Section 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. Manner of appointment of fourth Member of Autonomous Board.
(1)The fourth Member of each Autonomous Board shall be appointed by the Central Government for a period of two years and shall cease to hold office after attaining the age of seventy years, whichever is earlier.(2)The fourth Member of each Autonomous Board, being apart-time Member, to be appointed under subsection (5) of section 17 shall be chosen by draw of lots from among the elected Members of State Medical Councils.(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.(4)The draw of lots shall be conducted on such date as may be decided by the Central Government.(5)The draw of lots shall be conducted with paper slips of uniform size, colour and design bearing individual names of elected Members of the State Medical Council referred to in sub-rule (3), which shall be folded in such manner so as to preserve the confidentiality.(6)The draw of lots shall be conducted consecutively for choosing the fourth Member of each Autonomous Board from amongst the elected Members of State Medical Councils referred to in sub-rule (3) in the following manner, namely: -(a)firstly, for the Under-Graduate Medical Education Board;(b)secondly, for the Post-Graduate Medical Education Board;(c)thirdly, for the Medical Assessment and Rating Board; and(d)fourthly, for the Ethics and Medical Registration Board.(7)The total number of paper slips shall correspond to the total number of elected Members of State Medical Councils referred to in sub-rule (3).(8)During the draw of lots as mentioned in sub-rule (6), one paper slip shall be picked up during each of the draw of lots so as to choose the fourth Member of each Autonomous Board referred to therein.(9)The draw of lots shall be conducted in the presence of the Union Minister of Health and Family Welfare.(10)The video recording of the entire process of draw of lots shall be made and all records relating to the draw of lots shall be kept for a period of six months on the website of the Ministry of Health and Family Welfare for public access.(11)For the purposes of maintaining transparency during the process of draw of lots, media personnel shall be invited.(12)Where the term of a fourth Member of any Autonomous Board chosen under this rule by draw of lots is reduced for any reason to less than two years, the Central Government shall appoint other nominee of the same State Medical Council for the remaining period on the basis of nomination by that State Medical Council.(13)The draw of lots to choose the fourth Member of all the four Autonomous Boards from among the elected Members of State Medical Councils shall be conducted every consecutive two years.
