Section 41 in The Orissa Medical Registration Rules, 1965
41.
(1)Upon the conclusion of the case the Council shall deliberate thereon in private, and at the conclusion of the deliberations the President shall call upon the Council to vote on the question whether the Medical Practitioner charged is guilty of infamous conduct, in a professional respect.(2)If the Council, by a majority of two-thirds of the members present and voting at the meeting, find the Medical Practitioner guilty of infamous conduct in a professional respect, the Council shall direct the Registrar not to register his name, if he be an applicant for registration, or to remove his name from the Register of Registered Practitioners, if he is already a Registered Practitioner or to warn or to censure him.
