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 references to the Council to any examination for any new qualification, which is registerable in the Register of registered practitioners. If a name is removed from the Register, the REgistrar shall issue a notification in the Rajasthan Gazette announcing the removal and forward a summary of the proceedings and findings to the medical journals for publication.
