Section 3(2) in Telangana Medical Practitioners Registration Act, 1968
(2)The Council shall consist of the following members, namely:-(a)[ two members to be elected in the prescribed manner by the members of the Executive Council of the University of Health Sciences in the State from amongst the persons holding any degree in modern medicine;] [Substituted by Act No. 28 of 1986.](b)[five members] [Substituted by G.O.Ms.No.68, HM&FW (C1) Department, dated 03.08.2015.] to be elected in the prescribed manner by the registered practitioners from amongst themselves;(c)[six members] [Substituted by Act No. 10 of 2013.] to be nominated by the Government of whom two shall be from amongst such members of the teaching staff of the medical colleges in the State as are registered practitioners;(d)[ The Director of Medical Education, the Director of Health and Family Welfare, the Commissioner, [Telangana] [Substituted by Act No. 10 of 2013.] Vaidya Vidhana Parishad and Vice-Chancellor, Kaloji Narayana Rao University of Health Sciences, Telangana and any other officer to be nominated by the Government, ex-officio.]
