Section 3(2) in Sikkim Medical Registration Act, 2005
(2)The Council shall consist of the following members, namely:-(a)four members to be elected from among themselves by the medical practitioners who are registered under this Act;(b)two members to be elected from amongst themselves by the members of the Faculties of Medicine of the University established by any law for the time being in force in the State of Sikkim; and(c)four members to be nominated by the State Government, out if whom not more than one shall be from amongst those not registered under this Act.
