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6. Composition of Institute.- (1) The Institute shall consist of the following members, namely:- (a) the Minister in charge of the Ministry of AYUSH, ex officio; (b) the Secretary to the Government of India in the Ministry of AYUSH, ex officio; (c) the Secretary, Department of Health, Government of Gujarat, ex officio; (d) the Director of the Institute, ex officio; (e) the technical head of Ayurveda, not below the level of Advisor (Ayurveda), Ministry of AYUSH, ex officio; (f) the Secretary to the Government of India or his nominee (not below the rank of Joint Secretary) Ministry of Finance, Department of Expenditure, ex officio; (g) the Vice-Chancellor of Gujarat Ayurved University, Jamnagar, ex officio; (h) the Director-General, Central Council for Research in Ayurveda, ex officio; (i) the Secretary to the Government of India or his nominee (not below the rank of Joint Secretary) in the Department of Higher Education, Ministry of Human Resource Development, ex officio; (j) three experts in Ayurveda, having special knowledge and experience in the field of education, industry and research, to be nominated by the Central Government; (k) three Members of Parliament, of whom two shall be elected from among themselves by the members of the House of the People and one from among themselves by members of the Council of States. (2) It is hereby declared that the office of member of the Institute shall not disqualify its holder for being chosen as, or for being, a member of either House of Parliament.    |
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