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[Section 3]
[Entire Act]
State of Punjab - Subsection
Section 3(2) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
| (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 |