Section 10 in The Delhi Medical Council Rules, 2003
10. Constitution of new Council.
- The following procedure shall be followed for purpose of constituting the new Council, namely:-(a)The Returning Officer shall intimate to the Dean/Principal/Director of every medical college established by law in Delhi having a medical faculty to elect one member from each medical college/institution by the medical faculty thereof from amongst the permanent members of the teaching faculty. The election shall be conducted and completed by the respective college/institution within thirty days and the name of the elected members shall be intimated to the returning officer.(b)The Returning Officer shall intimate to the Delhi Medical Association regarding the election of one member from amongst its members to be elected to the Council. The election of such member shall be conducted and completed by the said Association, within thirty days and the name of the elected members shall be intimated to the returning officer.(c)The Returning Officer shall intimate to the Government that the Government shall nominate to the Council four members having registrable qualification as prescribed in the Indian Medical Council Act, 1956. The Government shall intimate the names of such four members to the returning officer within thirty days.(d)The Returning Officer shall conduct the election of eight members to be elected by registered practitioners from amongst themselves. The election shall be conducted by secret ballot at such place as decided by the Returning Officer. The election shall be conducted by ballot paper, provided that the Returning Officer may conduct the election by electronic voting machine, if feasible.(e)The electoral rolls for the election shall comprise all registered practitioners registered with the Council as on the date of notification of the election. A hard copy of the electoral rolls giving the name, registration number and address of the registered practitioners shall be supplied to contesting candidates on payment of a sum of one thousand rupees to the Council. A soft copy of the electoral rolls in the form of a Compact Disk (CD) shall be supplied on payment of five hundred rupees to the Council. This fee structure may be revised by the Government from time to time.
