Section 42 in The Rajasthan Indian Medicine Act, 1953
42. Power of Board to prohibit entry in or to direct removal from a register or list.
(1)The Board may prohibit the entry in, or order the removal from, a register or list of the name of any person(a)who has been sentenced by a Criminal Court in India to imprisonment for an offence declared by the State Government to involve such moral turpitude as would render the entry or continuance of his name in the register or list undesirable, or(b)whom the Board after enquiry by itself or through a Committee (at which opportunity has been given to him to be heard in his defence and to appear either in person or by counsel, vakil, pleader or advocate, and which may, in the discretion of the Board, be held in camera), has found guilty of professional misconduct or other infamous conduct by a majority of atleast two-thirds of the members present and voting at the meeting.(2)The Board may direct that the name of any person against whom an order has been made under sub-section (1), shall be entered or re-entered as the case may be, after having satisfied itself that due to the lapse of time or otherwise the disability mentioned in sub-section (1) above, has ceased to have any force.
