The SIKKIM MEDICAL REGISTRATION ACT,2005

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EXTH,4ORDINARY
FU I] LISTI E D B\'AL-JTI,IORI-I'Y
(;li.xril"T'ffi
Friday, 15'r' Decemlret, 2006
GOVERNfiJENT OF SIKKII\4
LAW DEPAFITI!1EN'T
GA.NG]OK
llo. 8 /LD/2006 Dated:14.12.2006
the fo owing Act passed by the Sikki Legislalive Assellb y on 24' day of Felriuary 2005
afd hav ng received assent of the Presiderl orr 23'd Novenlber, 2006 ls i ereby publisi ed tor generat
lnlo nat onr-
THE SIKKIM MEDICAL REGISIHATIOt'l ACT,2005
(acT No,8 oF 2005)
AN AC'I
ta cafisolidate the laws lar lhe tegistalion af Medical Practitianers al nbden sciet)tiftc systeftt
al tnedici)e ih the Slale af Sikkifi.
BE it enacled by the Legislalurc al Sikkin h) lhe fjftyJilth Yeat af the Fopublic ol lndia as
lollaws:
Short title, oxtent 1. (1) Thts Act rnay be cated the Sikkint [4edica1 Regislrat on Act, 20Os
and (2) li exterds lo the whoie ol the Slate ol Sikkim_
Comftrencemerrt. (3) lt shal come lnto force o| such date as the State Government may, by
notif icatlon, appojnt.
oefjnitiorrs. , 2. ln this Aci, un ess the ooniexl olherwise requlres -
(a) "Council" meafs the Sikl(im Medlca Couacil establlshed underthe Acti
(b) "not ficatlon" means a notiflcalion published n the Oificial Gazeite;
(c) ?egistered pracLitioner'' Trroans any person reglsiered urlderlhe provisions
o{ this Acii
(d) "regulations" meaqs regu stions made u|der secUon B2i
(e) 'rules" means ru es macle urlder sectjon 31,
Establishmant, 3. (,1) The State GoverLrrnent shall by notiflcation establish a Counci to be
Incorporatiorl and called "the Slkklfir lvledlca Coufci " Ior the purposes ol carrying out the
Constitutiolr o, provisions of thls Acl.
uoul'lcrl
I
menlbers in
d6tault of
SJc,r Cou'1cil sha l be a body colporale Lav'ag perp€tJar successio_, and
com;on sea ol powe', sLDJecl Io t'e provisions or ll_rs Acl' Io acqu're' noro ano
il;;"; #,;dit;;Jio'"onltu"l and mav be the samo name su. and be
sued,
lj1 16" 669n6't 5h6tl co's.s1 o{'lhe lollo\tui19 me'rbers ramely:'
la) iour members lo be e ecled llorr snong lhemse vos by re reolcal
oracl,ljoners w'o are reglste-ed u'oer th s Acl:
,n, I*i?#0"r" ,o uu e'ec;ed ro n a-ongst lne'nse'ves by l\e '''renbers
of rne Fac-lties ol Meo;ci1e oi lhe Univers.ry 6sIab isl_ed by any lart 'o-
the time being ln iorce in tho Slate oi Sikkim; and
i. ,tnr,'."mO"ri ro oe .o'rr_aleo by I"e Slat6 Governnent' oJt'f whom
'" ' .i., -"t" ."" ol" alal be "or ;nongsl t- ose nol reg'slered u'oer lh's
I31 ln ma;ino lo-ninalion -nder c'aJse (c) o'Sub'sect:on (2) tne Srale
" i.t"rnrL"i"r,rl rave due regard to t're c'ains oi wone'ano o' olher
i'"r"a ", 
p,*rt"""ta 'eo'ese;ratlves oi whon 'ave 
_ol bee.r elooed
under claLrses (a) and (b)
f^l i"" "'"iO""i "'O 
Vice'E'es'oenI ol Ihe Cot'.]cr snall be elected by the
m6mbers irom amongsl ihernselves'
,cr i; "1".iion 
or tn" pr;sidenl a.d Vic6'Pres'donl and otne'-nenoe's of 1\o 
.
