Section 3(3) in The National Medical Commission, Autonomous Boards (Manner of Appointment of Fourth Member and the Salary, Allowances and Terms and Conditions of Service, and Declaration of Assets, Professional and Commercial Engagements of President and Members) Rules, 2019
(3)The elected Members of State Medical Councils referred to in sub-rule (2) shall also be the Members of the Medical Advisory Council appointed under clause (e) of sub-section (2) of section 11:Provided that for the purpose of ensuring representation of maximum States and Union Territories, -(i)the Members of the Medical Advisory Council who are appointed as Members of the Commission under clause (c) of sub-section (4) of section 4; and(ii)the nominees of the States and Union territories which are already represented in the Commission by the Members appointed under clause (b) of sub-section (4) of section 4, shall not be considered for the draw of lots under this rule.
