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State of Goa - Section

Section 50 in The Goa Medical Council Rules, 1995

50. Power, duties and functions of Executive Committee.

(1)The Executive Committee shall consider all petitions or applications addressed to the Council and shall submit its report thereon to the council.
(2)The Executive Committee shall consider and prepare a report of any subject which may seem to require the attention of the Council or on such subjects as may be indicated to it by the Council.
(3)The Executive Committee shall consider and report to the Council on all matters concerning the inclusion or deletion of any qualification or from the Schedule to the Act.
(4)The Executive Committee shall call from the authorities of any Medical College or School or from any examining body such information as may be required by the Council and place it before the Council with its report.
(5)The returns of professional examinations and their results shall be collected by the Executive Committee which shall prepare annually a table of results of such examinations to be laid before the Council.
(6)The Executive Committee shall appoint Disciplinary Committees to inquire into the alleged misconduct by a registered medical practitioner. This Committee shall consist of three persons and senior-most amongst them shall be the chair-person. The Registrar shall assist all such Disciplinary Committees in conducting inquiries and submission of their report to the Council.