Section 22(1) in The Maharashtra Medical Council Act, 1965
(1)If a registered practitioner has been, after the inquiry held by the Council (or by the Executive Committee) in the prescribed manner, found guilty of any misconduct by the Council may-(a)issue a letter of warning to such practitioner, or(b)direct the name of such 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 permanently.Explanation. - For the purposes of this section, "misconduct" shall mean-(i)the conviction of a registered practitioner by a criminal court for an offence which involves moral turpitude ad which is cognizable within the meaning of [the Code of Criminal Procedure, 1973] [These words were substituted for the original by Maharashtra 12 of 1984, Section 5.]; or(ii)the conviction under the Army Act, 1950, of a registered practitioner subject to military law for an offence which is cognizable within the meaning of [the Code of Criminal Procedure, 1973] [These words were substituted for the original by Maharashtra 12 of 1984, Section 5.]; or(iii)any conduct which, in the opinion of the Council, is infamous in relation to the medical profession particularly under any Code of Ethics prescribed by the Council or by the Medical Council of India constituted under the Indian Medical Council Act, 1956, in this behalf.
