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[Cites 0, Cited by 1] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in The Employees' State Insurance Act, 1948

(3)A member of the Medical Benefit Council referred to in claus­es (b) and (d) of sub-section (1) shall hold office during the pleasure of the Government appointing him.
(a)the Director General, Health Services ex officio , as Chair­man;
(b)a Deputy Director General, Health Services, to be appoint­ed by the Central Government.”