Section 20 in Rajasthan Para-medical Council Act, 2008
20. Maintenance of registers.
(1)The Registrar shall keep and maintain the registers in accordance with the provisions of this Act and the rules and regulations made thereunder and of any orders made by the Council under section 16 and shall make necessary alterations in the registered addresses and appointments, in the registered qualifications and in the classification of registered Para-medical professionals and may erase therefrom the name of any Para-medical professional.(2)In order to fulfil the duties imposed upon him/her by sub-section (1) the registrar may send through the post a registered letter to any person registered as a Para-medical professional, addressed to him/her according to his/her registered address or appointment, to inquire whether he/she has ceased to pracitse or whether his/her residence or appointment has been changed; and if no answer to any such letter is received within a period of six months from the date of its despatch, the Registrar may erase the name of such person from the register:Provided that any name erased under this sub-section may be re-entered in the register under the direction of the Council.
