Section 13 in The Orissa Medical Registration Act, 1961
13. President and Vice.
- President - (1) The members of the Council shall, at their first meeting after the publication referred to in Section 9, elect from amongst themselves a President and a Vice-President in such manner as may be prescribed by rules made in that behalf.(2)The aforesaid meeting shall be convened and conducted in such manner as may be prescribed by rules made in that behalf.(3)The President and the Vice-President may resign their office by addressing a letter of resignation to the Council and the President respectively, which shall be placed before the Council at its next meeting and such resignation shall take effect from the date on which it is accepted by the Council.(4)The President or the Vice-President shall be deemed to have vacated his office if he ceases to be a member of the Council.(5)As often as the office of the President or the Vice-President becomes vacant by reason of death, resignation or otherwise, the Council shall elect another member to be the President or Vice-President, as the case may be, in such manner as may be prescribed by rules made in that behalf .(6)The President and the Vice-President shall perform such functions as may be prescribed by rules made in that behalf.
