Section 4A in The Orissa Medical Registration Act, 1961
4A. [ Steps for reconstitution of Council to be taken in advance [Inserted vide Orissa Act No. 15 of 1982.]
- The Council shall take all steps for the election and nomination of members for the constitution of the succeeding Council sufficiently in advance so that the members of such succeeding Council can assume office immediately after the expiration of the term of office of the members of the Council earlier mentioned :Provided that where the election and nomination of members of the succeeding Council cannot be completed before the expiration of the term as aforesaid, the powers and functions of the Council and its President shall be exercised and performed during the period intervening between the date of such expiration and the date of first meeting of the succeeding Council by such officer as may be authorised by the State Government in that behalf.]
