The Registrar shall, within one month after any names have been removed, from the register, send to all the authorities specified in the Schedule to the Act a list of all such names and shall invite the attention of each such authority to the following recommendation of the Council, namely :-"The Council recommends that no person whose name has been once removed from and has not been restored to the register shall, without previous reference to the Council, be admitted to an examination for any new qualification which is registerable in the register."Form of Notice(See rule 72-E)Notice to a dentist to attend proceedings for removal of his name from the register under section 41 of the Dentists Act, 1948Sir,On behalf of the Dental Council, I give you notice that information and evidence have been laid before the Council by which the complainants make the following charge against you, namely :-(Here set out the circumstances or particulars of any offence briefly in terms of clauses (i) and (ii) of section 41(1) of the Act.]And I am directed further to give notice that on the day of .... 19....,a meeting of Council will be held at ................ at o'clock in the to consider the above mentioned charges against you, and decide whether or not they should direct your name to be removed from the register, pursuant to section 41 of the Dentists Act, 1948. You are invited and required to answer in writing the above charges and to attend before the Council at the abovenamed place and time to establish any denial or defence that you may have to make to the abovementioned charges and you are hereby informed that if you do not attend as required, the Council may proceed to hear and decide the said charges in your absence.Any answer or other communication application which you desire to make respecting the said charges or your defence thereto must be addressed to the Registrar of the Council and transmitted so as to reach him not less than days before the day appointed for the hearing of the case.A copy of certain rules of the Council to which your particular attention is invited, is enclosed herewith for your information.Registrar.]V. Fees
