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State of Kerala - Section
Section 3 in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
3. [ Constitution of Admission Supervisory Committee. [Substituted by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.]
- The Government shall, by notification in the Gazette, constitute an Admission Supervisory Committee consisting of the following members for the purpose of supervision and issuing guidelines of admission process in the private medical educational institutions, namely: -| (a) A retired Judge of High Court | .. | Chairperson |
| (b) Secretary, Health and Family Welfare Department (ex-officio) | .. | Member Secretary |
| (c) Law Secretary (ex-officio) | .. | Member |
| (d) A representative of Medical Council of India nominated by the Government | .. | Member |
| (e) Commissioner of EntranceExaminations (ex-officio) | .. | Member |
| (f) An educational expert belonging to Scheduled Caste or Scheduled Tribe nominated by the Government in consultation with the Chairperson | .. | Member |