(1)The State Council shall constitute from among its members an Executive Committee consisting of the President and Vice-President ex officio and the Chief Medical Officer of the State or the States concerned by whatever name called, ex officio, and such number of other members elected by the State Council as may be prescribed.(2)The President and Vice-President of the State Council shall be Chairman and Vice-Chairman, respectively, of the Executive Committee.(3)A member of the Executive Committee shall hold office as such until the expiry of his term of office as member of the State Council, but subject to his being a member of the State Council, he shall be eligible for re-election.(4)The Executive Committee shall exercise and discharge such powers and duties as may be prescribed.
