Section 9(7) in The Haryana Homoeopathic Practitioners (General) Rules, 1975
(7)The Registrar shall, upon the removal of name from the Register pursuant to the provision of the preceding rules forthwith, send notice of such removal to the registered practitioner. Such notice shall be sent by registered letter addressed to the last known address or to the registered address of the practitioner. The Registrar shall also send forthwith intimation of any such removal of the Dean or Secretary or other corresponding officer of the institution from which the practitioner has received his qualification(s).
