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State of Punjab - Section

Section 3 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020

3. Establishment of the Punjab State Council.

(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 this Act, a Punjab State Council to be called the Punjab State Council for Clinical Establishments.
(2)The Punjab State Council shall consist of the following, namely:-
(a) Administrative Secretary, Department of Healthand Family Welfare, Punjab; : Chairperson
(b) Director Health and Family Welfare, Punjab; : Member-Secretary
(c) Director Health Services (Family Welfare),Punjab; : Member
(d) Director Health Services (Social Insurance),Punjab; : Member
(e) Directors of different recognised systems ofmedicine of the State Government, including but not limited tothe Director, Ayurveda, Punjab and the Head of HomoeopathicDepartment, Punjab; :Members
(f) President of the Punjab Medical Council; : Member
(g) President of the Punjab Dental Council; : Member
(h) Registrar of the Punjab Nurses RegistrationCouncil; : Member
(i) Registrar of the Punjab State Pharmacy Council; : Member
(j) one representative to be elected by theexecutive of the Board of Ayurvedic and Unani Systems ofMedicine, Punjab; : Member
(k) one representative of the State Branch of theIndian Medical Association; : Member
(l) one representative from the field of paramedicalsystems to be nominated by the State Government; : Member
(m) two representatives from amongst the State levelconsumer groups or reputed Non Governmental Organisations workingin the field of healthcare to be nominated by the StateGovernment; and : Members
(n) one Law Officer to be nominated by the StateGovernment. : Member
(3)The nominated and elected Members shall hold office for a term of three years, but shall be eligible for re-nomination for a maximum of one additional term not exceeding three years:Provided that the person so nominated or elected, as the case may be, shall hold office for as long as he or she holds the appointment of the office or the position by virtue of which he or she was nominated or elected to the Council.
(4)The Punjab State Council may, subject to the previous approval of the State Government, make bye laws fixing a quorum and regulating its own procedure and the conduct of business to be transacted by it.
(5)The Punjab State Council shall meet at least once in three months.
(6)The functions of the Punjab State Council may be exercised not withstanding any vacancy therein.