Section 14 in The Punjab Ayurvedic and Unani Practitioners Act, 1963
14. Duties of Registrar.
(1)Subject to the provisions of this Act and the rules made thereunder and subject to any general or special order of the Board, it shall be the duty of the Registrar to maintain the Register and to act as the Secretary to the Board.(2)The register shall be in such form as may be prescribed and shall contain the names, addresses and qualifications of every registered practitioner together with the dates on which qualifications were acquired and shall be divided into the following two parts, namely :-
