(1)The State Government may constitute one or more medical boards or panels thereof for such areas and consisting of such members as it may deem fit.(2)A medical board or a panel thereof so constituted shall perform such functions as are prescribed .(3)The procedure regarding the work of the medical board or a panel thereof shall be as may be prescribed.(4)The members of the medical board or a panel thereof shall be entitled to such fees and allowances as may be prescribed.
