Section 3(2) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
(2)The Council shall consist of the following members, namely:-(a)Secretary, Health and Family Welfare Department, ex-officio, who shall be the Chairperson;(b)Secretary, Ayush Department, ex-officio, who shall be the Vice-Chairperson;(c)Director of Health Services, ex-officio;(d)Director of Medical Education, ex-officio;(e)Director, Indian Systems of Medicine, ex-officio;(f)Director, Homoeopathy Department, ex-officio;(g)Director, Public Health Laboratory, ex-officio;(h)one representative each to be nominated by,-(i)the Council of Modern Medicine;(ii)the Council of Indigenous Medicine;(iii)the Council of Homoeopathy;constituted under the provisions of the Travancore-Cochin Medical Practitioners Act, 1953 (IX of 1953);(i)one representative each to be nominated by,-(i)the Kerala Dental Council constituted under Section 21 of the Dentists Act, 1948 (Central Act 16 of 1948);(ii)the Kerala Nursing Council constituted under section 3 of the Nurses and Midwives Act, 1953 (10 of 1953);(j)Government nominees,-(i)one representative from welfare organisations of the patients in the State;(ii)an Officer not below the rank of Additional Law Secretary to Government, Law Department;(iii)an officer not below the rank of Additional Secretary to Government, Finance Department;(iv)one representative of Indian Medical Association of the Kerala Unit;(v)one representative of Ayurveda Medical Association of India of the Kerala Unit;(vi)one representative of Indian Dental Association of the Kerala Unit;(vii)one representative of the Association of Homoeopathy Doctors in Kerala;(viii)one representative of Medical Laboratory Owner's Association in Kerala;(ix)one representative of the Association of Physiotherapists of Kerala;(k)Secretary of the Council.
