Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com INDIAN MEDICAL COUNCIL (POSTGRADUATE MEDICAL EDUCATION COMMITTEE) RULES, 1961 CONTENTS 1. Short title 2. Definitions 3. Term of office of members 4. Resignation of members and filling of casual vacancies 5. Chairman 6. Meetings of the Committee 7. Minutes INDIAN MEDICAL COUNCIL (POSTGRADUATE MEDICAL EDUCATION COMMITTEE) RULES, 1961 In exercise of the powers conferred by Sec. 32 of the Indian Medical Council Act, 1956 (102 of 1956), the Central Government hereby makes the following rules, namely: 1. Short title :- These rules may be called the Indian Medical Council (Post- graduate Medical Education Committee) Rules, 1961.requires, 2. Definitions :- In these rules, unless the context otherwise constituted under sec. 20 of the Indian Medical Council Act, 1956 (102 of 1956); (a) "Committee" means the Post-graduate Medical Education Committee (b) "Council" means the Medical Council of India; (c) "Member" means a member of the Committee. 3. Term of office of members :- A member shall hold office for a term of five years from the date of his nomination or electron on the Committee or for so long as he continues to be a member of the Council, whichever is shorter. 4. Resignation of members and filling of casual vacancies :- (1) A member may at any time resign his office by a letter addressed to the President of the Council. When a vacancy on the Committee occurs the President of the Council shall forthwith report the fact of such vacancy to the Central Government. (2) A casual vacancy in the Committee shall be filled by nomination or election, as the case may be, and the person nominated or elected to fill the vacancy shall hold office only for the remainder of the term for which the member whose place he takes was nominated or elected. (3) Members shall be eligible tor re-nomination or re-election. 5. Chairman :- The Committee shall elect from amongst the members a Chairman who shall preside over meetings of the Committee. In the absence of the Chairman, a member elected by the members present from amongst themselves shall preside over the meeting. 6. Meetings of the Committee :- The meetings of the Committee shall ordinarily be held at New Delhi on such dates as may be fixed by the President of the Council. The Secretary of the Council shall issue with the notice of the meeting a complete agenda showing the business to be brought before the meeting. 7. Minutes :- (1) The Secretary of the Council shall keep a record of the minutes of the meeting of the Committee. (2) The Council shall forward to the Central Government a copy of the minutes of each meeting of the Committee together with its comments.