Section 50 in The Medical Council Of India Regulations, 2000
50. Committees .-(1) A member may, at any time, without notice move that a Committee of the Council be appointed or that the Council do resolve itself into a Committee.
(2)On the Adoption of the motion referred to in sub-regulation (1), the Council shall appoint a Committee consisting of any number of its members or resolve itself into a Committee for the consideration of any business.(3)A motion for the appointment of a Committee shall define the functions of the Committee and the number of members to be appointed.(4)Any member may, without notice, move an amendment to such a motion proposing that the functions or the member of members of the Committee be enlarged or reduced.(5)If a motion for the appointment of a Committee is adopted, the mover shall name the members to be appointed as members of the Committee and any member may then move amendments proposing the addition of other names.(6)If the number of members proposed as members of the Committee, does not exceed the total number of members to form the Committee, the members so proposed shall be appointed as members of the Committee. If the number of members so proposed exceed the total number of members to form the Committee, ballot shall be held and the requisite number of members who obtain the largest number of votes shall be appointed.(7)The President or the Executive Committee may constitute Committees to examine any matter related to the efficient functioning of the Council.
