Section 9(6)(a) in The Haryana Homoeopathic Practitioners (General) Rules, 1975

[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(6)(a) in The Haryana Homoeopathic Practitioners (General) Rules, 1975

(a)Upon the conclusion of the hearing, the Council shall deliberate in camera, and at the conclusion of the deliberation, the Chairman shall call upon the members of the Council present to cast their votes on the following questions according to the nature of the charge, namely :-

(i)Whether the registered practitioner has been proved to have been convicted of a cognizable offence ?

(ii)If so, whether the offence discloses such defect of character as in their opinion is sufficient to make him unfit to practice his profession ?

(iii)Whether the registered practitioner has been guilty of an infamous conduct in a professional respect ?

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Subsection

Section 9(6)(a) in The Haryana Homoeopathic Practitioners (General) Rules, 1975