Section 3(3) in The Delhi Medical Council Act, 1997
(3)The Council shall consist of the following members, namely:-(a)four members having registrable qualification as prescribed in the Indian Medical Council Act, 1956 (202 of 1956) to be nominated by the Government;(b)one member from each medical college established by law in Delhi having a medical faculty, elected by members of the medical faculty of that college from amongst its permanent members of teaching faculty;(c)nine members to be elected by registered practitioners from amongst themselves including one member elected by the Delhi Medical Association:Provided that no registered practitioner shall be entitled to vote or stand as a candidate foe election, unless:(i)he is a citizen of India; and(ii)he either resides or carries on his profession or is employed in Delhi;(d)Dean of the Medical Faculty of the University of Delhi as ex-officio member; and(e)Director of Health Services of the Government as ex-oficio member.
