58. Removal of name from Register at the practitioner's request.
(1)A registered medical practitioner may himself make an application for the removal of his name from the register. The application shall be accompanied by a declaration in the form of an affidavit made by the applicant that no proceedings for the purposes of section 22 of the Act are pending against him or that he is not aware of any proceedings or any reason for the institution of any proceedings which might result in the removal of his name from the register or in depriving him of qualification entitling him to be registered.(2)The Registrar shall bring such application before the next meeting of the Council or the Executive Committee, which will consider the application and any objections thereto, and the President may put from the chair the question:"Whether The Registrar Shall Remove The Applicant's Name From The Register".(3)If the Council or the Executive Committee, as case may be, grants the application, the Registrar shall remove the applicant's name from the register and send notice of such removal to the applicant by a registered letter addressed to his registered address and notify the same either in local newspaper or in the Official Gazette, as directed by the Council.
