Section 27 — Composition of State Board.

The State Board shall consist of.--- (a) the Minister in-charge of Health and Family Welfare in the State, Chairperson, ex officio ; (b) the Secretary in-charge of the Department of Health and Family Welfare, Vice-Chairperson, ex officio ; (c) Secretaries or Commissioners in-charge of the Departments of Women and Child Development, Social Welfare, Law and Justice and Home Affairs or their nominees, members, ex officio ; (d) Director-General of Health and Family Welfare of the State Government, member, ex officio ; (e) three women members of the State Legislative Assembly or Union territory Legislative Council, members, ex officio ; (f) ten expert members to be appointed by the State Government in such manner as may be prescribed, two each from amongst--- (i) eminent medical geneticists or embryologists; (ii) eminent gynaecologists and obstetricians; (iii) eminent social scientists; (iv) representatives of women welfare organisations; and (v) representatives from civil society working on women's health and child issues, possessing such qualifications and experiences as may be prescribed; (g) an officer not below the rank of Joint Secretary to the State Government in-charge of Family Welfare, who shall be the Member-Secretary, ex officio

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