Section 4(3) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(3)The following persons shall be appointed by the Central Government as ex officio Members of the Commission, namely:––(a)the President of the Homoeopathy Education Board;(b)the President of the Medical Assessment and Rating Board for Homoeopathy;(c)the President of the Board of Ethics and Registration for Homoeopathy;(d)Advisor (Homoeopathy) or Joint Secretary to the Government of India in-charge of Homoeopathy, in the Ministry of AYUSH;(e)the Director, National Institute of Homoeopathy,Kolkata;(f)the Director,North Eastern Institute ofAyurvedaand Homoeopathy,Shillong; and(g)the Director-General, Central Council for Research in Homoeopathy, Janakpuri, New Delhi.
