Section 24(2) in The Orissa Ayurvedic Medicine Act, 1960
(2)(i)The Registrar shall, with a view to keep the register correct and up-to-date, as far as possible, from time to time, enter therein any material alterations or remove the names of the practitioners, who die or whose names are directed by the Government to be removed from the register under Section 32 :Provided that the Government may direct that any alteration in the entries as respects additional qualifications shall not be made unless payment of such fees as may be prescribed is made.(ii)For purposes of this sub-section the Registrar may write to any registered Practitioner at the address which is entered in the register to enquire 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 issue he may remove the name of this said practitioner from the register :Provided that the Council may if it thinks fit, direct that the name of the said practitioner be re-entered in the register on payment of the fees.
