Section 3 in Travancore-Cochin Medical Practitioners Act, 1953
3. Establishment, incorporation and constitution of councils.
(1)The Government shall, by notification in the Gazette, establish the following three councils:-(a)the Council of Modem Medicine;(b)the Council of homeopathic Medicine; and(c)the Council of Indigenous Medicine.Each such council shall be a body corporate, and have perpetual succession and a common seal and shall by the said name sue and be sued.(2)(i)The Council of Modem Medicine shall consist of the following nine members(a)the Surgeon-General, ex-officio member;(b)one member elected by the Faculty of Medicine. University of Travancore. from among themselves;(c)one member elected by the teachers of the Medical College, Trivandrum, from among themselves:(d)four members, one from each Revenue district, elected by the registered practitioners of modem medicine of that district from among themselves; and(e)two members nominated by the Government.(ii)In making nominations under clause (i) (e) the Government shall have due regard to the claims of women, of medical missions and of other groups of practitioners, representatives of whom have not been elected by the electorates referred to in clauses (i) (b). (i) (c) and (i) (d).(3)The Council of homeopathic Medicine shall consist of the following five members. -(a)four members, one from each Revenue district, elected by the registered practitioners of homeopathic Medicine of that district from among themselves; and(b)one member nominated by the Government.(4)The Council of Indigenous Medicine shall consist of the following eleven members(a)one member elected by the Faculty of Ayurveda, University of Travancore, from among themselves;(b)one member elected from among themselves by the teachers of-(i)the Ayurveda College, Trivandrum;(ii)the Ayurveda Bhooshana Section of the Sanskrit College, Trippunithura; and(iii)the Madhava Ayurveda College. Emakulam;(c)four members, one from each Revenue district elected by the registered practitioners of Ayurvedic medicine of that district from among themselves;(d)one member elected by the registered practitioners of the Ayurvedic grant-in-aid vaidyans from among themselves:(e)two members elected by the registered practitioners of Sidha medicine from among themselves.(f)one member elected by the registered practitioners of Unani tibbi medicine from among themselves;(g)one member nominated by the Government from among the registered practitioners of Indigenous medicine:Provided that, if there are not at least twenty-five registered practitioners in the Ayurvedic medicine or the Sidha medicine or the Unani tibbi medicine, the Government shall nominate a member in respect of that medicine from among the registered practitioners of that medicine and the member so nominated shall, for the purposes of this sub-section, be deemed to have been duly elected.(5)Notwithstanding anything contained in sub-section (4), the Government may. by notification in the Gazette, direct that the Council of indigenous Medicine shall consist of less than eleven members if there are no qualified registered practitioners in the Ayurvedic medicine or the Sidha medicine or the Unani tibbi medicine to be elected from among them.
