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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3)(c) in THE NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS ACT, 2021

(c)the following persons shall be the ex officio Members of the Commission, namely:—
(i)Joint Secretary to the Government of India in the Department of Legal Affairs, Ministry of Law and Justice--ex officio Member;
(ii)Joint Secretary to the Government of India in the Department of Health and Family Welfare, Ministry of Health and Family Welfare--ex officio Member;
(iii)Joint Secretary to the Government of India in the Department of Higher Education--ex officio Member;
(iv)Joint Secretary to the Government of India in the Department of Empowerment of Persons with Disabilities, Ministry of Social Justice and Empowerment--ex officio Member;
(v)Joint Secretary to the Government of India in the Ministry of Skill Development and Entrepreneurship--ex officio Member;
(vi)one person representing the Directorate General of Health Services not below the rank of Deputy Director General--ex officio Member;
(vii)one person representing the Indian Council of Medical Research not below the rank of Deputy Director General--ex officio Member;
(viii)one person representing out of the following, on biennial rotation basis, not below the rank of Deputy Secretary to the Government of India--ex officio Member--