A Joint State Council shall consist of the following members, namely:—(a)two members elected from among themselves by dentists registered in Part A of the register of each of the participating States;(b)two members elected from among themselves by dentists registered in Part B of the register of each of the participating States;(c)the heads of dental colleges, if any, in all the participating States which train students for any of the recognised dental qualifications included in Part I of the Schedule, ex officio;(d)one member elected by the Medical Council or the Council of Medical Registration, of each participating State, as the case may be;(e)two members nominated by each participating State Government;(f)the Chief Medical Officer of each participating State, by whatever name called, ex officio.
