Section 16(2) in The Punjab Medical Registration Act, 1916
(2)The council may direct the removal altogether or for a specified period from the register of the name of any registered practitioner who has been convicted of any such offence as implies in the opinion of the Council a defect of character or who, after an inquiry at which opportunity has been given to such registered practitioner to be heard in person or by pleader, has been held by the Council to have guilty of infamous conduct in any professional respect. The Council may also direct that any name so removed shall be restored.
