Section 5A(1) in Telangana Allopathic Private Medical Care Establishments (Registration and Regulation) Act, 2002
(1)There shall be constituted at State Level, a State Level Advisory Committee with the following members, namely:-(i)Special Chief Secretary / Principal Secretary / Secretary to Government, dealing with the subject in Health, Medical & Family Welfare Department...Chairman Ex-officio;(ii)Four officers not below the rank of Deputy Secretary to Government, to be nominated by the Government representing one from each of Departments of Law, Women Development, Child Welfare and Disabled Welfare, Social Welfare, Tribal Welfare and Backward Classes Welfare.....Members;(iii)The Director of Medical Education....Member- Convener; and(iv)Ten Members to be nominated by the Government of whom,-(a)two from the Indian Medical Association;(b)two from the [Telangana] Private Nursing Homes Association;(c)two from related medical professional organisations and eminent doctors;(d)two from consumer forums and social activists; and(e)two eminent professionals from health related areas and representatives of women welfare organisations.
