Section 5A in The Punjab Medical Registration Act, 1916
5A. [ Constitution of Medical Council for a temporary period.] [Added vide Punjab Act 3 of 1980.] - (1) Notwithstanding anything contained in this Act, as from the commencement of the Punjab Medical Registration (Amendment and Validation) Act, 1980, the State Government shall constitute Council, in the manner specified in section 5, for the State of Punjab to be known as the Punjab Medical Council :
Provided that members referred to in clauses (d), (e) and (f) of sub-section (1) of section 5 shall also be nominated by the State Government from amongst the registered practitioners instead of being elected in the manner indicated in those clauses.(2)The Vice President of the Punjab Medical Council shall, notwithstanding anything contained in sub-section, (2) of section 5, also be nominated by the State Government from amongst its members.(3)Each member of the Punjab Medical Council shall, notwithstanding anything contained in section 7, hold office for a period of two years from the date of nomination or until the Council is duly constituted under section 5, whichever is earlier.
