Section 23 in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015
23. Removal of name from the register.
(1)The Council may, by order, remove from the register the name of any practitioner who has either been convicted by a court of law, or has been found guilty of professional misconduct after due enquiry.(2)If a registered practitioner, after due inquiry held by the Council or by the Executive Committee in prescribed manner, is found guilty of any misconduct, the Council may-(i)Issue a letter of warning to such practitioner; or(ii)Direct the name of such practitioner-(a)to be removed from the register for such period as may be specified in the direction; or(b)to be removed from the register permanently.Chapter-VI Offences and Penalty