'"' c""".:'a"" , a-"-"ciio tl'e provis ons o'tn s Acl' be l_e o aI sJc* ti'ne a1d
f,lace and ln such manner as may be proscribed by thg'rules'
a lr anv oi tne eleclo-ales r€'gred lo'n Seclion 3 ooes not by sucn date as
- ;;"'"; ;;;;tila ;; u,es, e ect a pe-son io oe a me'rbe'o'tne GoJncrl'
tn"'Suta Gor"rna"_i "hai, 
by .rot'licalion non'rale Io lhe vaca-cy a 0ersor
or-riirieo ioiei""rion rn r€to;;ndthe person so nomlnated shallbe dBonredio
i"l ,"-oui "itn" 
counclias if he had been d!,rly eleoled by the said
eledorate.
5, The President,Vice'President'and oihor memberc of lhe M€dical Colncil
- 
"f,irf, "rll."t t" tr'," provisions ol this Act, hold oflicejor a terrnrot iive years
i-rir'ru dutu 
"r'tn"ii 
nomination or election or untillheir successors have-
i""" irfv "".i""t"d 
tr electod, \/hichever is longer' and shall be eligible ior
re-nominltion,'or re-eLeclion as the case may be'
6. LJoon lh€ dearh,.esrqralio. orvacalio. oi o*ice oi any menbers o'.llle, 
.
" ;;;' . 
";;t; ;,iol .."" b" 'ooo "t"o 
a neroer o'rhs courci 'n Lrs
Jr"."iv"".'1al.""","leclior, as lne cas€ maybe' ;n accordancewn^.lre
Ll,i"irins or suu-secto' (2) ol Soct:or 3' and srJc'person shall l'o'd oflice
tr the rema.rde'of t_e pe'iod ior which the 'rembo- in wl"ose olaco re Ls
appo'nled was aon naled o' elecled
Disqualirications. " fi:1:il:i1' * 
'isqualrlied 
'ior b6lns chosen as.andiior:boins'a rMember of
a) li he isibeen sentenced by a Criminal Courl Ior an oll€nce lnvolving moral
turpitudo and pu;ishable wilh imprisonment lor a term exceeding three
a"ntf'", "'"n tJnt"ni" not having beon subsequenlly revorsed' quashed
or remiited, un;ss h; has' by or;er' which the Staie Gov€Inmenl is
' hereby empowered to mat<e in this oehall' been relieved trorn the
disqu;liiicalion arising on account ol such senienoe;
2
Tarm of Of{ice.
Disabilities for
continuing as
l1,4ember,
Validlty of
Proceedirgs.
Time ancl place of
Meotingandprocedure at
Meetings of
Council,
lb) rl he Ls an undischarged Lnsolvenl;
,ii :t r,. . oi unso,.o r.:1o ano oec'a'eo D), a co-roetenl c'- ''
ioj it te s a *.ole rine o'flcer or servanl oi lhe coJ^c: '
8. li any member, dLJring the period tor which h6-has been nonriFated or
eiecled -
,'.i]r"ol"a "'ra"'' 
w:tnoul excuse' sL'ic'enl r Il-e op'a:0" o' l rc coL ""'-' 1ro, ,n,"" aoat""rl;/e -neel''lgs o' Ife Cou^cill o'
,., ln_rne c.se oi a nenoe', elecleo -Tde- c'a'se (o) o' 5Jo'se-i'oc r2l ol
' sect,oa 3. ceases lo oe ne_rDer o' ILe FacJ I) o' Ved'ci'e ol the un re"s'l
concerned;
r.l ; tne case o a re-roe'e ecled r_dB' c'ause ar of sLo seclio- '2i or
