Section 28 in The Bihar and Orissa Medical Act, 1916
28. Notice of deaths, and erasure of names from register.
(1)Every Registrar of Deaths who receives notice of the death of any person whose name he knows to be entered in the register of Registered Practitioners shall forthwith transmit by post to the Registrar of the Council a certificate of such death, signed by him and stating particulars of the time and place of death.(2)On receipt of-(i)any such certificate, or(ii)any other reliable information regarding such death, the Registrar of the Council shall erase the name of the deceased person from the register.
