Section 3 in Sikkim Medical Registration Act, 2005
3. Establishment incorporation and Constitution of Council.
(1)The State Government shall by notification establish a Council to be called "the Sikkim Medical Council" for the purposes of carrying out the provisions of this Act.Such Council shall be a body corporate having perpetual succession and common seal of power, subject to the provisions of this Act, to acquire, hold and dispose of Property and to contract and may be the same name sue and be sued.(2)The Council shall consist of the following members, namely:-(a)four members to be elected from among themselves by the medical practitioners who are registered under this Act;(b)two members to be elected from amongst themselves by the members of the Faculties of Medicine of the University established by any law for the time being in force in the State of Sikkim; and(c)four members to be nominated by the State Government, out if whom not more than one shall be from amongst those not registered under this Act.(3)In making nomination under clause (c) of Sub-section (2), the State Government shall have due regard to the claims of women and of other groups of practitioners, representatives of whom have not been elected under clauses (a) and (b).(4)The President and Vice-President of the Council shall be elected by the Members from amongst themselves.(5)The election of the President and Vice-President and other members of the Council shall, subject to the provisions of this Act, be held at such time and place and in such manner as may be prescribed by the rules.
