Section 4(2) in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
(2)The persons referred to in clause (h) of sub-section (1) shall be nominated by the State Government out of a panel to be prepared by a committee consisting of the following persons:-(i)The President of the Medical Council of India;(ii)The Director of a National Institute of Medical Sciences, to be nominated by the State Government;(iii)The Director General of the Council of Scientific and Industrial Research or his nominee;(iv)The Director General, Indian Council of Medical Research;(v)The Principal Secretary/Secretary to the Government of Uttar Pradesh in the Department of Medical Education (Convener).
