Section 3(2) in The Clinical Establishments (Registration And Regulation) Act, 2010
(2)The National Council shall consist of—(a)Director-General of Health Service, Ministry of Health and Family Welfare, ex officio, who shall be the Chairperson;(b)four representatives out of which one each to be elected by the—(i)Dental Council of India constituted under section 3 of the Dentists Act, 1948 (16 of 1948);(ii)Medical Council of India constituted under section 3 of the Indian Medical Council Act, 1956 (102 of 1956);(iii)Nursing Council of India constituted under section 3 of the Indian Nursing Council Act, 1947 (48 of 1947);(iv)Pharmacy Council of India constituted under section 3 of the Pharmacy Act, 1948 (8 of 1948);(c)three representatives to be elected by the Central Council of Indian Medicine representing the Ayurveda, Siddha and Unani systems of medicine constituted under section 3 of the Indian Medicine Central Council Act, 1970 (48 of 1970);(d)one representative to be elected by the Central Council of Homoeopathy constituted under section 3 of the Homoeopathy Central Council Act, 1973 (59 of 1973);(e)one representative to be elected by the Central Council of the Indian Medical Association;(f)one representative of Bureau of the Indian Sandards constituted under section 3 of the Bureau of Indian Standards Act, 1986 (63 of 1986);(g)two representatives from the Zonal Council set-up under section 15 of the States Reorganisation Act, 1956 (37 of 1956);(h)two representatives from the North-Eastern Council set-up under section 3 of the North-Eastern Council Act, 1971 (84 of 1971);(i)one representative from the line of paramedical systems excluding systems that have been given representation under clause (b);(j)two representatives from National Level Consumer Group to be nominated by the Central Government;(k)one representative from the Associations of Indian Systems of Medicines relating to Ayurveda, Siddha and Unani to be nominated by the Central Government;(l)the Secretary-General of the Quality Council of India, ex officio.
