Section 22(3) in The Delhi Medical Council Act, 1997
(3)If the application in not made on or before the date fixed by further notice sent by registered post under sub-section (2), the Registrar shall remove the name of the defaulter from the register and shall inform him of such removal by registered post:Provided that if an application for continuance of the name so removed is made within a period of six months from the date fixed by the said further notice by registered post under sub-section (2), the name so removed may be re-entered in the register on payment of a prescribed fee.
