Section 29 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
29. Duties of Registrar.-(1) Subject to the provisions of this Act and subject to
any general or special orders of the State Government or the Board, it shall be the dutyof the Registrar to keep and maintain the register and discharge such other functions asare required to be discharged by him under this Act or by any rules or regulations madethereunder.(2)The Registrar shall, so far as practicable, keep and maintain the registercorrect and up-to-date and may from time to time enter therein any material alterationsin the addresses or qualifications of the registered Electropaths. He shall also removefrom the register the names of the registered Electropaths who die or who cease to bequalified as such.
