Section 32(1) in The Orissa Ayurvedic Medicine Act, 1960
(1)The Council may prohibit the entry in, or order the removal from the register, the name of any practitioner-(a)who has been sentenced by a Criminal Court to imprisonment for an offence declared by the Government to involve such moral turpitude as would render the entry or continuance of his name in the register undesirable; or(b)whom the Council after inquiry has found guilty of professional misconduct or other infamous conduct by a majority of at least two-third of the members present at a voting in the meeting specially convened for the purpose :Provided that the Council may entrust such inquiry to a special Committee which shall submit a report to the Council regarding the conduct of practitioner concerned.
