Section 58(1) in The Goa Medical Council Rules, 1995
(1)A registered medical practitioner may himself make an application for the removal of his name from the register. The application shall be accompanied by a declaration in the form of an affidavit made by the applicant that no proceedings for the purposes of section 22 of the Act are pending against him or that he is not aware of any proceedings or any reason for the institution of any proceedings which might result in the removal of his name from the register or in depriving him of qualification entitling him to be registered.
