Section 26(1) in Telangana Medical Practitioners Registration Act, 1968
(1)An inquiry under section 15 or section 17 and may be held by the Council or by Committee which may be appointed by the Council as provided in sub-section (1) of section 12. The Council or the committee, as the case may be, may at its discretion hold such inquiry in camera. Where the inquiry is held by the Committee, it shall make a report to the Council which shall pass such orders as it deems fit.
