Section 6 in The Punjab Medical Registration Act, 1916
6. Qualifications of members.
- No person shall be eligible to be a member of the Council unless he is a registered practitioner :Provided that in the case of first appointments made under this Act the persons electing the members under clause [(d), (e) and (f) of sub-section (1) of section 5 and the members appointed shall be persons who are qualified to be registered under clauses (a) and (b) of section 13.] [The brackets and letter '(c)' omitted by the Indian Independence, (Adaptation of Bengal and Punjab Acts) Order, 1948.]
