Section 49(2) in The Orissa Medical Registration Rules, 1965
(2)No application for the restoration of a name so removed shall be entertained unless it be accompanied by a declaration from the applicant setting forth the facts of the case and stating that he is the person originally registered and by one of the following documents;(a)Applicant's diploma;(b)His certificate of registration in original;(c)A certificate in Form IX from two practitioners registered under the Act as to his identity;(d)If the applicant is not resident in Orissa, a certificate signed by the resident practitioners registered under the Medical Acts of any other State of the Indian Union.Restoration after penal removal under Section 27 of the Act
