Report No. 196

6. Expert medical opinion to be obtained by medical practitioner for purposes of section 5:-

(1) No decision to withhold or withdraw medical treatment in respect of patients referred to in section 5 shall be taken by any medical practitioner unless such medical practitioner has consulted and obtained the opinion in writing of three medical practitioners selected by him from the panel of medical experts referred to in section 7, who are experts in relation to the illness of the patient and unless the majority opinion of the experts is in favour of withholding or withdrawing the medical treatment.

(2) Where there is difference in the opinion of the three medical experts, the majority opinion shall prevail.