Section 21 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
21. Duties of Registrar.
(1)It shall be the duty of the Registrar to keep the State register of practitioners in accordance with the provisions of this Act and, from time to time, to revise it in the prescribed manner and to discharge such other functions as are or may be required to be discharged by him under this Act and the rules and regulations made thereunder.(2)The Registrar shall See that the State register of practitioners is as far. as possible correct at all times and may, from time to time, enter therein any material alteration in the address or qualifications of a registered practitioner.(3)The name of any registered practitioner who dies or whose name is directed to be removed from the register under Section 29 shall be removed from the register by the Registrar.(4)For the purposes of this Section, the Registrar may send a letter by registered post acknowledgment due to any registered practitioner at the address entered against his name in the State register of practitioners inquiring whether he has answer to the said letter is received within six months of the receipt of the letter by Registrar, the Registrar shall remove the name of the practitioner from the register and publish the fact of removal in such manner as may be prescribed :Provided that the Board may, if it is satisfied that the said practitioner has not ceased to practice, on the application of the said practitioner direct that his name shall be restored in the register.
