Section 13(2) in Sikkim Medical Registration Act, 2005
(2)The Council may refuse to permit the registration of any person who has been convicted of a cognizable offence as defined in the Code of Criminal Procedure, 1989 (Central Act V of 11898), or any other law for the time being in force, or who after due inquiry has been held guilty by the Sikkim Medical Council or by the Medical Council of any other State in India of infamous conduct in any professional respect.
