Section 15(4) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
(4)The council may refuse to permit the registration of any person who has been convicted of any such offence as implies in the opinion of the council a defect of character or who, after inquiry at which opportunity has been given to the candidate to be heard in person or by pleader, has been held by the council to have been guilty of infamous conduct in any professional respect.
