Section 10 in The Employees' State Insurance Act, 1948
10. Medical Benefit Council.
(1)The Central Government shall constitute a Medical Benefit Council consisting of(a)the Director General, the Employees' State Insurance Corporation, ex officio as Chairman;(b)the Director General, Health Services, ex officio as Co-chairman;(c)the Medical Commissioner of the Corporation, ex officio ;(d)one member each representing each of the States (other than Union territories) in which this Act is in force to be appointed by the State Government concerned;(e)three members representing employers to be appointed by the Central Government in consultation with such organisations of employers as may be recognised for the purpose by the Central Government;(f)three members representing employees to be appointed by the Central Government in consultation with such organisations of employees as may be recognised for the purpose by the Central Government; and(g)three members, of whom not less than one shall be a woman, representing the medical profession, to be appointed by the Central Government in consultation with such organisations of medical practitioners as may be recognised for the purpose by the Central Government.(2)Save as otherwise expressly provided in this Act, the term of office of a member of the Medical Benefit Council, other than a member referred to in any of the clauses (a) to (d) of sub-section (1), shall be four years from the date on which his appointment is notified:Provided that a member of the Medical Benefit Council, shall, notwithstanding the expiry of the said period of four years continue to hold office until the appointment of his successor is notified.(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.
