Section 3 in Karnataka Medical Registration Act, 1961
3. Establishment, incorporation and constitution of Council.
(1)The State Government shall by notification establish a Council to be called "the [Karnataka Medical Council] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] for the purposes of carrying out the provisions of this Act. Such Council shall be a body corporate having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract and may by the same name sue and be sued.(2)The Council shall consist of the following [seventeen] [Substituted by Act 19 of 2017, w.e.f 06.04.2017.] members, namely: -(a)[ two members from each of the four Revenue Divisions of the State to be elected from amongst themselves by the Medical Practitioners who are registered under this Act;] [Substituted by Act 19 of 2017, w.e.f 06.04.2017.](b)[ four members [one from each of the Revenue Division] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.] to be elected from amongst themselves by the "teachers" and "teachers of the University" as defined in clauses (m) and (n) respectively of section 2 of the Rajiv Gandhi University of Health Sciences Act, 1994 (Karnataka Act 44 of 1994) and who are registered under this Act.(c)four members [one from each of the Revenue Division] [Inserted by Act 19 of 2017, w.e.f 06.04.2017.] to be nominated by the State Government from among registered practitioners.(d)one member to be nominated by the State Government from amongst the members of the Karnataka State Dental Council, the Karnataka Pharmacy Council, the Karnataka Nursing Council, the Karnataka Ayurvedic and Homoeopathy Council, by rotation for a period of one year.](3)In making nomination under [clause (c)] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.] of sub-section (2), the State Government shall have due regard to the claims of women and of other groups of practitioners, representatives of whom have not been elected under [clauses (a) and (b)] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.](4)The President and Vice-President of the Medical Council shall be elected by the [by the members other than a member referred to in clause (d), from amongst themselves] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.].(5)The election of the President and Vice-President and other members shall, subject to the provisions of this Act, be held at such time and place and in such manner as may be prescribed by rules.
