Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 61 in Bye-Laws of the Tamil Nadu Medical Council 61. The President or the Vice-President, when he acts as President, shall be the appointing authority in the case of the establishment other than the Registrar and the Treasurer.
