Section 18(1) in Karnataka Medical Registration Act, 1961
(1)For the purpose of advising the Medical Council on questions of law arising in inquiries before it, [the Medical Council may in such inquiries take the assistance of an assessor] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.] who has been for not less than ten years an advocate of a High Court.
