Section 20 in The Orissa Medical Registration Act, 1961
20. Persons referred to in the Schedule entitled to be registered.
- Every person who possesses any of the qualifications referred to-in the Schedule shall, subject to the provisions hereinafter contained, and on payment of such fees as may be prescribed in this behalf by regulation, be entitled to have his name entered in the register :Provided that the Council may refuse to permit the registration of the name of any person-(a)who has been sentenced by any Court for any non-bailable offence, such sentence not having been subsequently reversed or quashed; or(b)whom the Council, after due enquiry, at which an opportunity has been given to him to be heard either in person or through an agent and which may, in the discretion of the President, be held in camera, has found guilty, by a majority of two-thirds of the members present and voting at the meeting of any infamous conduct in his profession:Provided that the disqualification under Clause (a) may be removed by the State Government by an order made in that behalf,
