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State of Assam - Section

Section 4 in The Assam Health Establishments Act, 1993

4. Constitution of State Health Authority and its term.

(1)The Government may, by notification constitute an authority to be called the State Health Authority. The Health Authority shall be a body corporate having perpetual succession and common seal and may sue and be sued.
(2)The Health Authority shall consist of seven members including the Chairman and shall be constituted in the following manner :-