(1)The list of registered practitioners printed and published under sub-section (1) of section 21 of the Act shall be in Form 13. The list shall be divided into different parts corresponding to the parts of the register. Every list to be published subsequent to the first list shall show the names of all persons entered in the list as on the 31st December preceding the year of such publication, and shall be published on or before a date to be decided by the Council.(2)There shall be made every year and entered in the printed list of registered practitioners, enumeration of-(i)the total number of persons on the register before the 31st December immediately preceding such year;(ii)the number of persons added by registration during such preceding year;(iii)the number restored to the register;(iv)the number removed from the register, stating the section of the Act under which the name has been removed; and(v)the number removed by reason of death.
