25. Power to Council to direct removal of names from register, and re-entry of names therein.- The Council may direct-
(a)that the name of any registered practitioner-(i)who has been sentenced by any Court for any non-bailable offence, such sentence not having been subsequently reversed or quashed, and such person's disqualification on account of such sentence not having been removed by an order which the [State Government] [is] hereby empowered to make, if [it thinks] fit, in this behalf; or(ii)whom the Council, after due enquiry [in the same manner as provided in clause (b) of section 17] have found guilty, by a majority of two-thirds of the members present and voting at the meeting, of infamous conduct in any professional respect,be removed from the register of registered practitioners [or that the practitioner be warned], and(b)that any name so removed be afterwards re-entered in the register.
