Section 12 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
12. Executive committee.
(1)There shall be an executive committee of the council consisting of the president ex-officio, and four other members of the council who shall be elected in the prescribed manner by the council at its first meeting.(2)Every member of the executive committee so elected shall hold office so long he continues to be a member of the council and, if any casual vacancy occurs before the said period, the council shall fill the vacancy for the remaining period by electing a member of the council.(3)The council may, subject to such rules as may be made by the Government in this behalf and with the previous sanction of the Government, delegate any of its powers and duties to its executive committee.(4)The Government shall have power to cancel any delegation made under sub-section (3).
