Section 9(6) in The Haryana Homoeopathic Practitioners (General) Rules, 1975
(6)(a)Upon the conclusion of the hearing, the Council shall deliberate in camera, and at the conclusion of the deliberation, the Chairman shall call upon the members of the Council present to cast their votes on the following questions according to the nature of the charge, namely :-(i)Whether the registered practitioner has been proved to have been convicted of a cognizable offence ?(ii)If so, whether the offence discloses such defect of character as in their opinion is sufficient to make him unfit to practice his profession ?(iii)Whether the registered practitioner has been guilty of an infamous conduct in a professional respect ?(b)If the majority of members present (including the Chairman who shall have a casting vote in case of equality of the votes) vote in the negative, the registered practitioner shall be discharged.(c)If the majority of the members present (including the Chairman who shall have a casting vote in case of equality of the votes) vote in the affirmative the Council shall order the removal of the name of the practitioner.
