Section 42 in The Orissa Medical Registration Rules, 1965
42.
When the registration of the name of any practitioner is refused, or when the name of any Registered Practitioner is removed from the register in accordance with the provisions of the preceding rules, the Registrar shall forthwith send notice of such refusal or removal to the practitioner, by a registered letter addressed to his last known address. The Registrar Shall also send, forthwith intimation of any such refusal or removal to the body or bodies from whom the practitioner received his qualification or qualifications and shall request them not to admit him without previous reference to the Council to any examination for any new qualification, which is registrable in the Register of Registered Practitioners. If a name is removed from the register, the Registrar shall issue a notification in the Orissa Gazette, announcing the removal.Disposal of appeals form the decision of the Registrar preferred under Section 30 of the Act
