Section 5A(2) in Telangana Allopathic Private Medical Care Establishments (Registration and Regulation) Act, 2002
(2)There shall be constituted at each district level, a District Level Advisory Committee with the following members, namely:-(i)The District Collector.....Chairman Ex-officio;(ii)the District Medical and Health Officer....Member- Convener; and(iii)ten Members to be nominated by the District Collector of whom,-(a)two from the Indian Medical Association;(b)two from the [Telangana] [Substituted by G.O.Ms.No.111, Health, Medical & Family Welfare (D1) Department, dated 29.12.2015.] Private Nursing Homes Association;(c)two from reputed Non-Governmental Organisations working in the area of health and related activities;(d)two from Zilla Samakhya; and(e)two from legal professionals and consumer organisations.
