Section 4 in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
4. The State Council for Clinical Establishments.
(1)With effect from such date as the State Government may, by notification appoint in this behalf, there shall be established for the purposes of the Act a council to be called the State Council of Clinical Establishments Uttar Pradesh.(a)The Principal Secretary/Secretary, to the Government of Uttar Pradesh in Medical and Health Department who shall be the Chairperson, (ex officio)(b)The Director-General, Medical and Health Service, Uttar Pradesh who shall be the Secretary.(ex officio)(c)The Director of every wing of Indian Medical systems, who shall be the Member (ex officio)(d)One representative each to be elected by the executive committee of-(i)State Medical Council of India(ii)State Dental Council of India(iii)State Nursing Council of India(iv)State Pharmacy Council of India(e)Three representatives to be elected by the executive of State Council of Indian medicine representating the Ayurveda, Siddha and Unani systems of medicine,(f)One representative to be elected by the State Council of the Indian Medical Association,(g)One representative from the line of paramedical systems,(h)Two representatives from State level consumer groups of reputed non-Governmental organizations working in the field of health,(3)The nominated member of the State council, shall hold office for a term of three years, but shall be eligible for re-nominations for maximum of one more term of three years.(4)The elected members of the State Council, shall hold office for three years, but shall be eligible for re-election;Provided that the person nominated or elected, as the case may be, shall hold office for so long as he holds the appointment of the office by virtue of which he was nominated or elected to the State Council.
