Section 40 in The Chhattisgarh Sah Chikitsa Parishad Act, 2001
40. Power of Council to prohibit entry in or to order removal from State Register name of any person.
- The Council may upon reference from the Registrar or otherwise, by order, prohibit the entry in, or order the removal from the State Register, the name of any person-(a)who has been sentenced by a Criminal Court to imprisonment for an offence indicating in the opinion of the Council such a defect in character as would render the enrolment or continuance of his name in the State Register undesirable; or(b)whom the Council after enquiry has found guilty of infamous conduct in any professional respect by a majority of two-third of members of the Council present and voting at the meeting :Provided that an order shall not be passed under this section without giving a reasonable opportunity of being heard to the person concerned.
