Section 66(1) in The Maharashtra Medical Council Rules, 1967
(1)In all cases in which an inquiry for purposes of clause (b) of subsection (1) of section 22 is necessary an inquiry shall be held by the council in accordance with the procedure prescribed in rule 67 to 73; and for that purpose the Council may appoint an assessor to advise it as provided in sub-section (8) of section 22 of the Act;Provided that, such inquiry shall not be necessary in cases where a registered practitioner has been convicted for misconduct within the meaning of clauses (i) and (ii) of the Explanation to sub-section (1) of section 22. In such cases, the president shall obtain and place before the Council a copy of the Court's Judgement and the Council shall thereupon decide upon the penalty to be imposed under rule 73 read with section 22 of the Act.
