Section 37 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
37. Notice of deaths and erasure of names from register.-(1) Every Registrar
of Death who receives notice of the death of a person whose name he knows to beentered in the register shall forthwith transmit by post to the Registrar of the Board acertificate of such death, signed by him and stating particulars of the time and place ofdeath.(2)On receipt of such certificate or other reliable information regarding suchdeath, the Board shall erase the name of the deceased person to be erased from theregister.
