Section 25 in The Orissa Ayurvedic Medicine Act, 1960
25. Report of deaths to the Registrar and removal of names from register.
(1)Every Registrar of deaths who receives notice of the death of person whose name is likely to have been entered in the register shall forthwith transmit by post or otherwise to the Registrar of the Council a certificate of such death, signed by him and stating particulars of the time and place of death.(2)On receipt of such certificate or other reliable information regarding such death, the Registrar shall remove the name of the deceased person form the register.
