Section 21(1) in The Delhi Medical Council Act, 1997
(1)The Council shall have a Disciplinary Committee comprising of-(i)a Chairman to be nominated by the Council;(ii)a Member of Legislative Assembly of the National Capital Territory of Delhi, nominated by the Speaker;(iii)a Legal Expert to be nominated by the Council;(iv)an eminent publicman nominated by the Government;(v)an eminent medical specialist in the relevant speciality to which the complaint pertains, to be nominated by the Council; and(vi)a member nominated by Medical Association of Delhi with minimum ten year standing.
