- Subject to such conditions as may be prescribed by or under the provisions of this Act, the powers, duties and functions of the Council shall be-(a)to maintain the live register and to provide for the registration of medical practitioners;(b)to hear and decide appeals against any decision of the Registrar;(c)to prescribe a code of ethics for regulating the professional conduct of practitioners;(d)to reprimand a practitioner, or to suspend or remove his name from the register, or to take such other disciplinary action against him as may, in the opinion of the Council be necessary or expedient;(e)to exercise such other powers, perform such other duties and discharge such other functions, as are laid down in this Act, or as may be prescribed;(f)to receive complaints from public (including patients and their relatives) against misconduct or negligence by a medical practitioner, to proceed for inquest, take a decision an the merits of the case and to initiate disciplinary action or award compensation and similarly to take action against frivolous complaints;(g)to provide protection to its members in discharging professional duties;(h)to ensure that no unqualified person practices modern scientific system of medicine.
