Section 10(8) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
(8)Municipal Commissioner and District Collector to furnish information regarding death of practitioners. - (i) In respect of a municipal area, the Municipal Commissioner concerned and in respect of any other area, the District Collector concerned shall send to the Registrar a monthly return in. Form XV regarding the death in the preceding month of the registered practitioners residing within the municipal areas or the other areas, as the case may be.(ii)The Registrar shall, as soon as possible, after the register is published under rule 11(3) send to the municipal commissioners and the district collector concerned extracts from the register of the names of the registered practitioners residing within the municipal areas or the other areas, as the case may be.
