Section 9A in Tamil Nadu Medical Registration Act, 1914
9A. [ Executive Committee. [This section was inserted by section 4, and the First Schedule to the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).]
(1)There shall be an Executive Committee of the Council, consisting of its president and vice-president, ex officio, and three other members of the Council who shall be elected every year in the prescribed manner by the Council at its first meeting held in that year.(2)(a)Every member of the Executive Committee so elected shall hold office as such until the next annual election; and if any casual vacancy occurs before such election, the Executive Committee shall fill that vacancy by electing a member of the Council:Provided that if before the vacancy is so filled, a meeting of the Council has been called for, the vacancy shall be filled by the Council by electing one of its members.(b)A member of the Committee elected to fill a casual vacancy shall hold office as such only until the next annual election.(3)The Council may, with the previous sanction of the [State] Government, delegate any of its powers and duties to the Executive Committee.(4)The [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government shall have power to cancel any delegation made under sub-section (3).(5)No business shall be transacted at a meeting of the Executive Committee unless at least three members thereof are present.All questions which may come before the Executive Committee shall be decided in accordance with the votes of the majority of the members present and voting at the meeting. In the case of an equality of votes, the president, vice-president or any councillor presiding at the meeting shall have a casting vote.]
