Section 13 in West Bengal Yoga and Naturopathic System of Medicine Rules, 2015
13. Removal of name and restoration.
(1)The Registrar shall in the case of:(a)removal of the name of the person from the register under Sub-Section (2) of Section 24;(b)cancellation of any entry in the register under section 27, send notice of such removal or of such cancellation, as the case may be, to the person concerned, by a registered letter addressed to his registered address and shall keep the acknowledgment receipt thereof.(2)A person whose name has been removed from the Register may within sixty days from the date of the receipt of the letter, apply to the Registrar for restoration of his name. He shall, in his application, state reasons for non-payment of renewal fee within the specified period.(3)The council may, if satisfied with such reasons, order restoration of the name of such person in the register. The name of such person shall thereupon be re-entered in the Register.
