Section 6 in The Punjab Medical Registration Act, 1916
6. Qualifications of members.
- No person shall be eligible to be a member of the Council unless he is a registered practitioner :Provided that in the case of first appointments made under this Act the persons electing the members under clause [(c)] [Substituted the brackets, letters, sign and word '(d), (e) and (f)' vide Haryana Act No. 17 of 1989.] of sub-section (1) of section 5 and the members appointed shall be persons who are qualified to be registered under clauses (a) and (b) of section 13.
