Section 49 in The Orissa Medical Registration Rules, 1965
49.
(1)The Council may restore to the register, if they see fit, the name of any person which may have been erased therefrom under Section 19 of the Act.(2)No application for the restoration of a name so removed shall be entertained unless it be accompanied by a declaration from the applicant setting forth the facts of the case and stating that he is the person originally registered and by one of the following documents;(a)Applicant's diploma;(b)His certificate of registration in original;(c)A certificate in Form IX from two practitioners registered under the Act as to his identity;(d)If the applicant is not resident in Orissa, a certificate signed by the resident practitioners registered under the Medical Acts of any other State of the Indian Union.Restoration after penal removal under Section 27 of the Act
