(1)The said Council shall consist of [thirteen] [The number of members has now risen to fifteen (vide Substituted s. 2 of this section.)] members appointed in the following manner; namely: -(a)a president to be nominated by the [[State Government] [Substituted by the A. O. 1950 for (Provincial Government) which had been Substituted by the A. O. 1937 for (L.G.).];(b)five members to be nominated by the [State Government] [Substituted by the A. O. 1950 for (Provincial Government) which had been Substituted by the A. O. 1937 for (L.G.).];(c)[ one member to be elected by the Executive Council of the Lucknow University;] [Clause (c) was deleted by section 2 (n of n. P, Act IV of 1931. and this cl. which was Inserted as cl. (d) by s. 2 (1) of U. P. Act V of 1922 was numbered as cl . (c) by s. :2 (2) of the former Ad.](d)One member to be elected by medical practitioners who -(i)are registered under the Medical Acts, or are doctors, bachelors or licentiates of medicine, or masters of obstetrics, or masters, bachelors or licentiates of surgery of the Universities of Calcutta, Bombay, Madras or Lahore ;(ii)are residing in [Uttar Pradesh] [Substituted by the A. O. 1950 for (the United Provinces).] and registered under this Act or, in the case of the first election, qualified to be so registered; and(iii)are in the [service of the [Government] [Substituted by the A. O. 1950 for (Crown).]];(e)two members to be elected by medical practitioners who are not in the [service of the [Government] [Substituted by the A. O. 1950 for (Crown).]] but are otherwise qualified in the manner prescribed in clause (d);(f)one member to be elected by medical practitioners who, not being qualified in the manner, prescribed in sub-clause (i) of clause (d),-(i)are residing in [Uttar Pradesh] [Substituted by the A. O. 1950 for (the United Provinces).] and registered under this Act or, in the case of the first election, qualified to be so registered, and(ii)are in the [service of the [Government] [Substituted by the A. O. 1950 for (Crown).]].(g)[two members] [Substituted for 'one member' by section 2 (3) of U. P. Act IV of 1931.] to be elected "by medical practitioners who are not in the [service of the [Government] [Substituted by the A. O. 1950 for (Crown).]] but are otherwise qualified in the manner prescribed in clause (f);(h)one member to be elected by the medical graduates of the [Universities of Allahabad and Lucknow.] [Substituted for 'University of Allahabad' by s. 2 (2) of U. P. Act V of 1922.](2)Provided that upon the expiry Of five years from the commencement of this Act, two members instead of one shall be elected by the medical graduates of the [Universities of Allahabad and Lucknow] [Substituted for 'Allahabad University' by section 2 (3) of U. P. Act V of 1922.] and thereafter the said Council shall consist of [fifteen] [Substituted for 'fourteen' of U. P. Act V of 1922.] members instead of [fourteen] [Substituted for 'thirteen' of U. P. Act V of 1922.].
