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State of Haryana - Section

Section 3 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

3. State Council.

(1)The State Government shall, by notification, constitute for the purposes of this Act, a council to be called the State Council for Clinical Establishments.
(2)The State Council shall consist of the following members, namely:-
(i) Secretary, Health Department Chairperson
(ii) Director General, Health Services Member Secretary
(iii) one officer, not below the rank of Director, Health Services Member
(iv) Deputy Director (Policy Matters) Member
(v) Director General Ayush or his representative not below therank of Assistant Director Member
(vi) one representative each from the -
  (a) Haryana Medical Council;  
  (b) Haryana State Dental Council;  
  (c) State Nursing Council Haryana;  
  (d) Haryana State Pharmacy Council;  
(vii) one representative from the Indian Medical Association(Haryana State);
(viii) two representatives from reputed non-Governmentalorganizations working in the field of health, to be nominated bythe State Government.
(3)The nominated members shall hold office for a term of three years and shall be eligible for re-nomination for one more term of three years.
(4)The State Council may perform its functions notwithstanding any vacancy therein.