Section 30(5) in The Rajasthan Indian Medicine Act, 1953
(5)For the purpose of sub-section (4), the Registrar may write to any registered or enlisted practitioner at the address which is entered in a register or list to enquire whether he has ceased to practice or has changed his residence, and, if no answer is received to the said letter within three months, the Registrar, may issue a registered reminder and in case no reply is received within one month from the date of its issue, he may remove the name of the said practitioner from the register or list, as the case may be:Provided that the Board may, if it thinks fit, direct that the name of the said practitioner be re-entered in the appropriate register or list.
