30. Member to be afforded opportunity of being heard
.-Where the Council is of the opinion that a Member is guilty of a professional or other misconduct mentioned in the Schedule, it shall afford to the Member a reasonable opportunity of being heard before making any order against him and may thereafter take any one or more of the following actions, namely:-(a)reprimand the Member; or(b)remove the name of the Member from the register permanently or for such period, as it thinks fit;(c)impose such fine as it may think fit, which may extend to five lakh rupees.Explanation.-For the purposes of this section, "Member of the Institute" includes a person who was a Member of the Institute on the date of the alleged misconduct although he has ceased to be a Member of the Institute at the time of the inquiry.
