Section 19(2) in Uttarakhand Medical Council Act, 2002
(2)(a)every Registrar of births and deaths, on receiving notice of death of a medical practitioner, under this Act, shall forthwith transmit by post to the registrar appointed under this Act a certificate under his own hand of such death with the particulars of time and place of death and may charge the cost of such certificate and transmission as an expense on his office;(b)the names of registered practitioners, who die or whose names are directed to be removed from the register under section 22 shall be removed there from.
