Section 52 in Himachal Pradesh Homoeopathic Practitioners Act, 1979
52. Corrupt practices entailing disqualification.
- The corrupt practices specified in Schedule-II shall entail disqualification for membership of the Council for a period of five years counting from the date on which the finding of the prescribed authority as to such practice has been given:Provided that the Government may, for reasons to be recorded, remove the disqualification or reduce the period thereof.Part-IV Miscellaneous
