Section 15(1) in Karnataka Medical Registration Act, 1961
(1)If a medical practitioner has been, after due inquiry by the Medical Council, found [guilty of any misconduct, negligence, incompetence or violation of code of Medical ethics] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.] , the Medical Council may,-(a)issue a letter of warning addressed to such medical practitioner, or(b)direct the name of such medical practitioner,-(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 without specifying the period of such removal.Explanation. - For the purposes of this section "misconduct" shall mean,-(a)the conviction of the medical practitioner by a criminal court for an offence which involves moral turpitude and which is cognizable as defined in [the Code of Criminal Procedure, 1973 (Central Act 2 of 1974)] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.] , or any other law for the time being in force;(b)any conduct which, in the opinion of the Medical Council is infamous in relation to the medical profession.
