Section 14 in The Orissa Medical Registration Act, 1961
14. Executive Committee.
(1)There shall be an Executive Committee of the Council which shall perform such functions as may be delegated to it by the Council.(2)The Executive Committee shall consist of the President and the Vice-President and three other members to be elected by the Council.(3)The President and the Vice-President of the Council shall be the President and the Vice-President respectively of the Executive Committee.(4)The term of office of an elected member of the Executive Committee shall be one year from the date of his election but subject to his being a member of the Council he shall be eligible for re-election to the Executive Committee.(5)No business shall be transacted at any meeting of the Executive Committee unless at least three members are present.(6)The Council may make regulations for the conduct of business of the Executive Committee.
