Section 4 in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
4. Term of the [Committees] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] and conditions of services of the members.
(1)The term of the members of the [Committees] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] , other than ex-officio members, shall be three years from the date of publication of the notification constituting the Committee.(2)The members of [the Committees] [Substituted 'the Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] shall continue to hold office until [new Committees are] [Substituted 'a new Committee is' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] constituted, subject to the provisions of this Act and the rules made thereunder.(3)The nominated members shall hold office during the pleasure of the Government which shall not exceed three years at a time and shall be eligible for re-appointment:Provided that a person shall not be appointed as member for more than two terms.(4)A member nominated to fill a casual vacancy shall continue for the remainder of the term of the member in whose place he is nominated.(5)A nominated member may resign his office by writing under his hand addressed to the Government but he shall continue his office until his resignation is accepted by the Government.(6)No act or proceedings of the [Committees] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] shall be deemed to be invalid by reason of any defect or irregularity in its constitution or on the ground of existence of any vacancy in the office of any member.(7)The [Committees] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] shall regulate [their] [Substituted 'its' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] own procedure for the conduct of its business.(8)The salary and allowances and the other conditions of service of the Chairperson and the nominated members shall be such as may be prescribed.
