Section 3(1) in Sikkim Medical Registration Act, 2005
(1)The State Government shall by notification establish a Council to be called "the Sikkim Medical Council" for the purposes of carrying out the provisions of this Act.Such Council shall be a body corporate having perpetual succession and common seal of power, subject to the provisions of this Act, to acquire, hold and dispose of Property and to contract and may be the same name sue and be sued.
