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] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then again the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] [is] [Word substituted for the word 'are' by the Government of India (Adaptation of Indian Laws) Order, 1937.] hereby empowered to make, if [it thinks] [Words substituted for the words 'they think' by the Government of India (Adaptation of Indian Laws) Order, 1937.] fit, in this behalf; or(ii)whom the Council, after due enquiry [in the same manner as provided in clause (b) of section 17] [Words, figures, letter and brackets substituted for the words 'as provided in clause (b) of section 17' by West Bengal Act 16 of 1954.] 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] [Words inserted by West Bengal Act 16 of 1954.], and(b)that any name so removed be afterwards re-entered in the register.
