Section 3(2) in The National Medical Commission, Autonomous Boards (Manner of Appointment of Fourth Member and the Salary, Allowances and Terms and Conditions of Service, and Declaration of Assets, Professional and Commercial Engagements of President and Members) Rules, 2019
(2)The fourth Member of each Autonomous Board, being apart-time Member, to be appointed under subsection (5) of section 17 shall be chosen by draw of lots from among the elected Members of State Medical Councils.
