25. Prohibition of entry in or removal from the register.
(1)The Board may prohibit the entry in, or order the removal from the register, the name of any Homoeopathic Practitioner-(a)who has been sentenced by a Criminal Court in any of the States of India to imprisonment for 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 after inquiry has found guilty of professional misconduct or other infamous conduct by a majority of at least two-thirds of the members present and voting in the meeting specially convened for the purpose :Provided that the Board may entrust such inquiry to a Special Committee which shall submit a report to the Board regarding the conduct of the Homoeopathic Practitioner concerned.(2)The inquiry referred to in Clause (b) of Sub-section (1) may be in the discretion of the Board or the Committee, as the case may be, held in camera and an opportunity snail be given to the Homoeopathic Practitioner to be heard in his defence either personally or through an authorised agent.(3)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 reentered, as the case may be, after having satisfied itself that due to the lapse of time or otherwise, the disability mentioned in Sub-section (1) has ceased to have any force.
