Section 35 in Bye-Laws of the Tamil Nadu Medical Council
35.
The proceedings of the Executive Committee shall be preserved in the form of printed minutes, copies of which shall be supplied to the members of the Executive Committee within a month after the date of such a meeting.III. For the Appointment, Control, Pay and Allowances of the Establishment Employed Under Section 10G.Os. No. 138, L. & M. (Medical), dated the 23th November 1916; Ms. No. 166, P H., dated the 21st January 1937; and Ms. No. 1763, P. H., dated the 12th May 1938; G.O. Ms. No. 594, P H., dated the 25th February 1947; and Ms. No. 2346, P H., dated the 7th July 1947; G.O. Ms. No. 2797, Health, dated the 25th July 1953; G.O. Ms. No. 1815, Health, dated the 30th June 1954; G.O. Ms. No. 3179, Health, dated the 26th November 1954; G.O. Ms. No. 836, Health, dated the 27th March 1962 and G.O. Ms. No. 1009, Health, dated the 2nd May 1964.Age and Method of Appointment
