[Cites 0, Cited by 0]
[Section 3]
[Entire Act]
State of Haryana - Subsection
Section 3(2) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
| (i) | Secretary, Health Department | Chairperson | |
| (ii) | Director General, Health Services | Member Secretary | |
| (iii) | one officer, not below the rank of Director, Health Services | Member | |
| (iv) | Deputy Director (Policy Matters) | Member | |
| (v) | Director General Ayush or his representative not below therank of Assistant Director | Member | |
| (vi) | one representative each from the - | ||
| (a) | Haryana Medical Council; | ||
| (b) | Haryana State Dental Council; | ||
| (c) | State Nursing Council Haryana; | ||
| (d) | Haryana State Pharmacy Council; | ||
| (vii) | one representative from the Indian Medical Association(Haryana State); | ||
| (viii) | two representatives from reputed non-Governmentalorganizations working in the field of health, to be nominated bythe State Government. |