Section 5A in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
5A. [ Constitution of State Level and District Level Advisory Committees. [Inserted by Act No. 14 of 2006, dated 6.1.2006.]
(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 Government representing one from each of Departments of Law, Women Development, Child Welfare & Disabled Welfare, Social Welfare, Tribunal 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 Andhra Pradesh 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 Andhra Pradesh 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.]
