Section 5(2) in Tamil Nadu Medical Registration Act, 1914
(2)In making nominations under clause (g) of sub-section (1), the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government shall have due regard to the claims of women, of medical missions and of other groups of practitioners, representatives of whom have not been elected by the electorates referred to in clauses (a) to (f) of that sub-section.
