Section 28 in The Orissa Medical Registration Act, 1961
28. Effect of removal of name from register.
(1)A registered practitioner whose name has been removed from the register under Clause (a) of Section 27 shall forthwith surrender his certificate of registration to the Registrar and the name so removed shall be published in the Gazette.(2)If the name of a registered practitioner removed under Clause (a) of Section 27 is afterwards re-entered in the register as provided in Clause (b) thereof, the fact of such re-entry shall be published in the Gazette and the certificate of registration shall be returned to the registered practitioner by whom it was surrendered.
