Section 35(3)(a) in THE SURROGACY (REGULATION) ACT, 2021

[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

(a)when appointed for the whole of the State or the Union territory, consist of—

(i)an officer of or above the rank of the Joint Secretary of the Health and Family Welfare Department--Chairperson, ex officio;

(ii)an officer of or above the rank of the Joint Director of the Health and Family Welfare Department--Vice Chairperson, ex officio;

(iii)an eminent woman representing women's organisation--member;

(iv)an officer of Law Department of the State or the Union territory concerned not below the rank of a Deputy Secretary--member; and

(v)an eminent registered medical practitioner--member:

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