Section 5D in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
5D. [ The term of office of the Advisory Committee members. [Inserted by Act No. 14 of 2006, dated 6.1.2006.]
- (i) The term of office of a nominated member, both in State Level Committee or in District Level Committee, other than the exofficio members, shall be three years;(ii)If a casual vacancy occurs in the office of nominated members, whether by reason of death, resignation or inability to discharge functions owing to illness or any other incapacity, such vacancy shall be filled by the Government in respect of State Level Committee, or as the case may be, the District Collector in the case of the District Level Committee by making a fresh nomination and the member so nominated shall hold office for the remaining term of office of the person in whose place he is so nominated;(iii)The Member-Convener shall perform such functions as may be assigned to him by the Chairman from time to time;(iv)The intervening period between any two meetings of Advisory Committees constituted under the Act shall not exceed six months.]
