Section 5A(1) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
(1)There shall be constituted at State Level, a State Level Advisory Committee with the following members, namely:(i)Special Chief Secretary/Principal Secretary/Secretary to Government, dealing with the subject in Health Medical & Family Welfare Department................. Chairman Ex-officio;(ii)Four officers not below the rank of Deputy Secretary to Government to be nominated by Government representing one from each of Departments of Law, Women Development, Child Welfare & Disabled Welfare, Social Welfare, Tribunal Welfare and Backward Classes Welfare Members.(iii)The Director of Medical Education Member-Convener; and(iv)Ten Members to be nominated by the Government of whom,-(a)two from the Indian Medical Association;(b)two from the Andhra Pradesh Private Nursing Homes Association;(c)two from related medical professional organisations and eminent doctors;(d)two from consumer forums and social activists; and(e)two eminent professionals from health related areas and representatives of women welfare organisations.
