Section 15 in The Orissa Medical Registration Rules, 1965
15.
If a Registered Practitioner having been elected or nominated as a member, is found guilty of infamous conduct in any professional respect and his name is removed from the Register of registered practitioners, the Council shall declare his seat to be vacant.The President shall report the fact to the State Government and the vacancy shall be filled in the manner laid down in Rules 17 and 18 of these rules.
