Section 21(3) in Travancore-Cochin Medical Practitioners Act, 1953
(3)It shall be competent to each council to delete, add to. modify or alter all or any of the regulations. A proposal for such deletion, addition, modification or alteration shall not be taken into consideration unless twenty-five or more registered practitioners petition such council and demand the same. Such changes shall not be deemed to have been effected by such council unless not less than seventy-five percent of the members present at the meeting of such council vote in favour of the same.
