Section 25(1) in The Orissa Homoeopathic Act, 1956
(1)The Board may prohibit the entry in, or order the removal from the register, the name of any Homoeopathic Practitioner-(a)who has been sentenced by a Criminal Court in any of the States of India to imprisonment for offence declared by the State Government to involve such moral turpitude as would render the entry or continuance of his name in the register undesirable ; or(b)whom the Board after inquiry has found guilty of professional misconduct or other infamous conduct by a majority of at least two-thirds of the members present and voting in the meeting specially convened for the purpose :Provided that the Board may entrust such inquiry to a Special Committee which shall submit a report to the Board regarding the conduct of the Homoeopathic Practitioner concerned.
