Section 4 in The Orissa Medical Registration Act, 1961
4. Constitution of the Council.
(1)The Council shall consist of the following members, namely :(a)one member to be elected by each of the Academic Councils of the Utkal University, the Berhampur University and the Sambalpur University from amongst the members of their respective Faculty of Medicine;(b)one member to be elected from amongst themselves by such members of the staff of each of the Medical Colleges of the State as are registered practitioners;(c)three members to be elected by the registered practitioners from amongst themselves :Provided that at least two of such members shall be persons not in the service of any Government;(d)four members to be nominated by the State Government.(2)If a person is elected as a member under more than one of the clauses of Sub-section (1), he shall within such period as may be prescribed by rules made in this behalf, inform the Registrar under which of the clauses he desires to be treated as elected and thereupon he shall be deemed to have been elected under that clause and the seat to which he was elected under any other clause shall be deemed to be vacant. Until he so informs the Registrar he shall not be entitled to act as a member, and in the event of his failure to inform the Registrar within the prescribed period every seat to which he was elected shall be deemed to be vacant.(3)In making nomination under Clause (d) Sub-section (1) the State Government shall have due regard to the claims of women, medical missions and other groups of practitioners, representatives of which have not been elected by the electorates referred to in Clauses (a) to (c) of the said subsection.
