Section 13 in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961
13. Removal of names of defaulting practitioners from register, etc.
- The Registrar shall publish the names of the defaulting practitioners referred to in sub-clause (iv) of clause (a) of sub-section (1) of section 26 which are removed from the register or the list, as the case may be, in the Official Gazette. Such names shall also be put on the notice board in the office of the Board. The Registrar shall send an intimation of removal of his name to the defaulting practitioner under certificate of posting.
