Section 14(d) in The Maharashtra Medical Practitioners Act, 1961
(d)to reprimand a registered [* * *] [The words or an enlisted' were deleted by Maharashtra 30 of 1979, Section 5(c).] practitioner, or to suspend or remove him from the register [* * * * *] [The words 'or the list, as the case may be' were deleted by Maharashtra 30 of 1979.] or to take such other disciplinary action against him as may, in the opinion of [the Council] [These words were substituted for the words 'the Board' by Maharashtra 23 of 1982, Section 16(b).], be necessary or expedient;
