23. Power of the Council to refuse registration or to remove name from register in certain cases.
(1)The Council may on being satisfied that a person possesses requisite qualification, has paid the prescribed fee and has attained the minimum age-limit prescribed wherever necessary, direct the registration of his name and the Registrar shall thereupon make necessary entries in the register and grant him a certificate of registration.(2)The Council may refuse to permit the registration of, or direct the removal from the register, the name of any person on the following grounds:(a)who has been convicted of any offence involving moral turpitude; or,(b)who has been convicted in any cognizable criminal offence; or,(c)who has been after due enquiry by the Council found guilty of any 'misconduct' by a majority of at least two-thirds of the members of the Council:Provided that the Council may direct the name of the Practitioner -(i)to be removed from the register for such period as may be specified in the direction, or(ii)to be removed from the register without specifying the period of such removal.
