Section 3 in Goa Clinical Establishments (Registration and Regulation) Act, 2019
3. Constitution of Council for Clinical Establishments.
(1)The Government shall, by notification, constitute a Council to be called the Goa Council for Clinical Establishments.(2)The Council shall consist of the following members, namely:-(a)Secretary to the Government of Goa in Health Department ...................... Chairman.(b)Dean, Goa Medical College .............................. Member.(c)Six Representatives out of which one to be elected by each Executive Committee of,-(i)Goa Medical Council ..... Member.(ii)Goa Dental Council ........ Member.(iii)Goa Nursing Council .... Member.(iv)Goa State Pharmacy Council ............................ Member.(v)Goa Board of Indian System of Medicine and Homoeopathy (Ayurveda and Homoeopathy) ................ Member.(vi)Any other Council in recognized System of Medicine .................. Member.(d)Three representatives to be elected by Indian Medical Association, Goa branch .... Members.(e)One representative from paramedical systems but other than from clause (c) to be nominated by the Government ........................ Member.(f)One representative to be elected by Members of Association of Private Nursing Homes in the State of Goa. ...................... Member.(g)Two representatives to be nominated by the Government ............. Members.(h)Director of Health Services, Government of Goa ............ Member Secretary.(3)The elected and the nominated members of the Council, shall hold office for three years, but shall be eligible for reelection or re-nomination for one more term of three years only:Provided that the person nominated or elected, as the case may be, shall hold office for so long as he holds the appointment of the office by virtue of which he was nominated or elected, as the case may be, to the Council.(4)The allowances payable to the members of the Council other than ex-officio members shall be such as may be prescribed by the Government.