Section 3, ceases to De a _agisle_eo oIacli] ore': o-
o i;ecomes sublod Io a1l oi lhe d:so-a''lca1'on r e'tio'ed rr 5ecl o ' lnc
'Slale Goverrne_1snal. oeclare';s ollice lo be vaca_t
9, -uo Councilsna Imake s-c1 _egLlalonsasnarbe_ecessa'/,^Il:--l u
- aa",ia""^opoa"o'Ihen-eelrgoiLneCoLncr3roIhe"rodeu's_''o"r'_
if," ."-".i":,n'" "-o""a"e 
ol any ;gu ation as to the summoning oi a rireelir\g
"il# c"rn"i , n .r,a be lawiui tor lhe President to sunrmon a rnGeli9 ol
.r.n',-.r" r^o p u," u, o n r sna'' seer erPeoie t o/ le"e' a9.-ll"i;Jl'l
eacl- renbe-; and ai e.ery 1 eelrng '' lhe absence o'l"e " esLoe_I ll)t
ui*-pi""J""i, ""0 
i",he absence 6i both, some other member to t'o choscl
tro,i in" in"-f"o pt""ont, shaLl act as Presidenti ard all acts of the Councrl
.n" . l" O"c O"a fV r" voles o' Tajo ly o' Lhe -'re'roers P'ebi 11 
'1 'r',
meei no. Ihe lota renbers presenr belng nol ess Lhan s r' a d i'lall :'lc't
moet,nis rre P-es.oert'orIre ii'st tlme ber'1g sLa r. naCCilion tc' rr' : oaa:'_
a ner"6e. o,l-e counci . nav'6 a casi'_9 vole in case of o1/ eqLai'ly c_ \'o- "
10. r1i No d sq.r,lticalon o'delecl r I'e 6'eclion or no'ri'bror of ? '' 
" 
- ''''- ..t.n u= -"roe'o'tne CoLrc" or as tne P-es:oen o'v L ' Pr:sr' ''1'
n,".li,no au,no"t, ot 
" 
-roelirg snoi be dee-ned to rliaLe air) ic: o'
lroieeoino ot rt'e Counc:' ln \ hic'sLcl'Dersor nas tEken pa't
,2, tro acr dole bV l"e Cou,]crl s' al be qleslio-red or the grc$d merer/ or
rhe errslence ;l a.y vacanay'n, o' any deiecl'_ lhe constiu"ur o't"\€
Council
11.(1 l'1e CoJ rr,, sr al, appo'nl a Regrsl'ar' ano 'nay i'o r": 'e lot''.E J ".'" 'uurJa tf 
" n"g'.r ai a_o aopol_t a oe so I Ioaclii r'so'ace'!,./'d('
ol l"e Cou.rc appol-I,1g or o.sm ss rg " Reg'sra o ap)olnt lg io acl as
Beo,strar lor a Oer,od unlc' erceeds or s l.kely to exceed the pe'loo
*iln ,n" Oor"-.", nay.lro-n l,-re lo t'ne oirecl s4a'l bs sLbJecL lo
lhe orevioJs app'ovar oi rhe Slale Gover'1 lre 1l _l1e qe9'strar and any
.",.." ,""o,ni"o to 
"t 
as Regisl-ar slarl oe oa'd b/ Lre Courci :dch
Ir,r.,ni uttora_."" as I may lron ine to t'ne deler-' e Ary )e'so"
Ir.i lppo'","0 ,o u" "= 
Feg sirar slalr be deemeo lo De qegis'ra- lor
all DUrooses of thls Act.
,zr ir',5 q5".ir"i"'r"v o15er o-icelo se'va'laopo'1led rnuer thsSeclor,
cn:.toe;eemed to be a pJb'rc se vanl\^r'ri1lherer'rrgo secl o_ z L ol
the lndialr PonalCode
3
Reglstrar and'
Officers.
Register
Begistralion of
Medical
Praclitioners.
Appealsagainst
Decision ot
Begislrar.
11,'ledical
Practltloner's
Nante from
reg ister For
misconduct.
