Section 19 in The Orissa Medical Registration Act, 1961
19. Maintenance of register by Registrar.
(1)The Registrar shall keep the register in accordance with the provisions of this Act and of any order may be the Council, and shall, from time to time, make all necessary alteration in the registered addresses or appointments and the registered qualifications or titles of such practitioners and cause the name of any practitioner who has died, to be removed from the register.(2)In order to fulfil the duties imposed upon him by Sub-section (1) the Registrar may send through post a letter to any registered practitioner addressed to him according to his registered address or appointment enquiring whether such practitioner 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 remove the name of such registered practitioner from the register :Provided that any name removed under this sub-section may be reentered in the register under the direction of the Council.
