Section 5(1) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(1)The Central Government shall appoint the Chairperson referred to in section 4 and the President of the Autonomous Boards referred to in section 20 on there commendation of a Search Committee consisting of—(a)the Cabinet Secretary—Chairperson;(b)two experts, possessing outstanding qualifications and experience of not less than twenty-five years in the field of Homoeopathy, to be nominated by the Central Government—Members;(c)one expert, from amongst the members as referred to in clause (c) of sub-section (4) of section 4, to be nominated by the Central Government in such manner as may be prescribed—Member;(d)one person, possessing outstanding qualifications and experience of not less than twenty-five years in the field of health research, management, law, economics or science and technology, to be nominated by the Central Government—Member;(e)the Secretary to the Government of India incharge of the AYUSH, to be the Convenor—Member:Provided that for selection of part-time members of the Commission referred to in clause (a) of sub-section (4) of section 4, the Secretary referred to in section 8 and other Members of the Autonomous Boards referred to in section 20, the Search Committee shall consist of members specified in clauses(b)to (d) and Joint Secretary to the Government of India in the Ministry of AYUSH as Convenor—Member and chaired by Secretary to the Government of India in-charge of the Ministry ofAYUSH.
