Section 3(2) in A.P. State Council for Physiotherapy Act, 2019
(2)The Council shall consist of the following members, namely,-(i)The Secretary to Government, Health, Medical and Family Welfare Department or the Director of Public Health & Family Welfare, as may be nominated by the State Government, ex-officio;(ii)The Director, Medical Education; ex-officio;(iii)One member not below the rank of Deputy Secretary to Government, Health and Family Welfare Department, dealing with the matters relating to Physiotherapy, to be nominated by the State Government;(iv)One member not below the rank of Deputy Secretary to Government, Finance Department, to be nominated by the State Government;(v)One member not below the rank of Deputy Secretary to Government, Law Department, to be nominated by the State Government;(vi)One member from the Andhra Pradesh Medical Council to be nominated by the State Government;(vii)Four members from Physiotherapists, to be elected from amongst the registered practitioners enrolled, in the register of Physiotherapists;(viii)Four Physiotherapists from recognized Physiotherapy teaching institutions, holding teaching posts, representing from Dr. NTR University of Health Sciences, Vijayawada/ Sri Venkateswara Institute of Medical Sciences (SVIMS), Tirupati, to be nominated by the State Government;(ix)Two Physiotherapists, to be nominated by the State Government from the Government Institutions or Hospitals imparting physiotherapy education;(x)Two Physiotherapists to be nominated by the State Government to represent such Physiotherapy organizations which can represent the interests of Physiotherapy:Provided that the election of the members referred to in clause (vii) shall be held at such place and in such manner as may be prescribed.
