Section 5A in Telangana Allopathic Private Medical Care Establishments (Registration and Regulation) Act, 2002
5A. [ Constitution of State Level and District Level Advisory Committees. [Sections 5A, 5B, 5C & 5D with marginal headings substituted by Act No.14 of 2006.]
(1)There shall be constituted at State Level, a State Level Advisory Committee with the following members, namely:-(i)Special Chief Secretary / Principal Secretary / Secretary to Government, dealing with the subject in Health, Medical & Family Welfare Department...Chairman Ex-officio;(ii)Four officers not below the rank of Deputy Secretary to Government, to be nominated by the Government representing one from each of Departments of Law, Women Development, Child Welfare and Disabled Welfare, Social Welfare, Tribal Welfare and Backward Classes Welfare.....Members;(iii)The Director of Medical Education....Member- Convener; and(iv)Ten Members to be nominated by the Government of whom,-(a)two from the Indian Medical Association;(b)two from the [Telangana] Private Nursing Homes Association;(c)two from related medical professional organisations and eminent doctors;(d)two from consumer forums and social activists; and(e)two eminent professionals from health related areas and representatives of women welfare organisations.(2)There shall be constituted at each district level, a District Level Advisory Committee with the following members, namely:-(i)The District Collector.....Chairman Ex-officio;(ii)the District Medical and Health Officer....Member- Convener; and(iii)ten Members to be nominated by the District Collector of whom,-(a)two from the Indian Medical Association;(b)two from the [Telangana] [Substituted by G.O.Ms.No.111, Health, Medical & Family Welfare (D1) Department, dated 29.12.2015.] Private Nursing Homes Association;(c)two from reputed Non-Governmental Organisations working in the area of health and related activities;(d)two from Zilla Samakhya; and(e)two from legal professionals and consumer organisations.
