(2)Subject to the provisions of this section, the Council may order that the name of any architect shall be removed from the register where it is satisfied, after giving him a reasonable opportunity of being heard and after such further inquiry, if any, as it may think fit to make,-(a)that his name has been entered in the register by error or on account of misrepresentation or suppression of a material fact; or(b)that he has been convicted of any offence which, in the opinion of the Council, involves moral turpitude; or(c)that he is an undischarged insolvent; or(d)that he has been adjudged by a competent court to be of unsound mind.
