Section 4(1) in The Chhattisgarh Sah Chikitsa Parishad Act, 2001
(1)The Council shall consist of the following members, namely :-(A)Ex-officio(i)Minister for Public Health, Family Welfare and Medical Education.(ii)Director, Medical Education.(iii)Director, Health Services.(iv)Director, Indigenous Systems of Medicine and Homeopathy.(v)Chairman of the Vyavsayik Parishad Mandal Chhattisgarh or his nominee not below the rank of controller.(B)Nominated Members(vi)One Dean of State or Autonomous Medical College.(vii)One Principal of State or Autonomous Ayurvedic College.(viii)One Professor of Orthopedics of Government or Autonomous Medical College or Principal of Autonomous College of Physiotherapy.(ix)One Professor and Head of Department of State or Autonomous Ayurvedic College in which the course in Paramedical subject is run.(x)One Professor and Head of the Department of State or Autonomous Ayurvedic or Homeopathy or Unani College in which any Paramedical subject is run.(C)Elected Members(xi)Five members to be elected from themselves by the registered Paramedical Practitioners in such manner as may be prescribed by regulations :Provided that in the case of constitution of the Council for the first time after the commencement of the Act the members under this category shall be nominated by the State Government.
