Section 30 in Travancore-Cochin Medical Practitioners Act, 1953
30. Annual list of practitioners.
(1)The Registrar shall in every year on or before the Date to be fixed by the appropriate council, cause to be published in the Gazette a full or supplementary list of the names and qualifications of all practitioners registered under this Act and the Dates when such qualifications were acquired.(2)The Registrar shall, from time to time, cause to be published in the Gazette the names of such practitioners which have been duly removed under any of the provisions of this Act.(3)In any proceeding it shall be presumed that every person whose name is entered in the list published under sub-section (1) is a registered practitioner and that any person whose name is not so entered is not a registered practitioner:Provided that, in the case of a person whose name has been entered in the register after the publication of the list a certified copy signed by the Registrar of the entry of the name of such person in the register shall be evidence that such person is registered under this Act. Such certificate shall be issued free of charge.
