The Registrar shall, upon the decision to remove any name from the register pursuant to the provisions of the preceding rules or of section 41 of the Act. forthwith send notice of such decision to the dentist and such notice shall be sent by a registered letter addressed to the last known address or the registered address of the dentist.The Registrar shall -(a)in the case of decision pursuant to the preceding rules, forthwith, and(b)in the case of a decision pursuant to the provisions of section 41, after such decision becomes effective under sub-section (3) of that section or after the appeal made under sub-section (4) of that section against such decision has been rejected, send an intimation of such decision to the Dean or Secretary or other proper officer or authority from which the dentist had received his qualification or qualifications.
