Section 3 in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
3. Incorporation of State Medical Council.
(1)The State Government shall, as soon as may be, establish by notification a Medical Council for the State with effect from such date as may be specified therein.(2)The Council shall be a body corporate by the name of the Madhya Pradesh Ayurvigyan Parishad and shall have perpetual succession and a common seal with power to acquire and hold property, both movable and immovable, and subject to the provisions of this Act to transfer any property held by it and to contract and do all other things necessary for the purposes of its constitution and may sue and be sued in its corporate name ;Provided that the council shall not transfer any property held by it by way of sale, mortgage, lease or otherwise or borrow money from any person or agency without the previous permission of the State Government.
