Section 27 in The Orissa Medical Registration Act, 1961
27. Powers of Council to direct removal of names from register and re-entry of names therein.
- The Council may direct-(a)that the name of any registered practitioner-(i)who has been sentenced by any Court for any non-bailable offence, such sentence not having been subsequently reversed or quashed ; or(ii)whom the Council after due enquiry conducted as provided in Clause (b) of Section 20, have found guilty by a majority of two-thirds of the members present and voting at the meeting, of an infamous conduct in his profession be removed from the register of registered practitioners or that the practitioner be warned; and(b)that any name so removed be afterwards re-entered in the register:Provided that the disqualification under Sub-clause (i) of Clause (a) may be removed by the Stale Government by an order made in that behalf.
