Section 3(1) in Karnataka Medical Registration Act, 1961
(1)The State Government shall by notification establish a Council to be called "the [Karnataka Medical Council] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] for the purposes of carrying out the provisions of this Act. Such Council shall be a body corporate having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract and may by the same name sue and be sued.