12. fhe Regisirar sha I keep a reg ster ol medicai practtioners in such lorm as
may be prescribed by rules, ln accordance v/ith the provls ons oi this Act. lt
sha I be the duty of lhe Reglstrar und€r ihe orders oi ihe Counc I lo l<eep the
reglsler con'ect and lrora t me to tinle to enter any necessary alterations in the
addresses ol person reg steled and to enter any addillonal qua i{ications which
any regisiered person may have obtained subsequenl lo ll s regislralion, and 1o
slrike oli the names of a I 16qlstered persons who have died
13, (1) Every po son who ro ds a ry of the medicai quallilcat ons ncluded in the
Schedu es to the lncilan l/ed oal Councll Act, 1956 ( Cenlra Act 102 of
1956), mav aDp y 1() the Registrar givlng a oon'ect description oi his
qua if cailons, \,Ulh the dates on whlc I they were granted, and present hls
degree or dlploma with a iee prescr bed in ihe ru es for belDg reglslered
under lhe Aci- The Feg strar shal , f satsfled thatthe app icant is enttled io
be registered, enter his name n the reglster.
(2) The Councll may retuse lo permil thB regislrat on oi any person who has
been convicted ol a cogr'rizable oifence as deiined ln the Codo o{ Crlminai
' Procedure, 1989 (Ceniral Act Vof 11898), oranyotherlawforthetlme
be ng in force, or who after due inqu ry has been he d gullty by lhe Sikk m
l,4edical Counci or by lhe N4ed]ca Counci ol any other Siaie ln lndia oi
infaraous conduct in any prolessional respecl,
14,(1) Anappea against ihe dec sion oi the Regislral respecl ng to the ljlst
r€grstrat on or any sul)sequent alteration shall be heard and delermlned by
the Council ln accordance wlth rules rnade by the State Govelnmerrt.
(2) AllV sntry in the register whlch shal be proved to the salisfacllon ol lhe
Counci to have been lraudu ently or jncorrectiy made may be deleled from
the reg sler !nder the orders oi the CounciL.
15. (1) li a Medica Praclitloner has been, aiter due inquiry by lhe l\4edica Counc I
lound gu lty of any m sconduct, the Medical Counci may -
(a) issue a letter ol warn ng addressed lo sLlch N4edical Practitioner, or
(b) direcl lhe name oi sLlch Medical Praciitloner -
(i) io be removed irom the reglster lor such period as may be speciiied
in lhe direclion, or
(i) to be removed ilorn the register wlihout specijying the period of sLlch
lemoval,
Explanation.- For the purposes of lhis secllon "m sconducf' s rall meanl'
(a) the conviciion of lhe Medical Pracliiioner by a crlminal co.lrt lor an ofience
wh ch invo ves mora lurp tLlde and which s cogn zable as delineo in the
Code ol Crtrninal Proced!re,1898 (Central Act. V ol 1898)' or any oiher la$r
for the time being in iorce;
(b) any conducl v/hich, in ihe oplnion oi the lMedical Counc I is lntamous in
relalion io the rnedlcal proiession
2) The Med cal Counci may, al any subsequeft date, ii it thinks fit, shal on a
declsion to that eflecl oi ihe Central Governrnent under Sub'sectlon (2) of
Section 24 ol ihe lndian Medlcal Councll Acl, 1956, direct lhat any name so
removed shall be re.entered.
lnquir ios to be
deemed to be
judicial
proceedings,
assessot io
MedicalCouncil.
tuledicai Council
lo heve Po','Jers
o? Civil Courts.
Benewal of
Registration.
