Section 22(2) in The Gujarat Medical Council Act, 1967
(2)If the name of any such practitioner is also entered in-(a)the register or the list maintained under the Gujarat Medical Practitioners' Act, 1963 (Gujarat 6 of 1964), or(b)the register or the list maintained under the Gujarat Homoeopathic Act, 1963 (Gujarat XXXVI of 1963),it shall be the duty of the Registrar to give intimation of such removal to the authority entitled to maintain the said register or the said list.
