Section 17 in The Gujarat Professional Civil Engineers Act, 2006
17. Removal of name from Register.
(1)The Council may, by order, remove from the register the name of any professional civil engineer-(a)from whom a request has been received to that effect, or(b)who has died since the last publication of the register.(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.(3)An order under sub-section (2) may direct that any professional civil engineer whose name is ordered to be removed from the register shall be ineligible for registration under this Act either permanently or for such period as may be specified.(4)A person aggrieved by an order under sub-section (2), of this section or subsection (2) of section 23 may, within sixty days from the communication to him of such order, appeal to the State Government and the decision of the State Government in such appeal shall be final and shall not be called in question in any court.(5)An order under sub-section (2) shall not take effect until the expiry of three months from the date thereof or until an appeal under sub-section (4) is disposed of, whichever date is later.
