Section 11 in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
11. Constitution and composition of Advisory council for Homoeopathy.—
(1)The Central Government shall, by notification, constitute an advisory body to be known as the Advisory Council for Homoeopathy.(2)The Council shallconsist of a Chairperson and the followingMembers, namely:—(a)the Chairperson of the Commission shall be the ex officio Chairperson of the Council;(b)everyMember of the Commission shall be ex officiomember of the Council;(c)one Member, to represent each State, who is the Vice-Chancellor of a University in that State, possessing qualifications in Homoeopathy, to be nominated by that State Government, and one member to represent each Union territory, who is the Vice- Chancellor of a University in that Union territory, possessing qualifications in Homoeopathy, to be nominated by the Ministry of Home Affairs in the Government of India:Provided that where the Vice-Chancellor possessing qualifications in Homoeopathy is not available, a Dean or Head of Faculty possessing qualifications in Homoeopathy shall be nominated;(d)one member to represent each State and each Union territory from amongst elected members of the State Homoeopathy Medical Council, to be nominated by that State Medical Council;(e)the Chairman, University Grants Commission;(f)the Director, National Assessment and Accreditation Council;(g)four Members to be nominated by the Central Government from amongst persons holding the post of Director in the Indian Institutes of Technology, Indian Institutes of Management and the Indian Institute of Science;(h)the terms of non-ex officio Members in the Council shall be four years.
