Section 3(3) in Uttarakhand Medical Council Act, 2002
(3)The council shall consist of the following members namely:(a)Six members having register able qualifications as prescribed in the Indian Medical council Act, 1956(central Act 102 of 1956) to be nominated by the Government.(b)One member from each medical college in Uttarakhand which is recognized by the Medical Council of India, elected from teachers of the medical faculty of that college.(c)Four members to be elected by registered practitioners from amongst themselves including one member elected by the Uttarakhand Medical Association :Provided that no registered practitioner shall be entitled to vote or stand as a candidate for election, unless:(i)He/ she is a citizen of India;(ii)He /she either resides or carries on his profession or is employed in Uttarakhand.(d)Deans of the Medical faculty of the universities of Uttarakhand as ex-officio member and;(e)Director General of Health Services of the Uttarakhand Government as ex-officio member.
