Section 30(2)(h) in The Delhi Medical Council Act, 1997
(h)preparation and maintenance of register of medical practitioners, the form of such register, particulars including the name, address and qualifications, etc. of the registered practitioners to be entered in the register, prescription of the form of application and of notice to be published in the Official Gazette and newspapers to have names registered, prescription of fees to be paid for such entry and the manner of payment, prescription of form fur sending individual notices, prescription of the form of certificate which shall be given to registered practitioner under Section 15;