Section 4 in National Medical Commission (Manner of Appointment and Nomination of Members, their Salary, Allowances and Terms and Conditions of Service, and Declaration of Assets, Professional and Commercial Engagements) Rules, 2019
4. Nomination of an expert under clause (c) of sub-section (1) of section 5 for Search Committee for appointment of Chairperson and Members of Commission.
(1)The Central Government shall appoint an expert to form part of the Search Committee for appointment of Chairperson and Members of Commission for a period of two years.(2)The expert referred to in sub-rule (1) shall be selected by draw of lots from amongst the part-time Members of the Commission appointed under clause (c) of sub-section (4) of section 4.(3)The draw of lots shall be conducted with the paper slips of uniform size, colour and design bearing individual names of each part-time Member of the Commission appointed under clause (c) of sub-section (4) of section 4, which shall be folded in such manner so as to preserve the confidentiality.(4)The draw of lots under this rule shall be conducted following the procedure, mutatis mutandis, as specified under sub-rules (13), (14), (15), (16) and (17) of rule 3.
