(1)Under the proviso to sub-section (2) of section 16. the Council may restore to the Medical Register, if they think fit. the name of any person which may have been erased therefrom under that sub-section.(2)An application for the restoration of a name so removed shall set forth the facts of the case (including last registration number) and state that the applicant is the person originally registered. (No particular Form is prescribed for the application).(3)The application shall be accompanied by any one of the following documents:-(a)applicant's diploma:(b)his certificate of registration in original:(c)a certificate of identity in the Form re-produced below, from-(i)two practitioners registered under the Act, or(ii)if the applicant is not the resident in the State of Rajasthan, two persons who are Magistrates or officers holding a commission in the Armed Forced of the Union of India or practitioners registered under the Medical Act or any other State in Indian and resident in that State.The certificate of identity referred to above should be in the following form:-"I hereby certify that the aforesaid applicant is the above specified whose names formerly stood in the Medical Register with the following address and [qualification.] [Here insert applicant's former address and registered qualification.]:-[Name...............................] [Here insert name and address of person certifying.]Address..............................Registered qualification or commission...........................Date...........................".Restoration after penal removal under section 25.
