Section 19(1) in Arunachal Pradesh Nursing Council Act, 2011
(1)The Council may by order bar, suspend or remove the registration of a Nurse, Nurse-Midwife, Lady Health Visitor, Female Health Worker or Auxiliary Nurse-cum-Midwife on any of the following grounds(a)that he or she has been sentenced by any Court of law for any non-bailable offence, or sentence not having been subsequently reserved or quashed;(b)that he or she has been convicted by a Court of law for any offence involving moral turpitude;(c)that he or she has been guilty of professional misconduct, professional incompetence, negligence of duty, or lack of integrity or professional ethics; or(d)provided that no action shall be taken on the grounds referred to clauses (b) and (c) above of this section unless an enquiry in which an opportunity has been given to the person concerned to state his or her case, has been made and the Council by a majority of two-thirds of the members present and voting decides that such action should be taken.(e)that any name so removed may afterwords be re-entered in the Register and any order of refusal of registration passed under sub-section (1) may be withdrawn under the direction of the Council given by majority of two-thirds of the members present and voting at the meeting.
