Section 63(3) in Rajasthan State Dental Council Rules, 2008
(3)When a renewal fee is not paid before the due date, the Registrar shall remove the name of the defaulter from the register:Provided that a name so removed may be restored to the register under sub-section (2) of section 39 on payment of the renewal fee and additional fee as penalty as prescribed in that behalf in Rule 71.
