Section 4(3) in THE NATIONAL COMMISSION FOR INDIAN SYSTEM OF MEDICINE ACT, 2020
(3)The following persons shall be appointed by the Central Government as ex officio Members of the Commission, namely:—(a)the President of the Board of Ayurveda;(b)the President of the Board of Unani, Siddha and Sowa-Rigpa;(c)the President of the Medical Assessment and Rating Board for Indian System of Medicine;(d)the President of the Board of Ethics and Registration for Indian System of Medicine;(e)Advisor (Ayurveda) or Joint Secretary to the Government of India in-charge of Ayurveda and Advisor (Unani) or Joint Secretary to the Government of India in-charge of Unani, in the Ministry of AYUSH;(f)the Director, All India Institute of Ayurveda, New Delhi;(g)the Director General, Central Council for Research in Ayurvedic Sciences, New Delhi;(h)the Director General, Central Council for Research in Unani Medicine, New Delhi;(i)the Director General, Central Council for Research in Siddha, Chennai;(j)the Director, National Institute of Siddha, Chennai;(k)the Director, National Institute of Unani, Bengaluru;(l)the Director, North Eastern Institute on Ayurveda and Homoeopathy, Shillong;(m)the Director, Institute of Post Graduate Teaching and Research in Ayurveda, Jamnagar; and(n)the Director, National Institute of Ayurveda, Jaipur.
