Section 29 in The Orissa Medical Registration Rules, 1965
29. Procedure to be followed in conducting any enquiry referred to in Clause (b) of Section 20 and Clause (a) of Section 27 of the Act.
- Whenever information is received that a Medical Practitioner, who is an applicant for registration, or whose name has already been registered, has been guilty of conduct which prima facie constitutes infamous conduct in a professional respect, the Register shall make an abstract of such information and of such further informations as he may have subsequently obtained.
