Section 4(4) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(4)The following persons shall be appointed by the Central Government as part-time Members of the Commission, namely:—(a)three Members to be appointed from amongst persons of ability, integrity and standing, who have special knowledge and professional experience in the areas of Homoeopathy, management, law, health research, science and technology and economics;(b)ten Members to be appointed on rotational basis from amongst the nominees of the States and Union territories in the Advisory Council for a term of two years in such manner as may be prescribed.(c)six members to be appointed from amongst the nominees of the States and Union territories, under clause (d) of sub-section (2) of section 11, of the Advisory Council for a term of two years in such manner as may be prescribed:Provided that no Member shall either himself or through any of his family members, directly or indirectly, own or be associated with or have any dealings with the managing body of a private or non-government medical institution which is regulated under this Act.Explanation.––For the purpose of this section and section 19, the term “leader” means the Head of a Department or the Head of an Organisation.
