Section 28(1) in Travancore-Cochin Medical Practitioners Act, 1953
(1)The name of any person who becomes subject to any of the disqualifications mentioned in clause (b) to (d) of section 7 shall be liable to be removed altogether or for a specified period from the register: Provided that the appropriate council may. on sufficient cause being, shown, direct that the name of the practitioner so removed shall be re-entered in the register.
