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State of Uttarakhand - Section

Section 6 in Uttarakhand Medical Service Selection Board Act, 2015

6. Appointment of Chairman and Member.

(1)The Chairman shall be a person of national/State repute in the field of medical health and medical education, shall be appointed by the State Government.
(2)Director General Medical health and Family Welfare of Uttrakhand and Director Medical Education Government of Uttrakhand shall be designated members of the Board.
(3)The Board may co-opt 4 to 5 specialists from the field of Medical Health.