Section 3(2) in Karnataka Medical Registration Act, 1961
(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.]
