Section 20(2) in THE NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS ACT, 2021
(2)The Interim Commission constituted under sub-section (1) shall consist of the following, namely:-(a)Additional Secretary to the Government of India in the Ministry of Health and Family Welfare-Chairperson;(b)Joint Secretary to the Government of India in the Ministry of Health and Family Welfare-member;(c)Joint Secretary to the Government of India in the Department of Legal Affairs, Ministry of Law and Justice--member;(d)Joint Secretary to the Government of India in the Department of Higher Education--member;(e)Joint Secretary to the Government of India in the Ministry of Social Justice and Empowerment-member;(f)Joint Secretary to the Government of India in the Ministry of Skill Development and Entrepreneurship--member;(g)One representative of the Directorate General of Health Services not below the rank of Deputy Director General--member;(h)One representative of the National Medical Commission constituted under section 3 of the National Medical Commission Act, 2019 (30 of 2019) not below the rank of Deputy Secretary to the Government of India--member;(i)One representative of the Rehabilitation Council of India not below the rank of Deputy Secretary to the Government of India--member;(j)One representative of the Atomic Energy Regulatory Board not below the rank of Deputy Secretary to the Government of India--member;(k)two persons representing each of the recognised categories having such qualifications and experiences as may be prescribed by the Central Government--member:Provided that the Interim Commission may engage experts from unrepresented professions specified in the Schedule as necessary.
