Section 21(2) in The Delhi Medical Council Act, 1997
(2)If a registered practitioner has been, after due inquiry held by the Council or by the Executive Committee in the prescribed manner, found guilty of any misconduct by the Council or the Executive Committee, the Council may-(a)issue a letter of warning to such practitioner; or(b)direct the name of such practitioner-(i)to be removed from the register for such period as may be specified in the aforesaid direction; or(ii)to be removed from the register permanently.Explanation. - For the purpose of this section a registered practitioner shall be deemed to be guilty of misconduct if-(a)he is convicted by a criminal court for an offence which involves moral turpitude and which is cognizable within the meaning of the Code of Criminal Procedure, 1973 (2 of 1974), or(b)in the opinion of the Council his conduct is infamous in relation to the medical profession particularly, under any Code of Ethics prescribed by the Council or by the Medical Council of India constituted under the Indian Medical Council Act, 1956 (102 of 1956) in this behalf.
