Section 5(2) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
(2)The Chairperson or in his absence, a member of [the Committee concerned] [Substituted 'the Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] elected from among the members present at the meeting shall preside over the meeting.[***] [Omitted '(3)' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.]
