(3)The name of any graduate entered on the register shall, subject to the Payment of an annual fee of such amount as may be prescribed by the Regulations, be retained thereon, and, in case of default, shall be removed therefrom, but shall, at any time, re-entered upon payment of all arrears.Provided that a graduate whose name has already been entered on the register may at any time compound for all subsequent payments of the annual fee by paying the sum prescribed in this behalf by the regulations.
