Section 35(3) in THE SURROGACY (REGULATION) ACT, 2021
(3)The appropriate authority, under sub-section (1) or sub-section (2), shall,—(a)when appointed for the whole of the State or the Union territory, consist of—(i)an officer of or above the rank of the Joint Secretary of the Health and Family Welfare Department--Chairperson, ex officio;(ii)an officer of or above the rank of the Joint Director of the Health and Family Welfare Department--Vice Chairperson, ex officio;(iii)an eminent woman representing women's organisation--member;(iv)an officer of Law Department of the State or the Union territory concerned not below the rank of a Deputy Secretary--member; and(v)an eminent registered medical practitioner--member:Provided that any vacancy occurring therein shall be filled within one month of the occurrence of such vacancy;(b)when appointed for any part of the State or the Union territory, be officers of such other rank as the State Government or the Central Government, as the case may be, may deem fit.
