Section 3 in Telangana Medical Practitioners Registration Act, 1968
3. Constitution and composition of the Council.
(1)As soon as may be, after the commencement of this Act, the Government shall, by notification, establish a Council called [Telangana] [Substituted by G.O.Ms.No.68, HM&FW (C1) Department, dated 03.08.2015.] Medical Council which shall be a body corporate having perpetual succession and a common seal and shall by its name, sue and be sued.(2)The Council shall consist of the following members, namely:-(a)[ two members to be elected in the prescribed manner by the members of the Executive Council of the University of Health Sciences in the State from amongst the persons holding any degree in modern medicine;] [Substituted by Act No. 28 of 1986.](b)[five members] [Substituted by G.O.Ms.No.68, HM&FW (C1) Department, dated 03.08.2015.] to be elected in the prescribed manner by the registered practitioners from amongst themselves;(c)[six members] [Substituted by Act No. 10 of 2013.] to be nominated by the Government of whom two shall be from amongst such members of the teaching staff of the medical colleges in the State as are registered practitioners;(d)[ The Director of Medical Education, the Director of Health and Family Welfare, the Commissioner, [Telangana] [Substituted by Act No. 10 of 2013.] Vaidya Vidhana Parishad and Vice-Chancellor, Kaloji Narayana Rao University of Health Sciences, Telangana and any other officer to be nominated by the Government, ex-officio.](3)No person shall be eligible for election or nomination under sub-section (2) unless he has been ordinarily resident in the State for not less than five years immediately before the date of election or nomination, as the case may be.(4)In making nominations under clause (c) of sub-section (2), the Government shall have due regard to the claims of women, of the members of the scheduled castes, of medical missions of practitioners in the service of recognised philanthropic institutions and of other groups of practitioners whose representatives have not been elected under clause (a) or clause (b) of sub-section (2).(5)No person shall be a member of the Council in more than one of the categories specified in sub-section (2).
