Section 26 in The Indian Medical Council, Rules, 1957
26. Nomination to the Council under Section 3(1)(d) pending elections -
Pending the preparation of the Indian Medical Register in accordance with the provisions of the Act, the members referred to the clause (d) of sub-section (1) of section 3 shall be nominated by the Central Government instead of being elected as provided therein and the member so nominated shall, on and from the commencement of the Indian Medical Council (Amendment) Rules, 1969, vacate, and shall be deemed always to have vacated, their offices as such.APPEAL UNDER SECTION 24 OF THE ACT
