Section 9(5) in Travancore-Cochin Medical Practitioners Act, 1953
(5)When the office of the President is vacant or the President is incapacitated and there is either a vacancy in the office the Vice-president or Vice-president is incapacitated, the Registrar shall, after giving notice of not less than seven clear days to the members of the council, convene a meeting for the election of a President, if there is a vacancy in that office, and until a new President or Vice-President is elected and assumes office, or either the President or the Vice-President recovers from his incapacity, as the case may be the Surgeon-General shall. notwithstanding anything contained in this Act. be ex-officio member and President of the council.
