Section 22(3) in THE NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS ACT, 2021
(3)The State Council shall consist of the following, namely:—(a)a person of outstanding ability, proven administrative capacity and integrity, possessing a postgraduate degree in any profession of recognised category of allied and healthcare sciences from any University and having experience of not less than twenty-five years in the field of allied and healthcare sciences, out of which at least ten years shall be as a leader in the area of allied and healthcare professions to be nominated by the State Government--Chairperson;(b)one Director or Additional Director or Joint Director representing medical or health sciences in the State Government--ex officio Member;(c)two persons not below the rank of Dean or Head of the Department from any medical colleges of the State Government--ex officio Members;(d)president of the Autonomous Boards constituted by the State Council under sub-section (1) of section 29--ex officio Member;(e)two persons representing each of the recognised categories specified in the Schedule to be nominated by the State Government having such qualifications and experience as may be prescribed by the State Government--Members; and(f)two persons, representing charitable institutions engaged in education or services in connection with any recognised category, to be nominated by the State Government having such qualifications and experience as may be prescribed by the State Government--Members.
