Section 12 in Telangana Medical Practitioners Registration Act, 1968
12. Special committees and their functions.
(1)The Council may, from time to time, appoint one or more special committees, each consisting of:-(a)not less than three members of the Council who shall be elected by the Council.(b)Two such other persons not being members of the Council as the Council may nominate.(2)Every special committee shall meet at such time and place as may be provided in the regulations.(3)Every special committee shall elect its Chairman from amongst its members.(4)The Council may, refer to any such committee for enquiry and report any matter relating to any of the purposes of this Act, or, delegate to it, any of its functions by resolution, subject to such conditions as it deems fit to impose and may cancel any such delegation.(5)The Council may, at any time, dissolve or subject to the provisions of sub-section (1), after the constitution of, any such committee.
