Section 36 in The U.P. Homoeopathic Medicine Act, 1951
36. Powers of Board to prohibit entry in, or to direct removal from the register, etc.
(1)The Board may prohibit the entry in, or order the removal from, the register of the name of any homoeopath-(a)who has been sentenced by a Court in India to imprisonment for an offence declared by the State Government to involve such moral turpitude as would render the entry or continuance of his name in the register undesirable, or(b)whom the Board or a Committee specially authorized for the purpose after enquiry (at which opportunity has been given to him to be heard in his defence and to appear either in person or by counsel, vakil, pleader or attorney, and which may in the discretion of the Board, be held in camera) has found guilty of professional misconduct or other infamous conduct by a majority of at least two-thirds of the members present and voting at the meeting.(2)The Board may direct that the name of any person against whom an order has been made under sub-section (1) shall be entered or re-entered, as the case may be, after having satisfied itself that due to lapse of time or otherwise disability mentioned in sub-section (1) above has ceased to have any force.
