An inquiry with a view to the removal of a name from the register under section 41 shall be instituted by the issue of a notice in writing on behalf of the Council by the Registrar addressed to the dentist. Such notice shall specify the nature and particulars of the charge and shall inform him of the day on which the Council intend to deal with the case and shall call upon him to answer the charge in writing and to attend before the Council on such day. The notice shall be in the Form appended hereto with such variations as circumstances may require and shall be sent not less than three weeks before the date of enquiry. The complainant, if any, shall also be informed of the date of enquiry within the same time.
