Section 22(1) in The Maharashtra Acupuncture System of Therapy Act, 2015
(1)The Council may refuse to permit the registration, or direct the removal from the register, of the name of any person,-(a)who has been convicted of an offence involving moral turpitude ; or(b)who has been found guilty of infamous conduct in his professional capacity by a majority of at least two-thirds of the Members of the Council after a due enquiry into his conduct :Provided that, no such refusal or removal shall be made without affording such person a reasonable opportunity of being heard :Provided further that, any refusal or removal under this sub-section may be rescinded by the Council, if the conduct on the basis of which refusal or removal was directed is condoned by it for good and sufficient reasons :Provided also that, if any person, whose name has been removed from the register, such person shall forthwith surrender his certificate of registration to the Council.
