Section 63 in Rajasthan State Dental Council Rules, 2008
63. Entry of name after direction of the Government.
(1)After the direction is issued by the State Government under sub-section (1) of section 39, the name of every person registered under the Act shall subject to the provisions contained in the Act as the removal of names from the Register, remain entered there in and the registration of such person shall hold good for the period ending on the 31st day of December of the year following the year in which his name is first entered in the register.(2)Any person desiring to continue his registration shall submit to the Registration an application before 1st April of the year to which it relates and shall forward with such application, the fee as prescribed in Rule 71 and the certificate issued to him under Rule 61.(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.
