Section 3(2) in Goa Clinical Establishments (Registration and Regulation) Act, 2019
(2)The Council shall consist of the following members, namely:-(a)Secretary to the Government of Goa in Health Department ...................... Chairman.(b)Dean, Goa Medical College .............................. Member.(c)Six Representatives out of which one to be elected by each Executive Committee of,-(i)Goa Medical Council ..... Member.(ii)Goa Dental Council ........ Member.(iii)Goa Nursing Council .... Member.(iv)Goa State Pharmacy Council ............................ Member.(v)Goa Board of Indian System of Medicine and Homoeopathy (Ayurveda and Homoeopathy) ................ Member.(vi)Any other Council in recognized System of Medicine .................. Member.(d)Three representatives to be elected by Indian Medical Association, Goa branch .... Members.(e)One representative from paramedical systems but other than from clause (c) to be nominated by the Government ........................ Member.(f)One representative to be elected by Members of Association of Private Nursing Homes in the State of Goa. ...................... Member.(g)Two representatives to be nominated by the Government ............. Members.(h)Director of Health Services, Government of Goa ............ Member Secretary.
