Section 6 in The Punjab Health Systems Corporation Act, 1996
6. Constitution of Board of Directors.
- There shall be a Board of Directors consisting of the following members, namely :-(a)The Chairman of the Corporation who shall be the Secretary to the Government of Punjab in the Department of Health and Family Welfare or a distinguished and eminent medical person ;(b)the Managing Director ;(c)the Secretary to the Government of Punjab in the Department of Finance ;(d)the Secretary to the Government of Punjab in the Department of Rural Development and Panchayats ;(e)the Secretary to the Government of Punjab in the Department of Local Government ;(f)a representative of the Government of India in the Ministry of Health ;(g)the Director of Health Services, Punjab ; and(h)six eminent persons as given below, nominated by the Government for a period of three years :Provided that no nominee shall be a member of the Board of Directors for more than two terms or six years whichever is less ;(i)a representative of a Medical Institution of excellence in the country ;(ii)two distinguished experts in professions related to Medicine and Health ;(iii)an experienced professional in Systems Management or Telecommunications ;(iv)the Director of the National Institute of Pharmaceutical Education and Research ; and(v)a representative of a reputed industrial house manufacturing pharmaceuticals.
