(1)If a registered nurse has been, after due inquiry held by the Council (or by the Executive Committee) in the. prescribed manner, found guilty of any misconduct of the Council, the Council may -(a)issue a letter of warning to such nurse, or(b)direct the name of such nurse -(i)to be removed from the Register for such period as may be specified in the direction, or(ii)to be removed from the Register permanently;Explanation :- For the purposes of this section, "misconduct" shall mean -(i)the conviction of a registered nurse by a criminal court for an offence which involves moral turpitude, and which is cognizable within the meaning of the Code of Criminal Procedure, 1898*; or(ii)any conduct which, in the opinion of the Council, is infamous in relation to the nursing profession, and particularly under any Code of Ethics prescribed by the Council in this behalf.(2)The Council may, on sufficient cause being shown, direct at any subsequent date that the name of a nurse removed under sub-section (1} shall be re-entered in the Register on such conditions, and on payment of such fee, as may be prescribed,(3)Any person aggrieved by any order of the Council made under this section may, within three months from the date on which the order is communicated to him, appeal against such order to the State Government. The order of the State Government on any such appeal shall be final.(3)The provisions of sub-sections (1) to (3) shall mutatis mutandis apply to the nurses included in the List maintained under this Act.
