Section 28(1) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(1)If a registered practitioner has been, after due inquiry held by the Council or by the Executive Committee in the prescribed manner, found guilty of any misconduct, the Council may, —(a)issue a letter of warning to such practitioner, or(b)direct the name of such 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 permanently.Explanation: — For the purposes of this section, “misconduct” shall mean—(i)the conviction of a registered practitioner by a criminal court for an offence which involves moral turpitude, or(ii)the conviction under the Army Act, 1950 (LXVI of 1950), of a registered practitioner subject to military law for an offence which is cognizable within the meaning of the Code of Criminal Procedure, 1973 (II of 1974); or(iii)any conduct which, in the opinion of the Council, is infamous in relation to the medical profession particularly under any Code of Ethics prescribed by the Council constituted under this Act, in this behalf.
