Upon the conclusion of the case the Council shall deliberate thereon among themselves and at the conclusion of such deliberation, the Council shall be called upon by the President to vote on the following resolution to be put from the Chair :-That the facts (or the following facts (specifying them)) alleged against in the notice under rule 72-E have been proved to the satisfaction of the Council.If this resolution is carried, the Council shall proceed at once to pronounce its judgement on the ease ana shall be called upon by the President to vote upon such of the following resolutions to be put from the Chair as may be applicable to the circumstances of the case.In the case of name of a dentist being entered in the register or account of misrepresentation or suppression of a material fact, -(a)That having been proved that the name Of has been entered in the register on account of misrepresentation or suppression of a material fact, the Registrar be directed to erase his name from the register. In the case of a conviction,-(b)That having been proved to have been convicted of the offence alleged against him in the notice, the Registrar be directed to erase his name from the register.In the case of a dentist charged with infamous conduct in a professional respect, -(c)That the Council do now judge to have been guilty of infamous conduct in a professional respect and to direct the Registrar to erase from the register the name of...........If resolution (a) or (b) or (c), as the case may be, is not carried, the President may announce the Judgement of the Council in the form -'That the Council do not see fit to direct the Registrar to erase from the register the name of............
