Section 17 in Tamil Nadu Medical Registration Act, 1914
17.
(1)An inquiry under section 13 or section 16 maybe held by a committee consisting of three members of the Council elected for the purpose by the Council.Procedure in inquiries and appeals. - The Council or the committee, as the case may be, may, at its discretion, hold such inquiry in camera. [When the inquiry is held by a committee, it shall make a report to the Council which shall pass orders under section 13 or section 16, as the case may be.] [Substituted for the sentence 'The decision of the committee shall be deemed to be the decision of the Council' by section 6 of the Madras Medical Registration (Amendment) Act, 1943 (Madras Act IV of 1943), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).](2)For the purpose of any such inquiry or of any appeal under section 15, the Council or any committee thereof elected as aforesaid shall be deemed to be a Court within the meaning of the Indian Evidence Act, 1872 (Central Act I of 1872); and shall exercise all the powers of a Commissioner appointed under the Public Servants (Inquiries) Act, 1850 (Central Act XXXVI of 1850); and such inquiries and appeals shall be conducted, as far as may be, in accordance with the provisions of section 5 and sections 8 to 20 of the said Public Servants (Inquires) Act, 1850 (Central Act XXXVI of 1850).
