Section 74 in Bye-Laws of the Tamil Nadu Medical Council
74.
Nothing contained in by-laws 69 to 73 shall apply to any Government servant who is employed by the Council on a part-time basis. Whenever necessity arises for taking disciplinary action in the case of such a Government servant, the facts shall be reported to the head of the Government Department concerned with a view to the taking of such action, but nothing contained herein shall be deemed to affect the power of the Council to remove the Secretary or the Treasurer under section 10 (1) of the Act.V. Information Published by the Tamil Nadu medical council for the guidance of all practitioners registeredunder The Tamil Nadu medical registration Act, 1914 (Tamil Nadu Act IV of 1914)
