Section 9 in Sikkim Medical Registration Act, 2005
9. Time and Place of Meeting and Procedure at Meeting of Council.
- The Council shall make such regulations as may be necessary with respect to the time and place of the meeting of the Council and the mode of summoning the same. In the absence of any regulation as to the summoning of a meeting of the Council, it shall be lawful for the President to summon a meeting at such time and place as to him shall seem expedient by letter, addressed the each member; and at every meeting, in the absence of the President, the Vice-President, and in the absence of both, some other member to be chosen from the members present, shall act as President, and all acts of the Council shall be decided by the votes of majority of the members present at any meeting, the total members present being not less than six, and at all suck meetings the President for the first time being shall, in addition to his vote as a member of the council, have a casting vote in case of any equality of votes.
