Section 5(1) in Tamil Nadu Medical Registration Act, 1914
(1)A Medical Council shall be established for the [State of Tamil Nadu], consisting of the following fifteen members, namely :-(a)one member elected by the [Senate] [Substituted for the words 'Academic Council' by section 2 of the Madras Medical Registration (Amendment) Act, 1943 (Madras Act IV of 1943). This was permanently re-enacted by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act 1948 (Tamil Nadu Act VII of 1948).] of the University from among the members of the Faculty of Medicine of that University;(b)one member elected by the [Senate] [Substituted for the words 'Academic Council' by section 2 of the Madras Medical Registration (Amendment) Act. 1943 (Madras Act IV of 1943). This was permanently re-enacted by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act 1948 (Tamil Nadu Act VII of 1948).] of the Andhra University from among the members of the Faculty of Medicine of that University;(c)one member elected from amongst themselves by such members of the staff of the Medical College at [Chennai] [Substituted for the word 'Madras' by section 3 of the City of Madras (Alternation of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], as are registered practitioners;(d)one member elected from amongst themselves by such members of the staff of the Medical College at Vizagapatnam, as are registered practitioners;(e)one member elected from amongst themselves by such members of the staff of the Stanley Medical College, [Chennai] [Substituted for the word 'Madras' by section 3 of the City of Madras (Alternation of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], as are registered practitioners;(f)seven members elected by the registered practitioners from amongst themselves; and(g)three members nominated by the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government.
