Section 4 in Travancore-Cochin Medical Practitioners Act, 1953
4. Nomination of members in default of election.
- If any of the members mentioned in clause (i) (b). (i) (c) or (i) (d) of sub-section (2) or in clause (a) of sub-section (3) or in clause (a), (b). (c), (d). (c). or (0 of sub-section (4) of Section 3 is not elected, the Government may nominate such qualified registered practitioner as they may deem fit; and the practitioners so nominated shall, for the purposes of this Act be deemed to have been duly elected under clause (i) (b). (i) (c) or (i) (d) of sub-section (2) or clause (a) of subsection (3) or clause (a), (b). (c). (d), (e) or (f) of sub-section (4) of Section 3. as the case may be.
