Section 14(14) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
(14)When the registration of the name of any medical practitioner is refused or when the name of any registered medical practitioner is removed from the register, the registrar shall forthwith send notice of such refusal or removal to the medical practitioner concerned in Form XII and such notice shall be sent 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 medical practitioner received his qualification or qualifications and shall request them not to admit him to any examination for any new qualification, which is registerable in the register of registered practitioners without previous reference to the council.
