Section 16(1) in The Gujarat Veterinary Practitioners Act, 1969
(1)If a registered veterinary practitioner has been, after due inquiry held by the Council in the manner prescribed by rules found guilty of any misconduct by the Council, the Council may-(a)issue a letter of warning to such veterinary practitioner; or(b)direct the name of such veterinary practitioner either to be removed from the register for such period as may be specified in the direction, or to be removed from the register permanently.Explanation. - For the purposes of this section, "misconduct" shall mean-(i)a cognizable offence by a registered veterinary practitioner which involves moral turpitude, and for which he is convicted by a criminal court, or(ii)a cognizable offence by a registered veterinary practitioner subject to military law for which he is convicted under the Army Act, 1950 (XLVI of 1950), or(iii)any conduct which, in the opinion of the Council is infamous in relation to the veterinary profession, particularly under a code of ethics, if any, prescribed by the Council:Provided that, the adoption by a registered practitioner of a theory of veterinary medicine or surgery which is not in accordance with the theory accepted for the time being shall not be deemed to be misconduct nor shall the association of a registered veterinary practitioner with an unregistered practitioner be deemed to be misconduct, so long as such unregistered veterinary practitioner-(a)is in possession of a recognised qualification, and(b)is not a person whose name has been removed from the register under Clause (b) or to whom the provisions of Section 15 apply.
