A Joint 1 [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 2 [States]; 3 * * * * * 4 [(c) the heads of dental colleges, if any, in all the participating States which train students for any 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 1 [State], as the case may be; (e) two members nominated by each participating 1 [State] Government; 5 [(f) the Chief Medical Officer of each participating State, by whatever name called, ex officio .]Open in Lexace · Ask the AI about this section
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