Section 20(2) in Rajasthan Para-medical Council Act, 2008
(2)In order to fulfil the duties imposed upon him/her by sub-section (1) the registrar may send through the post a registered letter to any person registered as a Para-medical professional, addressed to him/her according to his/her registered address or appointment, to inquire whether he/she has ceased to pracitse or whether his/her residence or appointment has been changed; and if no answer to any such letter is received within a period of six months from the date of its despatch, the Registrar may erase the name of such person from the register:Provided that any name erased under this sub-section may be re-entered in the register under the direction of the Council.
