17. Persons possessing any of the qualifications referred to in the schedule entitled to be registered.
- [Every person who possesses any of the qualifications referred to in the schedule] [Words substituted for the words 'Every person referred to in the Schedule' by West Bengal Act 16 of 1954.] shall, subject to the provisions hereinafter contained, and on payment of such fee as may be prescribed in this behalf by regulation made under section 33, be entitled to have his name entered in the register of registered practitioners:Provided that the Council may refuse to permit the registration of the name of any person-(a)who has been sentenced by any Court for any non-bailable offence, such sentence not having been subsequently reversed or quashed, and such person's disqualification on account of such sentence not having been removed by an order which the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then again the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] [is] [Word substituted for the word 'are' by the Government of India (Adaptation of Indian Laws) Order, 1937.] hereby empowered to make, if [it thinks] [Words substituted for the words 'they think' by the Government of India (Adaptation of Indian Laws) Order, 1937.] fit, in this behalf; or(b)whom the Council, after due inquiry (at which an opportunity has been given to him to be heard in his defence and to appear either in person or by counsel, vakil, pleader or attorney, and which may, in the discretion of the President, be held in camera), have found guilty, by a majority of two-thirds of the members present and voting at the meeting, of infamous conduct in any professional respect.
