Section 3 in Arunachal Pradesh Indian Medicine Council Act, 2013
3. First State Council.
(1)The Government shall, by notification in the Official Gazette, constitute the First State Council consisting of the following members, namely, -(a)The State Government shall nominate for the first three years, a senior most APST Ayurvedic Medical Officer of Arunachal Pradesh Health Services as Secretary(b)The Director of Health Services, Government of Arunachal Pradesh shall be the President and DDDHS (AYUSH) nominated by the Government shall be the Vice- President of the first State Council ;(c)One nominee of Government of India, Ministry of Health and Family Welfare, possessing recognized required Medical qualification and having at least twenty years professional experience as Member ;(d)The term of the first State Council shall be for three years from the date of notification;(e)The President shall inform the State Government six months before the expiry of the term of the first Council to enable the Government to constitute the next State Council in accordance with the provisions under section 4
