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State of Gujarat - Section

Section 10 in The Gujarat Medical Council Act, 1967

10. Powers, duties and functions of the Council.

- Subject to such conditions as may be prescribed by or under the provisions of this At, the powers, duties and functions of the Council shall be-
(a)to maintain the register, and to provide for the registration of medical practitioners;
(b)to hear and decide appeals from any decision of the Registrar;
(c)to prescribe a code of ethics for regulating the professional conduct of practitioners;
(d)to reprimand a practitioner, or to suspend or remove hun from the register, or to take such other disciplinary action against him as may, in the opinion of the Council, be necessary or expedient;
(e)to exercise such other powers, perform such other duties and discharge such other functions, as are laid down in this Act, or as may he prescribed.