(1) This Act may be called the Indian Medical Council (Amendment) Act, 2019.

(2) (A) The provisions of this Act shall, except sub-clause (i) of clause (c) of section 2, be deemed to have come into force on the 26th day of September, 2018; and

(B) sub-clause (i) of clause (c) of section 2 shall be deemed to have come into force on the 12th day of January, 2019.

In section 3A of the Indian Medical Council Act, 1956 (102 of 1956),

(a) in sub-section (1), for the words, brackets and figures Indian Medical Council (Amendment) Act, 2010 (32 of 2010) , the words, brackets and figures Indian Medical Council (Amendment) Act, 2019 shall be substituted;

(b) in sub-section (2), for the words three years , the words two years shall be substituted;

(c) in sub-section (4),

(i) for the words seven persons , the words twelve persons shall be substituted;

(ii) for the words and medical education , the words and medical education or proven administrative capacity and experience shall be substituted;

(d) after sub-section (7), the following sub-section shall be inserted, namely:

(7A) The Board of Governors shall be assisted by a Secretary General who shall be appointed by the Central Government on deputation or contract basis and he shall be the head of the secretariat in the Council. .

(1) The Indian Medical Council (Amendment) Second Ordinance, 2019 (Ord. 5 of 2019) is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the Indian Medical Council Act, 1956 (102 of 1956), as amended by the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of the said Act, as amended by this Act.