Section 5A(2) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
(2)There shall be constituted at each district level, a District Level Advisory Committee with the following members, namely:(i)the District Collector Chairman Ex-officio;(ii)the District Medical and Health Officer Member-Convener; and(iii)ten Members to be nominated by the District Collector of whom,-(a)two from the Indian Medical Association;(b)two from the Andhra Pradesh Private Nursing Homes Association;(c)two from reputed Non-Governmental Organisations working in the area of health and related activities;(d)two from Zilla Samakhya; and(e)two from legal professionals and consumer organisations.]
