Section 36(1) in The Rajasthan Homoeopathic Medicine Act, 1969
(1)The Board may prohibit the entry in or order the removal from, the register of the name of any Homoeopath-(a)who has been sentenced by a court in India to imprisonment for an 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 or a committee of the Board specially authorised for the purpose, after enquiry (at which an opportunity has been given to him to be heard in his defence and to appear either in person or by counsel) and which may, in the discretion of the Board, be held (in camera) has found guilty of professional misconduct or other infamous conduct by a majority of at least two-third of the members present and voting at the meeting.(c)[ who has been found by the Board or a Committee of the Board specially constituted for this purpose, after an enquiry and after giving the person concerned an opportunity of being heard, to have obtained registration fraudulently or by submitting false or forged or incorrect document or on the basis of mis- representation or by the use of deceitful and dishonest means.] [Added by Rajasthan Act 24 of 1974.]
