Section 5(3) in Tamil Nadu Medical Registration Act, 1914
(3)The president of the Council shall be elected by the members of the Council from amongst themselves in the prescribed manner:Provided that for a period of four years from the date of the reconstitution of the Council under the Madras Medical Registration (Amendment) Act, 1938 (Madras Act XVI of 1938), the president shall be a person nominated by the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government and holding office during their pleasure, and where he is not already a member, shall ex officio be a member of the Council in addition to the members specified in sub-section (1).
