Section 4(6) in The Clinical Establishments (Central Government) Rules, 2012
(6)The National Council of clinical establishments may request the State Councils or Union territory Councils to provide inputs for its consideration on particular matters. If required, the State Councils Union territory Council shall at the request of the National Councils the Central Government, as the case may be, constitute sub-committee conSisting of members of the State and Union territory Council and field experts fOr such period not exceeding one year, for deliberations and making recommendations on a particular matter or issue.
