Section 25 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
25. Power of the Parishad to refuse registration or to remove name from Register in certain cases.
(1)The Parishad may, on being satisfied that a person possesses the requisite qualifications and has paid the prescribed fee, direct the registration of his name and the Registrar shall thereupon make necessary entries in the Register and grant him a certificate of registration.(2)The Parishad may refuse to permit the registration or direct the removal from the Register, of the name of any person -(a)who has been convicted of any offence declared by rules to involve moral turpitude; or(b)who has been found guilty of infamous conduct in his professional capacity by a majority of at least two-thirds of the members of the Parishad after a due enquiry into his conduct at which he has had an opportunity of being heard in person or of being duly represented.(3)Any refusal or removal under sub-section (2), may be rescinded if the conduct on the basis of which refusal or removal was directed is condoned for good and sufficient reasons.
