Section 10 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
10. Deletion of the name of a practitioner.
(1)Every application under sub-section (4) of section 19 by a registered practitioner for the deletion of his name from the Medical Registrar shall be accompanied by a declaration in Form XIII.(2)On receiving such application, the Registrar shall ascertain, whether there is any objection to the deletion of the name by referring to the medical authorities who granted the applicant his qualification or qualifications, and if the applicant's name has been registered in the medical register of any other province, also the authority who granted the registration.(3)After the replies from the authorities referred to in sub-rule (2) are received or, if no replies are received, after allowing a reasonable time for the receipt of the replies, the application shall, at the earliest opportunity, be placed before the executive committee of the council. The recommendation of the executive committee shall be placed before the council.(4)The council shall consider the recommendation of the executive committee and pass a resolution either accepting or rejecting the application:Provided that no application shall be disposed of during the pendency of any disciplinary proceedings against the applicant or if any disciplinary proceedings are contemplated against him, until such proceedings are completed and orders are passed thereon.Provided further that if any application is made with a view to enable the applicant to pursue a course of conduct which would have brought him under the disciplinary jurisdiction of the council, had the applicant's name continued to remain on the medical register, it shall be rejected.(5)The Registrar shall carry out the decision of the council and communicate the decision to the applicant by a letter addressed to the applicant's registered or last known address.(6)When the name of any registered practitioner has been omitted from the medical register, the Registrar shall notify such decision to all the councils of Homeopathy in India and the Registrar of each such council will be requested on receiving this notification to remove forthwith from his medical register the name of the registered practitioners, if he is registered in such medical register.(7)The Registrar may restore to the medical register the name of the a practitioner upon a fresh application for registration in Form VI.(8)Municipal Commissioner and District Collector to furnish information regarding death of practitioners. - (i) In respect of a municipal area, the Municipal Commissioner concerned and in respect of any other area, the District Collector concerned shall send to the Registrar a monthly return in. Form XV regarding the death in the preceding month of the registered practitioners residing within the municipal areas or the other areas, as the case may be.(ii)The Registrar shall, as soon as possible, after the register is published under rule 11(3) send to the municipal commissioners and the district collector concerned extracts from the register of the names of the registered practitioners residing within the municipal areas or the other areas, as the case may be.
