Section 23(1) in Maharashtra Homoeopathic Practitioners' Act, 1960
(1)(a)If a registered practitioner has been, after due inquiry held by the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 24(a)(i).] in the manner prescribed by rules, found guilty of any misconduct, the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 24(a)(i).] may-(i)issue a letter of warning addressed to such practitioner, or(A)to be removed from the register for such period as may be specified in the direction, or(B)to be removed from the register permanently.(ii)direct the name of such practitioner-Explanation.- For the purposes of this section "misconduct" shall mean-(i)conviction of the registered practitioner 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] [These words were substituted for the words 'Code of Criminal Procedure, 1898', ibid, Section 24(a)(ii).] or(ii)conviction under the Army Act, 1950, of the registered practitioner subject to military law for an offence which is cognizable within the meaning of the [Code of Criminal Procedure, 1973] [These words were substituted for the words 'Code of Criminal Procedure, 1898', ibid, Section 24(a)(ii).] or(iii)any conduct, which, in the opinion of the Board, is infamous in relation to the profession.(b)The Board may, on sufficient cause being shown, direct at any time that the name of the practitioner so removed shall be re-entered in the register on such conditions and on the payment of such fees as may be prescribed by rules and on such further conditions as the Board may impose.
