Section 19 — Register of members.

1 [(1) The Council shall maintain a Register of members of the Institute in such manner as may be prescribed.] (2) The 2 [Register of members] shall include the following particulars about every member of the Institute, namely,-- (a) his full name, date of birth domicile, residential and professional addresses; (b) the date on which his name is entered in the 2 [Register of members]; (c) his qualifications; 3 [(ca) whether any actionable information or complaint is pending or any penalty has been imposed against him under Chapter V, including details thereof, if any;] (d) whether he holds a certificate of practice; and (e) any other particulars which may be prescribed. 4 [(3) The council shall cause to be published in such manner as may be prescribed, a list of members of the Institute as on the 1st day of April of each year, and shall, if requested to do so by any such member, send to him a copy of such list 5 [on payment of such amount as may be prescribed].] 6 [(4) Every member of the Institute shall, on his name being entered in the 2 [Register of members], pay such annual membership fee as may be determined, by notification, by the Council 7 ***. 8 * * * * .]

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