Section 32 in The Orissa Medical Registration Act, 1961
32. Notice of death and removal of name from the register.
(1)Every Registrar of Births and Deaths who receives notice of the death of any person whose name he knows to have been entered in the register, shall forthwith transmit by post to the Registrar a certificate of such death, signed by him and stating particulars of the time and place of death.(2)On receipt of such certificate or any other reliable information regarding such death, the Registrar shall remove the name of the deceased person from the register.
