Section 1 in Rules Under Tamil Nadu Medical Registration Act, 1914
1.
Every application under sub-section (4) of section 16 of the Tamil Nadu Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914) (hereinafter referred to as the Act) by a registered practitioner for the deletion of his name from the medical register, shall be accompanied by a declaration in the following form:-"I hereby declare that I am not aware of any disciplinary proceedings or any reason for the institution of any such proceedings against me on the ground of a defect of character or of infamous conduct in any professional respect, nor have I been convicted of any offence implying a defect of character."
