Section 18 in Sikkim Medical Registration Act, 2005
18. Assessor to Medical Council.
(1)For the purpose of advising the Medical Council on questions of law arising in inquiries before it, there shall, in all such inquiries, be an assessor to the Medical Council who has been for not less than ten years an advocate of a High Court.(2)Where an assessor advises the Medical Council on any question of law, he shall do so in the presence of every party,or person the Medical Council has begun to deliberate as to their findings, every such party or person as aforesaid shall be informed what advice the assessor has tendered. Such party or person shall also be informed, if in any case the Medical Council does not accept the advice of the assessor on any question as aforesaid.
