Section 8(2) in The Clinical Establishments (Registration And Regulation) Act, 2010
(2)The State Council or the Union territory Council, as the case may be, shall consist of the following members, namely:—(a)Secretary, Health—ex officio, who shall be the Chairman;(b)Director of Health Services—ex officio member-secretary;(c)Directors of different streams of Indian Systems of Medicine—ex officio members;(d)one representative each to be elected by the executive committee of—(i)State Medical Council of India;(ii)State Dental Council of India;(iii)State Nursing Council of India;(iv)State Pharmacy Council of India;(e)three representatives to be elected by the Executive of the State Council or the Union territory Council, as the case may be, of Indian Medicine representing the Ayurveda, Siddha and Unani systems of medicine;(f)one representative to be elected by the State Council of the Indian Medical Association;(g)one representative from the line of paramedical systems;(h)two representatives from State level consumer groups or reputed non-Governmental organisations working in the field of health.