0ualilled
Praotitioners'
Oertificate
16, ln ho ding nqulres under th s Act, ihe lledical Councll sha I have ihe same
'- .nr.ra 
"-" " "r""ad 
i_ C,'' Co-'ts u'oel-_e Cooe o' C'v P'oced-'e
iso8 fcu",tu AcI u o' lg08l wne^ rylng a sLrL'r respecl oi1're iollo\ ing
matters namelyt
."1 "-lto'".g 
i-'" ar""oa'ce oi ary oerson aTd exa'r'1:ng rrn on oalL:
,hr comoell _o !]e prooLclo| or docJ,r entc:
Lc; ,ssu,"g o;co-,"'ss oFs ro'tne exarrrnatio" ol "\"11esses'
17. A,r 'noL r.es ."de_ 1'.s Acl s_a I oe deer'eo lo be lud cra o oceeo'ag' wll i'' ii".uo- "oo' 
Secliols l03a1d228ofl_e _oiaaPpna'Code
1a' r 1 F.r tne orroosa o aov,s rq lne Meo cal Cou_ci' o.l qLesl ons o|awaI si lg
'" ',,-;'qii' e.oe'o'e I r-e,esna' " aIs-chinqdl"es beanassessorto
the edlcal Co!ncilwho has been 
'or 
not less than ten years an advocate
of a Hioh Courl
,r, ilti.r""r', r.="*o' ad/rses'- e Ved ca 6'o-' "" 6' 6ny 9ug51 6' o' la {'
'_ 
"" *"r "" t" i:,." p'esence o'every parlv or perso'r lLe Med'cal coLnc
ras bequn to de, berate astot e;rI-oi'9s e\'ery sucF parlv 
-o--oerson
as alolesa o sl-aroo,_'olreo whal ao/lcerne assesso'ias Lero€'eo'
irJ pJV ot p"""n "ha 
a so be inforrned' lf in any case the l\4€dicaL
c"rl,ii06"" ""t 
ua""pt th€ advico oi the assessor on any quesuon as
aloresaid.
'19, {- ) roltilnslano'ng a 'rl',_ g conla neo i' Seclor I J eacr reo'cal
" ' p*tir'" ," s'a-' pay 'o ine ved ca' coJ' c o r o' be'ore l' e lh'_l/'l' sl
oav o' Deceroe' o' eve-y /ea' a enexar 'ee o' Iwo nJ_o'ed rJoee5 fo'
lhe conl rLla_ce o'-19 na-e 11 lne -e9 sler'
zt irne renewa''ee's ^oL Ta o De'ole ll^o dLe )alg' he Feg'' 'ar s*a '-e-ove
Ihe ;ame olre dolaule' i or lne regisle': Prov'oedlnaille nare.so
,"n"r", .',ry o" '"'""1"_eo iI t e Ieq'sle' o' oay nenl o' IFe * t"l:-'::
'nsuc' ran-e,a^os-o,ecl os-chcondrt'ons as-ndybep'escl'beoo/
lules
20 {l) Ine o/oless on ' ega''y qLa ''ieo red'ca' p acl'l oref ol oL} ouar'ied
raed,ca. p.aCt,r one' , O alv vvo'dS lToOrl._g a peKo 
.'l 
recogn leo 0y aw
as anedca pracllro^ero'renoe-ol l_erecl'ca oroiess'o1' s"al'_ea1
i-r"Jic" p,""rltione, teg stered under this Act oI a medical pracUlioner
irno"" nrtiu i" iot rf," tl;6 being borne on the lndian Medjcal Begisler
maintaineO unAer tne lnd an Medlcal CounciL Act' 1956 (Centlal Act 102
oi 1956).
,2, n 
"",i 
i au," uq-''"o b7 a-y Acl f 'o- d1y'ied'car pracl t onel or neo ca_ 
oiiii", . ,u'r o" ,"'io 'r ine person s'gr lng I'e same sl_a ' fave bee-
reorstered ,nde'tr s Act o f is ra-ne s'_a l hale oee_ bo _e or 1' e l_o an
N4;dica Register relerred to ln slrb_s€ctlon (1)'
21. A oerson \ rhose name is lorthe time belng bor'e on ihe lndian l\'4edicaLReg ster
'' 1i,"""i""i ,"o""iit elnai" tl'al"ur co'n"iL nct' 1956' or ol the Modical council
ilnv otne_ Stare ir'cd a, sha., oe e'g b e to no o a1l appo 1r'-ler1as.a
p'ysf an SLrgeon oI olher rleo'cal olJice' - ary drspe'sa'v' "rosoLIal'
5
Enii ed to hold
Ce,4ain
Appointmenls.
