Section 14(1) in Arunachal Pradesh Indian Medicine Council Act, 2013
(1)Whenever it appears to the State Government that the State Council is not complying with any of the provisions of this Act; the State Government may appoint a Commission of enquiry consisting of three persons, two of whom may be appointed by the State Government and out of the said two, one being first class Magistrate serving in the State and the third one by the State Council, and shall submit to the State Government of the findings of enquiry.
