Section 85 in The Orissa Dental Council Rules, 1969
85.
(1)For annual renewal of registration under Section 39 the registered dentists shall apply in writing to the Registrar before the 1st, April of the year to which the renewal applied for relates, together with the certificate of registration in original and the prescribed renewal fee :Provided that a person who does not apply for renewal of registration within the time stated above shall, if he desires a renewal, be required to apply for restoration of his name to the Registrar under the proviso to Subsection (2) of Section 39 and for renewal of registration. The application shall be accompanied by the certificate of registration in original the prescribed fee for restoration and renewal and such evidence of identity as may be required by the Council.(2)The renewal shall thereupon be entered in the register and the Registrar shall issue to the applicant a renewal slip in Form 'G' signed by him with the seal of the State Council.
