Section 21 in THE NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS ACT, 2021
21. Search-cum-Selection Committee.—
(1)The Central Government shall, on the recommendation of a Search-cum-Selection Committee, appoint the Chairperson, Vice-Chairperson and the Secretary of theCommission.(2)The Search-cum-Selection Committee shall consist of the following persons, namely:--(a)the Secretary, Ministry of Health and Family Welfare--Chairperson;(b)the Secretary or his nominee, not below the rank of Additional Secretary of Department of Higher Education, Ministry of Education--member;(c)four experts, possessing outstanding qualifications and experience of not less than twenty-five years in the field of allied and healthcare education, public health education and health research to be nominated by the Central Government--members;(d)one person, possessing outstanding qualifications and experience of not less than twenty-five years in the field of management or law or economics or science and technology to be nominated by the Central Government--member; and(e)Additional Secretary to the Government of India in the Ministry of Health and Family Welfare Convener--member.(3)The Central Government shall, within a period of three months from the date of occurrence of any vacancy, including by reason of death, resignation or removal of the Chairperson or Vice-Chairperson or Secretary of the Commission or within three months before the end of tenure of the Chairperson or Vice- Chairperson or Secretary of the Commission, make a reference to the Search-cum-Selection Committee for selection of Chairperson, Vice-Chairperson or Secretary.(4)The Search-cum-Selection Committee shall recommend a panel of at least three names for each vacancy.(5)The Search-cum-Selection Committee shall, before recommending any person for appointment of the Chairperson or Vice-Chairperson or Secretary, satisfy itself that such person does not have any financial or other interest which is likely to affect prejudicially his functions as such Chairperson, Vice-Chairperson or Secretary.(6)No appointment of the Chairperson or Vice-Chairperson or Secretary of the Commission shall be invalid merely by reason of any vacancy or absence of a member in the Search-cum-Selection Committee.(7)Subject to the provisions of sub-sections (3) to (6), the Search-cum-Selection Committee may regulate its own procedure.
