Section 34(1) in The Orissa Ayurvedic Medicine Act, 1960
(1)The Registrar shall, in every year and from time to time as occasion may require, on or before a date to be fixed in this behalf by the Council, publish in the official Gazette and in such other manner as the Council may direct a correct statement of names for the time being entered in the register containing-(a)all names entered in the register arranged in alphabetical order;(b)the registered address or appointment of each person whose name is entered in the register ; and(c)the registered titles and qualifications of each such person and the date on which each such title was granted or each such qualification was certified.
