Section 50 in The Orissa Medical Registration Rules, 1965
50.
An application for restoration to the register of a name removed under Section 27 of the Act shall not be entertained before the ordinary meeting of the Council next succeeding that in which the removal was ordered.If any person whose name has been removed from the register by direction of the Council, and who still possesses a qualification entitled him to be registered wishes to make an application to the Council for the restoration of his name to the register, he shall follow the following procedure:(i)The application shall be in writing, addressed to the Council and signed by the applicant, and must state the grounds on which the application is made in Form X;(ii)The application shall be accompanied by (1) a declaration made by the applicant setting forth the facts of the case, and stating that he is the person originally registered; and (2) by one of the following documents-(a)Applicant's diploma;(b)His certificate of registration in original;(c)A certificate in Form XI from two practitioners registered under the Act as to his identity;(d)If the applicant is not resident in Orissa, a certificate signed by two resident practitioners registered under the Medical Acts of any other State of the Indian Union;(iii)The statements in the application shall also be verified by certificates in writing, to be given by two practitioners registered under the Act or the Medical Acts of the State where the applicant had been residing since his removal who were and are well-acquainted with him before and since the removal of his name, and they must testify to his present good character.
