Section 36 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
36.
Powers of Board to prohibit entry in or to direct removal from theregister.- (1) The Board may prohibit the entry in, or order the removal from, theregister of the name of any Electropath -(a)who has been sentenced by a court in India to imprisonment for anoffence declared by the State Government to involve such moralturpitude as would render the entry or continuance of his name in theregister undesirable; or(b)whom the Board or a committee of the Board specially authorised forthe purpose, after enquiry at which an opportunity has been given to himto be heard in his defence and to appear either in person or by counseland which may in the discretion of the Board, be held has found guilty ofprofessional misconduct or other infamous conduct by a majority of atleast two-thirds of the members present and voting at the meeting; or(c)who has been found by the Board or a Committee of the Boardspecially constituted for this purpose, after an enquiry and after givingthe person concerned an opportunity of being heard, to have obtainedregistration fraudulently or by submitting false or forged or incorrectdocument or on the basis of misrepresentation or by the use of deceitfuland dishonest means.(2)The name of any person against whom an order has been made underclauses (a) and (b) of sub-section (1) shall be entered or re-entered in the register, asthe case may be, after six years from the date of such order.