Exemptloh From
serving On
inquest, Etc.
Fees payable to
memb€rs.
Dlsposal of Fees
Publication or list
Practitloners.
Notice ot death.
Penaltles.
Elections to be
heldby
distributlve vote-
infirmary or ly ng-in hospital, or ln any publlc eslablishmeni, body or institllion,
where the modern sc entliic medic ne ls pracl ced.
22. Every Fegistrar oi Deaths on receiving the noUce ol the death of a i,4edical
praclilionerreg stered under this Acl shal lorthwilh transit by postto the
Registrar appointed under this Act a certificate under hls own hand oi sl.lch
death with the particulars oi the tlme and place ot death,
23. Nohailhsiandlng anythin0 jn any other aw for ihe time being in, every person
who shall be registered und6r this Act shal be exer'rpi, if h€ so desirgs, from
seruing on any inquest or as a iunior under the Code of Crimlnal
Procedure,1998 (Central Aci No. V ol 1998).
24, There shall be pa d to lhe members of the Medical Council sr.lch iees {or
altBndanc6 and such reasonable traveling expenses as shall fTom time to
time be allowed bythe Medical Council and approved bylhe State.Governmonl.
25. All money recelved by the Medical Council as fees under lhis Acl shall bo
applied forhe purposes of lhis Act ln accordanco w lh such rules as rnay be
made in this behali by the Stato Govelnmoni.
26. (1) The Registrar shall every year on or before thethirtieth day of Juhe
shall publish ln lhe Official Gazotte a correct lisl of th6 n6mes and
qualllicalions of all practitioners entored in ihe regisier s nce the firsi day
of January oJ that year.
2) A copy of the list p!blished under sub-section (1) shatl be evidenc6 in all
courls and in judiclalor qLiasl-judlciatproceedingsthat the persons iherein
specllied are reglslered accord ng 10 the provisions oi this Act, and the
absence of the name ol any person torm such copy shall be evidence,
uniil lhe contrary is proved that such person is not registered according to
the provisions of thls Act:
Provided thai n the case of any person whos€ name does not appear
in s uch copy, a certiiied copy un de I lhe ha nd of ihe Reglstrar oi the entry
of the nam6 oi such porson on the regist6r shall be evidence thal suoh
person is reg stered under the provisions of,this Actl
27; All e ecrtions under this Aci shall be held accordlng to.the distributive syslenr
of votiog
Explanation.- Distrlbutive system ol voling nreans a system of voting.in
which every voter shal bo entitled to give as many vo16s as there:are seats.
to be filledt Provided thal no voter shall give moro than one vote to any one
oandidate; Provided iurther thatno voting paper shall be deemed;to be valid
unless ihe voler hasrecorded all the vol6s wh ch he is entitled:to glvs.
28. Whoevertalse y pretends lo be reg stered under th s Act.or nol being regislered
under this Acl uses ln connection w lh his name or liUe any words or lotters
repres€ntng thal he is so registered sha l, whelher any.person is actually
deceived by such pretence or representatlon or nol, be punished in th6 case
of a lirst conviction wilh a fine which may ext6nd 10 two thousand rupees and
. in lhe case ol subsequent may conviction wilh Jine $rhlch rnay ext€ndlto i€n
lhousand rLJpees,
Protection oJ
actlon take n in
good fallh.
Jurisdi:ction of'f
Civll courts.
lPower to ma ke
.29. No suit or olher legal proceedirlg shall lie aga nsl the State Government or 1
he Medical Councll or any oiiicer or seNanl oi the State Governmenl or
N/ed cal Councll io. any hing that ls in good laith done or lntended 1o be done
under th s Act.
