Section 28 in Travancore-Cochin Medical Practitioners Act, 1953
28. Removal from registers by council.
(1)The name of any person who becomes subject to any of the disqualifications mentioned in clause (b) to (d) of section 7 shall be liable to be removed altogether or for a specified period from the register: Provided that the appropriate council may. on sufficient cause being, shown, direct that the name of the practitioner so removed shall be re-entered in the register.(2)The name of no practitioner shall be removed from the register on the ground of his association in any professional respect with an unregistered practitioner for consultation if such unregistered practitioner is possessed of any recognized qualification:Provided that the registered practitioner shall not be relieved of any obligations or compliance with any rules of conduct which may be imposed upon registered practitioners generally by the appropriate council.
