Section 5 in The Punjab Medical Registration Act, 1916
5. Constitution of Medical Council.
(1)A Medical Council shall be established for Punjab, and shall consist of [eleven members including a president and a vice-president to be appointed] [Substituted for the word 'sixteen' (which had been substituted for the word 'thirteen' by Punjab Act 12 of 1926, Section 2) by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] in the following manner :-(a)The president nominated by the State Government.(b)[] [Substituted for the old clause by Punjab Act 12 of 1926, Section 2.] [Four members nominated by the State Government, of whom one shall be] [Sub. for word 'eight' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] [a person recommended by the Chief Commissioner, Delhi.] [The words 'an independent medical practitioner practising in the Punjab, two shall be persons recommended by the Chief Commissioner, North-West Frontier Province, and one shall be' were omitted by the INdian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.](c)[-] [Omitted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order of 1948, (GGO 40).](d)Three members elected by the registered practitioners who are Graduates or Licentiates in Medicine of [any University in India.] [Substituted for the words 'the University of the Punjab' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order of 1948 (GGO 40).](e)[Two members elected by the registered practitioners who hold a diploma from a State Government declaring them to be qualified to perform the duties of a Hospital Assistant or a Sub-Assistant Surgeon.] [Substituted for the words 'one member' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order of 1948 (GGO 40).](f)One member elected by all other registered practitioners.(2)The Vice-president shall be elected from among the members of the Council in the prescribed manner.
