(1)It shall be the duty of the Registrar to make entries in the register or, as the case may be, the list and from time to time, to revise the same and to issue the certificate of registration or enlistment and renewal slips in accordance with the provisions of this Act, the rules made thereunder and the orders of the Council.(2)The names of registered practitioners or enlisted practitioners who die or whose names are directed to be removed from the register or list under sub-section (1) or subsection (9) of section 20 shall be removed therefrom.(3)No alteration in the entries as respects additional qualifications or change of name of the practitioner shall be made except on payment of such fees as may be prescribed.(4)For the purpose of this section, the registrar may at any time enquire of a registered practitioner or enlisted practitioner by writing to him a registered letter at the address which is entered in the register or list whether he has ceased to practise or has changed his residence, and if no answer is received within six months after the delivery of the letter to him, the Registrar may remove the name of such practitioner from the register or list, as the case may be. Such inquiry shall be made at least once not less than one year before the term of office of the members of the Council is due to expire.
