Section 17 in Telangana Medical Practitioners Registration Act, 1968
17. Cancellation or alteration of entry made in the register.
(1)The Council may, if it thinks fit, after giving notice to the person concerned and inquiring into his objections, if any, order that any entry in the register which is proved to the satisfaction of the Council to have been fraudulently or incorrectly made or brought about, be cancelled or altered.(2)The Council may direct the removal, permanently or for a specified period, from the register the name of any registered practitioner for the same reasons for which registration may be refused by the Council under subsection(4)of section 15 and the provisions thereof shall apply to any inquiry under this section: Provided that the name of a registered practitioner shall not be removed from the register on the ground of his association, in any professional respect, with a registered practitioner of indigenous medicine such as Ayurvedic, Homoeopathic, Unani and Sidda.Explanation. - For the purpose of this proviso, the expression 'registered practitioner of indigenous medicine' shall mean 'a practitioner qualified for registration under any law for the time, being in force relating to the registration of practitioners of indigenous medicine'.(3)Nothing in sub-section (2) shall relieve a registered practitioner of any obligation or code of ethics which may be imposed on registered practitioners generally by the Council.(4)Any registered practitioner may make an application to the Council for deleting his name from the register and the Council may, on such application and in accordance with such rules as may be made, direct such deletion. Any such practitioner may apply for fresh registration under section 15.(5)A person whose name has been removed or deleted from the register under this section shall forthwith surrender his certificate of registration to the Registrar, and the name so removed or deleted shall be published in the [Telangana] [Substituted by G.O.Ms.No.68, HM&FW (C1) Department, dated 03.08.2015.] Gazette.
