Section 16 in The Bihar and Orissa Medical Act, 1916
16. Maintenance of register by Registrar.
(1)The Registrar shall keep the register of registered practitioners in accordance with the provisions of this Act and of any orders made by the Council, and shall from time to time make all necessary alterations in the registered addresses or appointments and the registered qualifications or titles of such practitioners, and erase the name of any practitioner, who has died.(2)To enable the Registrar to fulfil the duties imposed upon him by subsection (1), he may send through the post a letter to any Registered Practitioner, addressed to him according to his registered address or appointment, to inquire whether he has ceased to practise or whether his residence or appointment has been changed; and, if no answer to any such letter is received within a period of six months from its despatch, the Registrar may erase the name of such Registered Practitioner from the register:Provided that any name erased under this sub-section may be re-entered in the register under the direction of the Council.
