Section 8(1) in The Clinical Establishments (Central Government) Rules, 2012
(1)Qualifications and the terms and conditions for appointment of the members of the authority. - The district registering authority established by way of notification by the State Government under clause (c) of sub-section (1) of section 10 of the Act shall consist of three other members who shall be nominated by the District Collector or District Magistrate and they shall include the City Police Commissioner or Senior Superintendent of Police or Superintendent of Police, or his nominee, as the case may be, a senior level officer of the Local Self Government at the district level, one representative from a professional medical association or body having presence preferably in the district or within the State, as the case may be, for a tenure of two years.
