Section 13(2) in Karnataka Medical Registration Act, 1961
(2)The Medical Council may refuse to permit the registration of any person who has been convicted of a cognizable offence as defined in the [the Code of Criminal Procedure, 1973 (Central Act 2 of 1974)] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] or any other law for the time being in force, or who after due inquiry has been held guilty by the [Karnataka Medical Council] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.] or by the Medical Council of any other State in India of infamous conduct in any professional respect.
