Section 11 in Telangana Medical Practitioners Registration Act, 1968
11. Executive Committee.
(1)There shall be an Executive Committee of the Council consisting of the Chairman and Vice-Chairman, ex-officio, and three other members who shall be elected every year by the Council from among its members 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.(b)If any casual vacancy occurs before such election, the Executive Committee shall fill that vacancy by electing a member :Provided that if before the vacancy is so filled, a meeting of the Council has been called, the vacancy shall be filled by the Council by electing a member of the Council.(c)A member of the Executive Committee elected to fill a casual vacancy shall hold office as such only until the next annual election.(3)The Chairman and the Vice-Chairman of the Council shall be the Chairman and the Vice-Chairman respectively of the Executive Committee.(4)The Council may delegate any of its powers and duties to the Executive Committee subject to such conditions as it deems fit to impose.(5)The Council may cancel any delegation made under sub-section (4).(6)No business shall be transacted at a meeting of the Executive Committee unless at least three members thereof are present.(7)All questions that may come before the Executive Committee shall be decided by a majority of the members present and voting. In the case of equality of votes, the Chairman, Vice-Chairman or any member presiding at the meeting shall have and exercise a second or casting vote.
