Section 16(4) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
(4)The registrar shall maintain every register in accordance with this Act and the rules made thereunder and shall remove from such register the name of any registered practitioner who is dead or whose name is directed to be removed or deleted from the register under section 19. For this purpose, information regarding the death of any registered practitioner shall be furnished to the registrar by such officer, in such form and in such manner as may be prescribed.
