Section 25 in The Bihar and Orissa Medical Act, 1916
25. Power to Council to direct removal of names from register, and reentry of names therein.
- The Council may direct-(a)that the name of any Registered Practitioner-(i)who has been sentenced by any Court for any non-bailable offence, such sentence not having been subsequently reversed or quashed and such person's disqualification on account of such sentence not having been removed by an order which the1 [State] Government are hereby empowered to make, if they think fit, in the behalf; or(ii)whom the Council, after due inquiry as provided in Clause (b) of Section 17, have found guilty, by a majority of two-thirds of the members present and voting at the meeting, of infamous conduct in any professional respect, be removed from the register of registered practitioners; and(b)that any name so removed be after ward re-entered in the register.
