Section 4(1) in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
(1)With effect from such date as the State Government may, by notification appoint in this behalf, there shall be established for the purposes of the Act a council to be called the State Council of Clinical Establishments Uttar Pradesh.(a)The Principal Secretary/Secretary, to the Government of Uttar Pradesh in Medical and Health Department who shall be the Chairperson, (ex officio)(b)The Director-General, Medical and Health Service, Uttar Pradesh who shall be the Secretary.(ex officio)(c)The Director of every wing of Indian Medical systems, who shall be the Member (ex officio)(d)One representative each to be elected by the executive committee of-(i)State Medical Council of India(ii)State Dental Council of India(iii)State Nursing Council of India(iv)State Pharmacy Council of India(e)Three representatives to be elected by the executive of State Council of Indian medicine representating the Ayurveda, Siddha and Unani systems of medicine,(f)One representative to be elected by the State Council of the Indian Medical Association,(g)One representative from the line of paramedical systems,(h)Two representatives from State level consumer groups of reputed non-Governmental organizations working in the field of health,
