Section 58 in The M.P. State Dental Council Rules, 1969
58. Entry of name after direction of the Government.
(1)After the directions 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 to the removal of names from the register, remain entered therein and the registration of such person shall hold good for the period ending on the 31st day of the 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 Registrar an application before 1st April of the year to which it relates and shall forward with such application the fee prescribed in that behalf in rule 59 and the certificate issued to him under rule 56.(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 of payment of the renewal fee and additional fee as penalty as prescribed in that behalf in rule 67.
