Section 22(1) in The Gujarat Medical Council Act, 1967
(1)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, the Council may-(i)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 hay be specified in the direction, or(ii)to be removed from the resister 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 cognisable within the meaning of the Code of Criminal Procedure, 1898, or(b)he being subject to military law is convicted under the Army Act. 1950 for an offence which is cognisable within the meaning of the Code of Criminal Procedure 1898 (V of 1898), or(c)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 (CII of 1956) in this behalf.
