Section 59A(1) in The Maharashtra Medical Council Rules, 1967
(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 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 of 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.
