Section 24 in The Orissa Ayurvedic Medicine Act, 1960
24. Maintenance of registers and the list.
(1)Subject to any general or special order, which may, from time to time, be made by the Council, the Registrar shall maintain a register or registers of Ayurvedic practitioners practising the Ayurvedic system of medicine in the State of Orissa in the Prescribed form and it shall be the duty of the Registrar to keep the register correct and up-to-date, as far as practicable, in accordance with the provisions made by or under this Act, The Registrar shall also maintain the list of practitioners in accordance with the provisions contained in Section 41.(2)(i)The Registrar shall, with a view to keep the register correct and up-to-date, as far as possible, from time to time, enter therein any material alterations or remove the names of the practitioners, who die or whose names are directed by the Government to be removed from the register under Section 32 :Provided that the Government may direct that any alteration in the entries as respects additional qualifications shall not be made unless payment of such fees as may be prescribed is made.(ii)For purposes of this sub-section the Registrar may write to any registered Practitioner at the address which is entered in the register to enquire whether he has ceased to practise or has changed his residence and if no reply is received to the said letter within three months the Registrar may issue a reminder by registered post and in case no reply is received to the reminder within two months from the date of issue he may remove the name of this said practitioner from the register :Provided that the Council may if it thinks fit, direct that the name of the said practitioner be re-entered in the register on payment of the fees.(3)The register shall be in such form as may be prescribed and shall contain the name, residence and qualification of every practitioner registered together with the date on which such qualification was acquired.
