Section 27 in THE SURROGACY (REGULATION) ACT, 2021
27. Composition of State Board.
The State Board shall consist of.—(a)the Minister in-charge of Health and Family Welfare in the State, Chairperson, ex officio;(b)the Secretary in-charge of the Department of Health and Family Welfare, Vice-Chairperson, ex officio;(c)Secretaries or Commissioners in-charge of the Departments of Women and Child Development, Social Welfare, Law and Justice and Home Affairs or their nominees, members, ex officio;(d)Director-General of Health and Family Welfare of the State Government, member, ex officio;(e)three women members of the State Legislative Assembly or Union territory Legislative Council, members, ex officio;(f)ten expert members to be appointed by the State Government in such manner as may be prescribed, two each from amongst—(i)eminent medical geneticists or embryologists;(ii)eminent gynaecologists and obstetricians;(iii)eminent social scientists;(iv)representatives of women welfare organisations; and(v)representatives from civil society working on women's health and child issues, possessing such qualifications and experiences as may be prescribed;(g)an officer not below the rank of Joint Secretary to the State Government in-charge of Family Welfare, who shall be the Member-Secretary, ex officio.
