Section 25(2) in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
(2)The Parishad may refuse to permit the registration or direct the removal from the Register, of the name of any person -(a)who has been convicted of any offence declared by rules to involve moral turpitude; or(b)who has been found guilty of infamous conduct in his professional capacity by a majority of at least two-thirds of the members of the Parishad after a due enquiry into his conduct at which he has had an opportunity of being heard in person or of being duly represented.
