Employees’ State Insurance Act, 1948

10. Medical Benefit Council

(1) The Central Government shall constitute a Medical Benefit Council consisting of-

(a) the Director General, Health Services, ex officio, as Chairman;

(b) a Deputy Director General, Health Services, to be ²⁷[appointed] by the Central Government;

(c) the medical commissioner of the Corporation, ex officio;

(d) one member each representing each of the ²⁹[⁴⁶[States (other than Union Territories) in Which this Act is in force] to be ²⁷[appointed] by the State Government concerned;

(e) three members representing employers to be ²⁷[appointed] by the Central Government in consultation with such organizations of employers as may be recognized for the purpose by the Central Government;

(f) three members representing employees to be ²⁷[appointed] by the Central Government in consultation with such organizations of employees as may be recognized for the purpose by the Central Government; and

(g) three members, of whom not less than one shall be a woman, representing the medical profession, to be ²⁷[appointed] by the Central Government in consultation with such organizations of medical practitioners as may be recognized for the purpose by the Central Government.

(2) Save as otherwise expressly provided in this Act, the term of office of a member of the Medical Benefit Council, other than a member referred to in any of the clauses (a) to (d) of sub-sec. (1), shall be four years from the date on which his ²⁷[appointment] is notified:

⁴⁷ [PROVIDED that a member of the Medical Benefit Council shall notwithstanding the expiry of the said period of four years continue to hold office until the ⁴⁸[appointment] of his successor is notified.]

(3) A member of the Medical Benefit Council referred to in clauses (b) and (d) of sub-section (1) shall hold office during the pleasure of the government ⁴⁸[appointing] him.

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