Section 21 in Travancore-Cochin Medical Practitioners Act, 1953
21. Framing of regulations and procedure for amendment thereof.
(1)As soon as the first council is formed, the Council of Modem Medicine and the Council of Indigenous Medicine shall each appoint a committee of five members and the Council of homeopathic Medicine shall appoint a committee of three members. The Registrar and the Secretary to Government in charge of the Health Section shall be ex-officio members of each committee. Three members shall form the quorum for each committee.(2)The committee shall draw up the regulations under this Act. All regulations framed by the committee shall be placed before the appropriate council for its consideration and with the modifications, if any. made by such council, shall be submitted to the Government for approval.(3)It shall be competent to each council to delete, add to. modify or alter all or any of the regulations. A proposal for such deletion, addition, modification or alteration shall not be taken into consideration unless twenty-five or more registered practitioners petition such council and demand the same. Such changes shall not be deemed to have been effected by such council unless not less than seventy-five percent of the members present at the meeting of such council vote in favour of the same.
