23. Registrar to keep the register correct and up-to-date.
- The Registrar may, with a view to keeping the register correct and up-to-date, from time to time, remove from the register names of such registered practitioners as are dead or write to any registered practitioner at the address which is entered in the register to inquire whether he has ceased to practise or has changed his residence, and if no reply is received to the said letter within three months; the Registrar may issue a reminder by registered post and, in case no reply is received to the reminder within two months from the date of its issue, he may remove the name of the said practitioner from the register :Provided that the Registrar may, if he thinks fit, direct that the name of the said practitioner be re-entered in the register on payment of the prescribed fee.
