Section 26(1) in United Provinces Medical Act, 1917
(1)The Council may, upon reference from the Registrar or otherwise, prohibit the entry in, or order the removal from the register of the name of any medical practitioner -(a)who has been sentenced by a criminal court to imprisonment for an offence indicating in the opinion of the Council such a defect in character as would render the entry or continuance of his name in the register undesirable, or(b)whom the Council after inquiry (at which an 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 Council be held, in camera) has found guilty by a majority of two-thirds of the members present and nothing at the meeting of infamous conduct in any [professional respect] [See. No . 329.d. /March 28, 1923 in Gaz. 1923. Pt.I. p. 366.].
