Section 4(2) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
(2)The members of [the Committees] [Substituted 'the Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] shall continue to hold office until [new Committees are] [Substituted 'a new Committee is' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] constituted, subject to the provisions of this Act and the rules made thereunder.
