Section 17(2) in THE ANDHRA PRADESH MEDICAL PRACTITIONERS REGISTRATION ACT, 1968
(2)The Council may direct the removal, permanently or for a specified period, from the register the name of any registered practitioner for the same reasons for which registration may be refused by the Council under sub-section (4) of section 15 and the provisions thereof shall apply to any inquiry under this section:Provided that the name of a registered practitioner shall not be removed from the register on the ground of his association, in any professional respect, with a registered practitioner of indigenous medicine such as Ayurvedic, Homoeopathic, Unani and Sidda.Explanation— For the purpose of this proviso, the expression ‘Registered practitioner of indigenous medicine’ shall mean ‘a practitioner qualified for registration under any law for the time being in force relating to the registration of practitioners of indigenous medicine’.
