Section 10(1) in The Employees' State Insurance Act, 1948
(1)The Central Government shall constitute a Medical Benefit Council consisting of(a)the Director General, the Employees' State Insurance Corporation, ex officio as Chairman;(b)the Director General, Health Services, ex officio as Co-chairman;(c)the Medical Commissioner of the Corporation, ex officio ;(d)one member each representing each of the States (other than Union territories) in which this Act is in force to be appointed by the State Government concerned;(e)three members representing employers to be appointed by the Central Government in consultation with such organisations of employers as may be recognised for the purpose by the Central Government;(f)three members representing employees to be appointed by the Central Government in consultation with such organisations of employees as may be recognised for the purpose by the Central Government; and(g)three members, of whom not less than one shall be a woman, representing the medical profession, to be appointed by the Central Government in consultation with such organisations of medical practitioners as may be recognised for the purpose by the Central Government.
