28. Person enrolled on the Indian Medical Register to notify change of place of residence or practice.-

Every person registered in the Indian Medical Register shall notify any transfer of the place of his residence or practice to the Council and to the State Medical Council concerned, within thirty days of such transfer, failing which his right to participate in the election of members to the Council or a State Medical Council shall be liable to be forfeited by order of the Central Government either permanently, or for such period as may be specified therein.