Section 5(1) in The Punjab Medical Registration Act, 1916
(1)A Medical Council shall be established for Punjab, and shall consist of [eleven members] [Substituted for the word 'sixteen' (which had been substituted for the word 'thirteen' by Punjab Act 12 of 1926, Section 2) by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] including a president and a vice-president to be appointed in the following manner :-(a)The president nominated by the State Government.(b)[ Three members nominated by the State Government. [Clause (b) and (c) Substituted vide Haryana Act No. 17 of 1989.](c)Three members elected by the registered practitioners who are Graduates in Medicine of any University in India.]
