Section 20(4) in Travancore-Cochin Medical Practitioners Act, 1953
(4)For the purposes of this section, the Registrar may write by registered post to any registered practitioner at the address which is entered in the register to enquiry whether he has ceased to practice or has changed his residence, and if no answer is received to the said letter within six months, the Registrar, may remove the name of the said practitioner from the register.Provided that the appropriate council may. on the application of the said practitioner, direct that his name be re-entered in the register, if it is satisfied that the said practitioner has not ceased to practice.
