Section 19(2) in Karnataka Medical Registration Act, 1961
(2)The Medical Practitioner who fails to renew his registration under subsection (1) shall cease to be a registered practitioner under sub-section (1) of section 13, the Registrar shall remove the name of such practitioner from the Register maintained under section 12:Provided that participation in such continued Medical Educational Programme shall not be necessary in respect of such class of Medical Practitioners as may be prescribed.Provided further that the name so removed may be re-entered in the register on payment of the renewal fee in such manner and subject to undergoing continued Medical Education Programme specified in sub-section(1).Explanation. - For the purpose of the section "CME" means a Continued Medical Education Programme or recognized medical conference or seminar or workshop as may be approved or conducted by the medical Council in the State headquarters or regional headquarters or district headquarters or teaching hospitals or medical colleges or any institution run by the Karnataka Medical Council.]
