Section 35(a) in Telangana Medical Practitioners Registration Act, 1968
(a)the Medical Council constituted for the Andhra area or the Telangana area under the relevant repealed Act and functioning immediately before the commencement of this Act, shall continue to function for the area for which it was constituted as if it were a Council constituted under the provisions of this Act and any vacancy occurring in the said Medical Council shall be filled in such manner as the Government may think fit.
