Section 17(5) in The Gujarat Veterinary Practitioners Act, 1969
(5)For the purpose of this section, the Registrar may at any time enquire of a registered veterinary practitioner by writing to him a registered letter at the address which is entered in the register whether he has ceased to practise or has changed his residence, and if no answer is received within six months after the delivery of the letter to him, the Registrar may remove the name of such practitioner from the register. Such inquiry shall be made at least once not less than one year before the term of office of the members of the Council is due to expire.
