Section 16 in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
16. Alteration of State Medical Register by Council.
(1)The Council may after giving the person concerned reasonable opportunity of being heard and enquiring into his objections, if any, order that any entry in the State Medical Register which in the opinion of the Council, has been fraudulently or incorrectly made or brought about, be cancelled or amended.(2)The Council may direct the removal altogether or for a specified period from the State Medical Register of the name of any registered practitioner for the same reasons for which registration may be prohibited by the Council under Section 15.(3)The Council may direct that any name removed under sub-section (2) shall be restored subject to such conditions, if any, which the Council may deem fit to impose.
