Section 5 in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
5. Meeting of the [Committees] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] .
(1)The [Committees] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] shall meet in such place and time as decided by the Chairperson as and when required.(2)The Chairperson or in his absence, a member of [the Committee concerned] [Substituted 'the Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] elected from among the members present at the meeting shall preside over the meeting.[***] [Omitted '(3)' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.]
