The BIHAR MEDICAL (AMENDMENT) ACT, 2017
Bihar · state statute
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[Bihar Act 25, 2017]
THE BIHAR MEDICAL (AMENDMENT) ACT, 2017
AN
ACT
To amend the Bihar Medical Act, 1916 (Bihar Act II, 1916)
Be it enacted by the Legislature of the State of Bi har in the sixty eighth year of the
Republic of India as follows:-
1. Short title extent and commencement.— (1) This Act may be called as The Bihar
Medical (Amendment) Act, 2017.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force from the date of its publication in the Official Gazette of Bihar.
2. Substitution of section, 3 and 4 of the Bihar Act, II, 1916.— Section-3 and section-4 of
the Bihar Medical Act, 1916 shall be substituted by the following respectively:-
3. Establishment of the Bihar Medical Council.— A Council shall be establishedas The
"Bihar Council of Medical Registration and such cou ncil shall be a body corporate and have
perpetual succession and a common seal and may,by the said name sue and be sued.
4. Constitution of Council.— (1) The said council shall consist of ten members, namely:-
(a) Three members to be nominated by the Government.
(b) Two members to be nominated byAryabhatta Knowle dge University from medical
faculty.
(c) One female member to be elected by and from su ch registered practitioners residing
in the State.
(d) Two members to be elected by and from the regis tered practitioners residing in the
State of Bihar; and
(e) Two members to be elected by and from the memb ers of the Bihar Branch of the
Indian Medical Association.
(2) (i) The President of the council shall be elected b y the members of the council from
amongst them and shall hold office for a term for which the members of the council
will be elected.
(ii) No act done by the Council shall be questio ned on the ground merely of the
existence of any vacancy in, or any defect in the constitution of the Council.
(iii) No act of the Council or its officers shall be deemed to be invalid by reason only
that the number of members did not, at the time of the performance of such act,
amount to the number specified in this section.
3. Saving.—Not withstanding such substitution anything done or any action taken
previously under original section 3 and 4 of the act shall not be affected.
By Order of the Governor of Bihar,
MANOJ KUMAR,
Joint Secretary to the Government.
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Website: http://egazette.bih.nic.in