(1)An application for the restoration to the Medical REgister of a name removed under section 25 of the Act shall not be entertained before the ordinary meeting of the Council next succeeding that in which the removal was ordered.(2)If any person whose name has been removed from the Medical Register by the directions of the Council and who still possesses a qualification entitling him to be registered, makes an application to the Council for the restoration of his name to the Register, the procedure hereinafter prescribed shall be followed.(3)The application hall be in writing addressed to the Council, in Form No. 6 signed by the applicant and must state clearly the grounds on which it is made. It should be signed before a Magistrate or Oath Commissioner.(4)The application shall be accompanied by any one of the documents mentioned in rule 50 (3).(5)The application shall also be accompanied by certificates in writing in Form No. 7 testifying to truth of the statement made in the application and to the good character of the applicant, given by two Medical Practitioners (registered under the Act or under the Medical Act of any other State of India) resident in the neighbourhood where the applicant had been residing since his removal and who were and are well acquainted with him before and since the removal of his name.(6)On receipt of the application, it shall be referred by the Registrar to the Penal and Ethical Cases Committee, for consideration mid report. Before an application is considered by the Committee, the Registrar shall notify the same to the Bodies whose qualification were held by the applicant at the time his name was removed; and shall further, by letter addressed to the person or body (if any) on whose complaint the applicant's name was removed, give notice of the application and of the time when the Committee intend to consider the same.(7)The Penal and Ethical Cases Committee shall consider the application an may, if they think fit. adjourn the consideration of it to a future date or require further evidence or explanations from the applicant.(8)The Penal and Ethical Cases Committee shall make a report upon the application tot he Council in Camera, embodying in that reports such recommendations as the Committee shall think fit to make, with the reasons for the recommendations.(9)The Council shall thereafter arrive at such decision as it deem just.
