Section 10(2) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
(2)On receiving such application, the Registrar shall ascertain, whether there is any objection to the deletion of the name by referring to the medical authorities who granted the applicant his qualification or qualifications, and if the applicant's name has been registered in the medical register of any other province, also the authority who granted the registration.
