Section 29(2) in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
(2)The Registrar shall, so far as practicable, keep and maintain the registercorrect and up-to-date and may from time to time enter therein any material alterationsin the addresses or qualifications of the registered Electropaths. He shall also removefrom the register the names of the registered Electropaths who die or who cease to bequalified as such.
