Section 16(4) in Tamil Nadu Medical Registration Act, 1914
(4)Any registered practitioner may make an application to the Council for the deletion of his name from the medical register, and the Council may, on such application and subject to such rules as may be made by the [State Government] [Sub-sections (3) and (4) were added by section 2 of the Madras Medical Registration (Amendment) Act, 1932 (Madras Act IX of 1932).], direct such deletion. Any such practitioner may apply for fresh registration under section 13. [Proviso was added by section 2 of the Madras Medical Registration (Amendment) Act, 1932 (Madras Act IX of 1932).]
