep the registers correct in accordance with the provisions of this Act and the rules and regulations made thereunder, and shall remove from the registers the names of registered practitioners who are dead or whose names are directed to be removed from the registers under Sections 28. 33 and 34.(4)For the purposes of this section, the Registrar may write by registered post to any registered practitioner at the address which is entered in the register to enquiry whether he has ceased to practice or has changed his residence, and if no answer is received to the said letter within six months, the Registrar, may remove the name of the said practitioner from the register.Provided that the appropriate council may. on the application of the said practitioner, direct that his name be re-entered in the register, if it is satisfied that the said practitioner has not ceased to practice.(5)The registers shall be deemed to be public documents under Section 74 of the Indian Evidence Act.
