Section 12 in THE NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS ACT, 2021
12. National Allied and Healthcare Advisory Council.—
(1)The Central Government shall constitute an Advisory Council to be known as National Allied and Healthcare Advisory Council to advise the Commission on the issues relating to allied and healthcare professionals.(2)The Advisory Council shall consist of the following persons, namely:—(i)Chairperson of the Commission--Chairperson;(ii)all Members of the Commission--ex officio member;(iii)Principal Secretary dealing with medical education or his nominee from each State--member;(iv)Chairperson of the State Council--member; and(v)Principal Secretary dealing with medical education or his nominee representing each Union territory--member.(3)The Advisory Council shall meet once in a year at Delhi as may be decided by the Chairperson of the Advisory Council.
