Section 4(3) in National Medical Commission Act, 2019
(3)The following persons shall be the ex officio Members of the Commission, namely: -(a)the President of the Under-Graduate Medical Education Board;(b)the President of the Post-Graduate Medical Education Board;(c)the President of the Medical Assessment and Rating Board;(d)the President of the Ethics and Medical Registration Board;(e)the Director General of Health Services, Directorate General of Health Services, New Delhi;(f)the Director General, Indian Council of Medical Research;(g)a Director of any of the All India Institutes of Medical Sciences, to be nominated by the Central Government;(h)two persons from amongst the Directors of Postgraduate Institute of Medical Education and Research, Chandigarh; Jawaharlal Institute of Postgraduate Medical Education and Research, Puducherry; Tata Memorial Hospital, Mumbai; North Eastern Indira Gandhi Regional Institute of Health and Medical Sciences, Shillong; and All India Institute of Hygiene and Public Health, Kolkata; to be nominated by the Central Government; and(i)one person to represent the Ministry of the Central Government dealing with Health and Family Welfare, not below the rank of Additional Secretary to the Government of India, to be nominated by that Ministry.
