Section 6 in The Assam Health Establishments Act, 1993
6. Two eminent medical professional to be nominated by the Government-Members.
(3)The first Health Authority shall be constituted within six months from the date of this Act comes into force, and the names of the members shall be published in the Official Gazette and such Authority shall function for a period of three years.(4)Term of subsequent Health Authority shall be three years from the date of its first meeting :Provided that such subsequent Health Authority shall sit within forty-five days from the date of its constitution.(5)The Government may, by notification for sufficient reasons to be stated therein from time to time, extend, the term of the Health Authority by such period not exceeding one year at a time, as may be specified in the notification :Provided that the total period of such extension shall not exceed two years.
