Section 21 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
21. Register of registered Ayurvedic practitioners.
(1)The Parishad shall maintain a Register in such form and in such manner as may be prescribed.(2)The Registrar shall from time to time make necessary entries in the Register in respect of the persons whose names are directed to be registered, their qualifications and their addresses and may also from time to time make such alterations or modifications as may be required in consequence of any orders passed by the Parishad or otherwise.
