Section 20(2) in Uttarakhand Medical Council Act, 2002
(2)The Registrar shall ensure that this list be printed and published annually on or before a date to be decided by the Executive Committee or an addendum and a corrigendum (if required) to the list published under sub-section (1) showing:-(a)the names of all persons for the time being entered or re-entered in the register, and not included in any subsisting list already printed and published;(b)the names of all practitioners included in any subsisting list whose names have been since been removed on account of any reason what-so-ever from, and not reentered in the register; and(c)any other amendments to the subsisting list.
