Section 17(2) in The Gujarat Professional Civil Engineers Act, 2006
(2)Subject to the provisions of this section, the Council may order that the name of any professional civil engineer be removed from the register where it is satisfied, after giving him a reasonable opportunity of being heard and after such further inquiry, if any, as it may think fit to make-(a)that his name has been entered in the register by error or on account of misrepresentation or suppression of a material fact; or(b)that he has been convicted of any offence which, in the opinion of the Council, involves moral turpitude or has been guilty of any infamous conduct in any professional respect or has violated standards of professional conduct and etiquette or the code of ethics which, in the opinion of the Council, renders him unfit to be kept in the register;(c)that he is an undischarged insolvent; or(d)that he has been adjudged by a competent Court to be of unsound mind.
