Section 17(b) in The M.P. Upcharika, Prasavika, Sahai Upcharika Prasavika Tatha Swasthya Paridarshak Registrikaran Adhiniyam, 1972
(b)whom the Council after inquiry, at which opportunity has been given to him to be heard in person or by counsel and which may at the discretion of Council be held in camera, found guilty by a majority of two-thirds of the members present and voting at the meeting of infamous conduct in any professional respect.
