Section 17 in The Gujarat Veterinary Practitioners Act, 1969
17. Maintenance of register.
(1)It shall be the duty of the Registrar to keep and maintain the register correctly, as far as possible, and from time to time to make and revise the entries therein and to issue the certificates of registration and renewal slips, in accordance with the provisions of this Act and the rules, and the orders of the Council.(2)The names of registered veterinary practitioners who die or whose names are directed to be removed from the register under sub-section (1) of Section 16 shall be removed therefrom.(3)Any person whose name is entered in the register and who subsequent to his registration obtains any additional qualification which is specified in the Schedule, or desires any change in his name to be recorded in the register shall, on an application made in this behalf and on payment of such fee as may be prescribed by regulations be entitled to have such qualification entered or change recorded in the register.(4)Any person aggrieved by an order of the Registrar rejecting an application under sub-section (3) may appeal in the manner prescribed by regulations to the Council within ninety days from the date on which the order is communicated to him.(5)For the purpose of this section, the Registrar may at any time enquire of a registered veterinary practitioner by writing to him a registered letter at the address which is entered in the register whether he has ceased to practise or has changed his residence, and if no answer is received within six months after the delivery of the letter to him, the Registrar may remove the name of such practitioner from the register. Such inquiry shall be made at least once not less than one year before the term of office of the members of the Council is due to expire.
