Section 32 in The Orissa Ayurvedic Medicine Act, 1960
32. Prohibition of entry in or removal from the register.
(1)The Council may prohibit the entry in, or order the removal from the register, the name of any practitioner-(a)who has been sentenced by a Criminal Court to imprisonment for an offence declared by the Government to involve such moral turpitude as would render the entry or continuance of his name in the register undesirable; or(b)whom the Council after inquiry has found guilty of professional misconduct or other infamous conduct by a majority of at least two-third of the members present at a voting in the meeting specially convened for the purpose :Provided that the Council may entrust such inquiry to a special Committee which shall submit a report to the Council regarding the conduct of practitioner concerned.(2)The enquiry referred to in Clause (b) of Sub-section (1) may, in the discretion of the Council or the Committee, as the case may be held in camera and an opportunity shall be given to the practitioner concerned to be heard in his defence whether personally or through an authorised agent.(3)The Council may direct that the name of any person against whom an order has been made under Sub-section (1) shall be entered or reentered, as the case may be, after having satisfied itself that due to the lapse of time or otherwise, the disability mentioned in Sub-section (1) has ceased to have any effect.
