Section 29 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
29. Power of Board to prohibit entry in or to direct removal from State Register of Practitioners or list.
(1)The Board may, upon reference from the Registrar or otherwise, prohibit the entry in, or order the removal from, the State Register of Practitioners or the list maintained under Section 28 the name of any person-(a)who has been sentenced by a Criminal Court to imprisonment for an offence indicating in the opinion of the Board such a defect in the character as would render the enrolment or continuance of his name in the register or list, as the case may be, undesirable; or(b)whom the Board after enquiry, which may at the discretion of the Board be held in camera, found guilty of professional misconduct by a majority of two-thirds of the members present and voting at the meeting;(c)whom the Board, after enquiring into his objections, if any, found to have fraudulently obtained registration in the State Register of Practitioners or enrolment in the list maintained under Section 28.(2)The Board may direct the removal altogether or for a specified period from the State Register of Practitioners or the list, as the case may be, of the name of any registered practitioner or an enlisted practitioner under sub-section (1).(3)The Board may direct that any name removed under sub-section (2) shall be restored subject to such condition, if any, which the Board may deem fit to impose.
