Section 4(1) in Arunachal Pradesh Indian Medicine Council Act, 2013
(1)Before the expiry of three years of constitution of first nominated State Council, the State Government shall by notification in the Official Gazette, reconstitute for the purposes of this Act a State Council with the following members :-(a)Such number of members not exceeding two, who possess recognized medical qualification and are enrolled on State Register, to be elected from among themselves by persons enrolled on State Register.(b)One person possessing recognized medical qualification and enrolled on State Register shall be nominated by State Government.(c)The DOHS (AYUSH) or Incharge Ayush of the State Government shall be the fourth member(d)The Director of Health Services of State Government shall be the fifth member.
