Section 3 in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007
3. Authorities.
(1)The composition of following Authorities shall be notified by Government from time to time for a period of 3 (three) years: -(a)A.P. Allopathic Private Medical Care Establishment Registering Authority (APMCERA)(b)State Level Advisory Committees (SLAC)(c)District Level Advisory Committees (DLAC)(d)State Level Appellate Board (SLAB)(e)District Registering Authority (DRA)(2)The Committees shall meet at least twice in a year and the gap between the two meetings shall not exceed 6 (six) months.(3)The Member - Convener shall send notice of the proposed meeting to the members of the Committees concerned at least 15 days in advance, indicating time, dated and place of the meeting.(4)The Member Convener shall attend such functions and duties as may be assigned to him/her by the Chairman from time to time.(5)The Chairman of the District Registering Authority i.e. DM and HO shall receive the application in the prescribed Form-I annexed to these rules from - the Establishments for registration along with the fees prescribed in Rule 15.
