Section 4 in Arunachal Pradesh Indian Medicine Council Act, 2013
4. Constitution of Regular state Council.
(1)Before the expiry of three years of constitution of first nominated State Council, the State Government shall by notification in the Official Gazette, reconstitute for the purposes of this Act a State Council with the following members :-(a)Such number of members not exceeding two, who possess recognized medical qualification and are enrolled on State Register, to be elected from among themselves by persons enrolled on State Register.(b)One person possessing recognized medical qualification and enrolled on State Register shall be nominated by State Government.(c)The DOHS (AYUSH) or Incharge Ayush of the State Government shall be the fourth member(d)The Director of Health Services of State Government shall be the fifth member.(2)The President of the reconstituted State Council be one among the five members elected or nominated under sub- section (4) of this section as may be determined by the State Government.(3)Members of the reconstituted State Council shall elect the Vice-President amongst them-selves in such manner as may be prescribed.(4)The term of the President Vice-President and members of the State Council either by election or nomination shall be five years from the date of notification in the Official Gazette or until successors names shall have been duly elected or nominated whichever is latter.(5)No person shall at the same time serve as a member in more than one capacity.(6)The outgoing member shall be eligible for re-election or for re- nomination, but a person who holds, or who has held office as President or Vice-President of State Council, shall be eligible for re-nomination/re- election as the case may be, to, that office, but only once.(7)Unless otherwise prescribed, 50% of the total number of the State Council shall form a quorum and all the acts of the State Council shall be decided by majority of the members present and voting.(8)A casual vacancy, previous to the expiry of the term in the State Council due to the death, resignation of any member shall be filled by the way of nomination or election by the State Government for remaining term accordingly as may be prescribed.(9)The State Council shall meet at least once in three months of every year at its office at such time as may be appointed by the Council.(10)The office of the State Council shall be situated at Itanagar or at a place in Arunachal Pradesh notified by the State Government.
