Section 51(6) in The Rajasthan Medical Rules, 1957
(6)On receipt of the application, it shall be referred by the Registrar to the Penal and Ethical Cases Committee, for consideration mid report. Before an application is considered by the Committee, the Registrar shall notify the same to the Bodies whose qualification were held by the applicant at the time his name was removed; and shall further, by letter addressed to the person or body (if any) on whose complaint the applicant's name was removed, give notice of the application and of the time when the Committee intend to consider the same.
