Section 19(2) in The Orissa Medical Registration Act, 1961
(2)In order to fulfil the duties imposed upon him by Sub-section (1) the Registrar may send through post a letter to any registered practitioner addressed to him according to his registered address or appointment enquiring whether such practitioner has ceased to practise or whether his residence or appointment has been changed; and if no answer to any such letter is received within a period of six months from its despatch the Registrar may remove the name of such registered practitioner from the register :Provided that any name removed under this sub-section may be reentered in the register under the direction of the Council.
