Section 30 in The U.P. Homoeopathic Medicine Act, 1951
30. Duties of Registrar.
(1)Subject to the provisions of this Act and subject to any general and special orders of the Board, it shall be the duty of the Registrar to keep the register and discharge such other functions as are required to be discharged by him under this Act or by any rules framed by the State Government.(2)The Registrar shall, so far as practicable, keep the register correct and up to date and may, from time to time, enter therein any material alteration in the addresses or qualifications of the practitioners, lie shall also remove from the register the names of the registered practitioners who die or who cease to be qualified as such.(3)The State Government may direct that no alteration in the entries in respect of additional qualifications shall be made unless such fee as may be prescribed, is paid.(4)For the purpose of this section, the Registrar may write to any registered practitioner at the address which it entered in the register to inquire whether he has ceased to practise or has changed his residence and if no answer is received to the said letter within three months, the Registrar may issue a registered reminder and in case no reply is received to the reminder within one month from the date of its issue, he may remove the name of the said practitioner from the register :Provided that the Board may, if it thinks fit direct that the name of the practitioner be re-entered in the register.
