Section 27(f) in THE SURROGACY (REGULATION) ACT, 2021
(f)ten expert members to be appointed by the State Government in such manner as may be prescribed, two each from amongst—(i)eminent medical geneticists or embryologists;(ii)eminent gynaecologists and obstetricians;(iii)eminent social scientists;(iv)representatives of women welfare organisations; and(v)representatives from civil society working on women's health and child issues, possessing such qualifications and experiences as may be prescribed;
