Section 5(1) in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000
(1)The Registrar shall revise the register every five years and enter therein,-(a)the number of practitioners already registered;(b)the number of practitioners registered during the period of five years preceding the revision of the register;(c)the number of practitioners whose names have been removed from the register during the period of five years preceding the revision of the register stating the sub-section and section of the Adhiniyam under which the names have been removed;(d)the number of practitioners whose names have been restored to the register during the period of five years preceding the revision of the register; and(e)the number of practitioners whose names have been removed by reason of death during the period of five years preceding the revision of the register.
