Section 29 in Uttarakhand Medical Council Act, 2002
29. Control of the Government.
(1)If at any time, it appears to the Government that, the council or its president or vice-president has failed to exercise or has exceeded or abused any of the powers conferred upon it or him by or under this Act or has ceased to function, or has become incapable of functioning, the Government may, if it considers such failure, excess abuse or incapacity to be a serious character, notify the particulars thereof to the council or the President or the Vice-President, as the case may be. If the council or the President or the vice- President as the case may be, fails to remedy such failure, excess abuse or incapability within such reasonable time as the Government may fix in this behalf, the Government may remove the President or Vice President or dissolve the council for specified period, as the case may be, and in case of dissolution of the council, cause all or any of the powers, duties & function of the Council to be exercised, performed and discharged by such registered practitioner or practitioner as the Government may appoint in that behalf :Provided that a new council shall be constituted before the expiry of a period of two years from the date of its dissolution.(2)Notwithstanding anything contained in this Act, or in the rules made there under, if at any time it appears to the Government that the council or any other authority empowered to exercise any of the powers or to perform any of the duties or functions under this Act, has not been validly constituted or appointed, the Government may cause any of such powers duties or functions to be exercised or performed by such person or persons, in such manner and for such period; not exceeding six months and subject to such conditions, as it thinks fit.
