Section 10(6) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
(6)When the name of any registered practitioner has been omitted from the medical register, the Registrar shall notify such decision to all the councils of Homeopathy in India and the Registrar of each such council will be requested on receiving this notification to remove forthwith from his medical register the name of the registered practitioners, if he is registered in such medical register.
