Section 20(1) in The Maharashtra Medical Practitioners Act, 1961
(1)If a registered practitioner has been, after due inquiry, held by the [Council] [This word was substituted for the word 'Board' by Maharashtra 23 of 1982, Section 22(a).] [(or the Executive Committee)] [These brackets and words were substituted for the brackets and words '(or a committee appointed by the Board for that purpose)' by Maharashtra 19 of 1962. Section 6(a).] in the manner prescribed by rules, found guilty of any misconduct by the [Council] [This word was substituted for the word 'Board' by Maharashtra 23 of 1982, Section 22(a).], the [Council] [This word was substituted for the word 'Board' by Maharashtra 23 of 1982, Section 22(a).] may-(a)issue a letter of warning to such practitioner; or(b)direct the name of such practitioner-(i)to be removed from the register for such period as may be specified in the direction, or(ii)to be removed from the register permanently.Explanation. - For the purposes of this section, "misconduct" shall mean-(i)the conviction of a registered practitioner by a criminal court for an offence which involved moral turpitude, and which is cognizable within the meaning of [the Code of Criminal Procedure, 1973] [These words were substituted for the words 'the Code of Criminal Procedure, 1898' by Maharashtra 23 of 1982, Section 22(b).] [*] [See now the Code of Criminal Procedure, 1972 (2 of 1974).]; or(ii)the conviction under the Army Act, 1950, of a registered practioner subject to military law for an offence which is cognizable within the meaning of [the Code of Criminal Procedure, 1973] [These words were substituted for the words 'the Code of Criminal Procedure, 1898' by Maharashtra 23 of 1982, Section 22(b).] [*] [See now the Code of Criminal Procedure, 1972 (2 of 1974).]; or(iii)any conduct which, in the opinion of the [Council] [This word was substituted for the word 'Board' by Maharashtra 23 of 1982, Section 22(a).] is infamous in relation to medical profession particularly under any code of ethics prescribed by the Board.
