Section 21 in The West Bengal Acupuncture System Of Therapy Act, 1996.
21. Power of Council to refuse registration or to remove name from Register in certain cases. -
(1)The Council may, on being satisfied that a person is qualified for registration under section 19, direct that his name be entered in the Register, and the Registrar shall thereupon make necessary entries in the Register and grant him a certificate of registration.(2)The Council may refuse to permit the registration, or direct the removal from the Register, of the name of any perso. -(a)who has been convicted of any 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 at which he has had an opportunity of being heard in person or of being duly represented.(3)Any refusal or removal under sub-section (2) may be rescinded if the conduct on the basis of which refusal or removal was directed is condoned for good and sufficient reasons.