30. No act done in the exerclse of ahy power conferred by or under thls Act on
the State Government or tlre Council or the Regislrar shall be questloned n
any Civll Court.
31. (1) The State Government, after previous publicalion' may by Notillcalion
make ru es io carry oul lhe pLlrposes oi this Aci
2) Ev6ry rule rnade underthis S€cllon sha 'be laid as,soon as may be atter
It is made, beiorie the State Leglslalure while lt is in session, and iJ beiore
tho expiry oi the session in which il s .So laid, agree n making any
. modificalion n the rule oi agree that the ru e shall not be made, the ru e
rnade ihereailer have etlect only in such modllied Iorm or be of no effect,
as the case may.bei howevel thal any such modlfication or annu ment
shall be wlthortl prejudice tothe va idity ol anr(hlng previously done Lrnder
thal r!le.
32. (1) Subiect 10 the prov s ons oi this Act and the rules made under Section 31,
iheCouncil may, withtheprevious approva! 01lhe State Government,
ntake rogulat ons lo carry out the provlsions ol this Act.
(2) A I regulaUons made by the Council !nder this Act shall be publlshed in
the oflicial Gazette.
(3) lt shall be lawfulior the Siate Governrnenl by Noliiicaiion lo cance or
alier any regulalion made under this Act.
33. (1) lf ai any lime il shall appear lo the State GovErnment that the C ouncil has
la llod to exercise o r has exceeded or abused any oi th 6 powe rs conlelred
upon lt, by or LJnder this Act, or hasJailed to perform any of the dulies
n'tposed upon il, by or under this Act, ihe State Government rnay, ii it
'considers suchJaiure,rexcess or abuse to be a sorious characlel,
noliiy ihe particuLars thereof to the Council, and ii the Co!ncilJalis to
rem;dy suchdeiauli, excessoTrabuse, wilhin such tlrne as ihe State
Governm€nt may iix in thls:b€hali, the State Government may dissolve
ihe CounciLand cause all or any ofrthe'powers and duties oilhe Council
to be oxelcised or per{omed.by such person andJorsuch perod as t
,may thlnk lit and thereupon the lunds andlpropelly oi the Council shalL
vest in ihe State GovBrnment lor the purpose oi thls Act, until a ne\^r
Co!ncil shallhave been constituted under Secuon 3.
(2) When the State,Government has disso ved the CoLrncllunder sub-Seclion
(1), i1 shalliake sleps as soon as may be conven snt to con slitLJle a new
Council undor seclion3, andthercupon theiproperty and lunds reielred to
ln Sub-sectlolr (1) shal revert ln lhe Council so consliluted
(3) Notwlthsianding an!4h ng contained in this Act, rL.lLes or regu ations' i, at
any time, il shallappear to lhe State Government thatthe Council or any
other authority ompowerod to exerclse any oi the powers or to periorm
any oi the ,unct ons under this Acl, has noi been vaLidLy constltL.lted or
appointed, the Staie Government may cause any such powers or
Regulations.
Control.
Dilficullles
funcllons to be exercised or perfornled by such persoh in such mannerandfor such oe.od rolexceeo.rg six n;1.hs a4d sublec. ro suil.- -
cordrtionsas rhe Srale Gove.nmerr lh.nks lit,
34. (1\ l, any diitic Lty arise ngiv.igefiecllorhc'p,ovisronso,th,sAcl .consequence ol the Lransllion olthe saiclptovisions belore lhecom,nerceme-l ol ltns Acr, the Slate coverrment may, by r)oificatio.make such prcvisions as appear lo it to be necessary or expeaient torre -ovhg 'l,e or,iicully.
2) Every notliicaiion issued urder sub_seclion (i)sha as soon asalier it is issued, betaid belore tite State Loqislaiu.e.
A,P.J, ABDUL KALAN],
PFESIDENT.
H.t(. PurkayEsrha {ssJs)
L.R..cum-Secretary,
Gove rn)ent of sikkirn, Gangtok
File No. 16 (82) LD/ 2006
may be
By Order

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