Section 21(1) in Uttarakhand Medical Council Act, 2002
(1)The council shall have a disciplinary committee comprising of:(i)A Chairman to be nominated by the council;(ii)A member of legislative Assembly of Uttarakhand State nominated by the speaker;(iii)A legal expert to be nominated by the Law Department;(iv)An eminent public man nominated by the Government;(v)An eminent medical specialist in the relevant specialist to which the complaint pertains, to be nominated by the council ; and(vi)A member nominated by Medical Association of Uttarakhand State with minimum ten years standing.
