Section 3(6) in The National Medical Commission, Autonomous Boards (Manner of Appointment of Fourth Member and the Salary, Allowances and Terms and Conditions of Service, and Declaration of Assets, Professional and Commercial Engagements of President and Members) Rules, 2019
(6)The draw of lots shall be conducted consecutively for choosing the fourth Member of each Autonomous Board from amongst the elected Members of State Medical Councils referred to in sub-rule (3) in the following manner, namely: -(a)firstly, for the Under-Graduate Medical Education Board;(b)secondly, for the Post-Graduate Medical Education Board;(c)thirdly, for the Medical Assessment and Rating Board; and(d)fourthly, for the Ethics and Medical Registration Board.
