Section 10 in Uttarakhand Medical Council Act, 2002
10. Powers, duties and functions of the council.
- Subject to such conditions as may be prescribed by or under the provisions of this Act, the powers, duties and functions of the council shall be:-(a)to maintain the live register, and to provide for the registration of medical practitioners;(b)to hear and decide appeals against any decision of the Registrar;(c)to prescribe a code of ethics for regulating the professional conduct of practitioners;(d)to reprimand a practitioner, or to suspend or remove his name from the registered, or to take such other disciplinary action against him as may, in the opinion of the council be necessary or expedient.(e)To exercise such other powers, perform such other duties and discharge such other functions, as are laid down in this Act, or as may be prescribed.(f)To receive complaints from public (including patients and their relatives) against misconduct or negligence by a medical practitioner, to proceed for inquest, take a decision on the merits of the case and to initiate disciplinary action or award compensation and similarly to take action against frivolous complaints.(g)To provide protection to its members in discharging professional duties;(h)To ensure that no unqualified person practices the modern scientific system of medicine.
