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29. Executive Committee.- (1) The 1[State] Council shall constitute from among its members an Executive Committee consisting of the President and Vice-President ex officio 2[and the Chief Medical Officer of the State or the States concerned, by whatever name called, ex officio] and such number of other members elected by the 1[State] Council as may be prescribed. (2) The President and Vice-President of the 1[State] Council shall be Chairman and Vice-Chairman, respectively, of the Executive Committee. (3) A member of the Executive Committee shall bold office as such until the expiry of his term of office as member of the 1[State] Council, but subject to his being a member of the 1[State] Council, he shall be eligible for re-election. (4) The Executive Committee shall exercise and discharge such powers and duties as may be prescribed.    |
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