Section 30(2) in The U.P. Homoeopathic Medicine Act, 1951
(2)The Registrar shall, so far as practicable, keep the register correct and up to date and may, from time to time, enter therein any material alteration in the addresses or qualifications of the practitioners, lie shall also remove from the register the names of the registered practitioners who die or who cease to be qualified as such.
