AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
  
    

Indian Medicine Central Council Act, 1970

8. Meeting of Central Council

(1) The Central Council shall meet at least once in each year at such time and place as may be appointed by the Central Council.

(2) Unless otherwise prescribed, one-third of the total number of members of the Central Council shall form a quorum and all the acts of the Central Council shall be decided by a majority of the members present and voting ;

Provided that no decision of the Central Council in relation to any Indian medicine shall be effective unless three members representing Ayurveda , Siddha or Unani system of medicine, as the case may be, are present at the meeting and support the decision.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement