Section 23(2) in The Pre-Natal Diagnostic Techniques (Regulation And Prevention of misuse) Act, 1994
(2)The name of the registered medical practitioner who has been convicted by the court under sub- section (1), shall be reported by the Appropriate Authority to the respective State Medical Council for taking necessary action including the removal of his name from the register of the Council for a period of two years for the first offence and permanently for the subsequent offence.
