Section 17(a) in The U.P. Homoeopathic Medicine Act, 1951
(a)he has been sentenced by a court to imprisonment for an offence involving moral turpitude and indicating in the opinion of the Board, such a defect in character as would render the entry or continuance of his name in the register undesirable, the sentence not having been subsequently reversed in appeal or revision, or remitted by an order which the State Government is empowered to make, if it thinks fit in this behalf;
