Section 3 in A.P. State Council for Physiotherapy Act, 2019
3. Constitution and Composition of Council.
(1)The State Government shall, as soon as may, after the commencement of this Act, constitute a Council to be called the "Andhra Pradesh State Council for Physiotherapy".(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.(3)Notwithstanding anything contained in sub-section (1),-(i)in respect of the constitution of the Council for the first time under this Act, the members thereof including the President and the Vice-President as mentioned in Section 6 shall be nominated by the State Government from amongst persons qualified to be elected or nominated as members; and(ii)the members so nominated shall hold office for such period not exceeding three years.
