Section 16(3) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
(3)If a practitioner has been after due inquiry by the Board found guilty of any misconduct, the Board may,-(a)issue a letter of warning addressed to such practitioner, or(b)direct the name of such practitioner,-(i)to be removed from the register for such period as may be specified in the direction, or(ii)to be removed from the register without specifying the period of such removal.Explanation. - For the purposes of this sub-section "misconduct" shall mean-(a)the conviction of the practitioner by a criminal court for an offence which involves moral turpitude and which is cognizable as defined in the Code of Criminal Procedure 1898 (Central Act V of 1898), or any other law for the time being in force;(b)any conduct which, in the opinion of the Board, is infamous in any professional respect.The Board may, on sufficient cause being shown, and with the approval of the State Government, direct that the name of the practitioner so removed shall be re-entered in the register.
