Section 11 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
11. Rules for the completion and publication of the Medical Registers and connected matters.
(1)The register of medical practitioners shall be maintained by the Registrar in Form No. VIII.(2)The registers shall be verified and attested by the Registrar.(3)Every year, the Registrar shall in the month of February, cause to be printed and published the registers prescribed above and corrected up to the 31st December, proceeding. The register shall keep an interleaved copy of such printed list wherein he shall make, during the year, any entry, alteration or erasure that may be necessary.(4)(i)Where the address of any practitioner is not known or is found to be incorrect, the Registrar shall write to the practitioner at his last known address and ask him to furnish his correct address. The Registrar may also make other endeavours to ascertain the correct address.(ii)If no information regarding the correct address is received from the practitioner or from any other authentic source, the words "Address unknown" shall be entered in the address column of the registers against the name of the practitioner.(iii)Where authentic information is available that a practitioner is dead, the Registrar strike off his name from the register.(5)At the end of each register printed as laid down in sub-rule (3), there shall be entered a statement showing (1) total number of persons at the beginning of the year, (2) the number of persons added by registration during the year, (3) the number of persons restored to the register, (4) the number of persons erased from the register stating the section of the Act under which the name has been erased, (5) the number of persons removed by death on account of death, (6) the total number remaining at the end of the year.(6)Every person whose name has been entered in the register, shall be entitled to receive from the Registrar a certificate of registration in Forms IX, X and XI, respectively, on payment of the stamp duty leviable under the law for the time being in force relating to the levy of stamp duty. The certificate shall set forth the full name of the person registered, his address, the date and the place of registration and the qualification in respect of which he has been registered.(7)Every person who has obtained a certificate of registration from the Registrar in Form I shall be entitled to receive a duplicate certificate in the same form on payment of a fee of five rupees and the stamp duty. The word "Duplicate" shall be clearly shown in red ink across the duplicate certificate.
