Section 3(3) in The Punjab Health Systems Corporation Act, 1996
(3)The Corporation shall consist of, -(a)the Chairman of the Corporation who shall be the Secretary to the Government of Punjab in the Department of Health and Family Welfare or a distinguished and eminent medical person ;(b)the Managing Director, who shall be an officer of the Indian Administrative Service ;(c)a Board of Directors ; and(d)such other employees, as may be determined by the Board of Directors.
