Section 19(1) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(1)The composition of the Autonomous Boards shall be as under, namely:––(a)the Homoeopathy Education Board shall consist of a President and four Members from the discipline of Homoeopathy;(b)the Medical Assessment and Rating Board for Homoeopathy shall consist of a President from the discipline of Homoeopathy and two Members, out of whom one Member shall be from the discipline of Homoeopathy and the other Member shall be an acceditation expert;(c)the Board of Ethics and Registration for Homoeopathy shall consist of a President from the discipline of Homoeopathy and two Members, out of whom one Member shall be from the discipline of Homoeopathy and the other Member shall be a person who has demonstrated public record of work on medical ethics or chosen fromany of the disciplines of quality assurance, publichealth, lawor patient advocacy.
