8. CONSTITUTION OF STANDING COMMITTEE. - A Standing Committee of the Corporation shall be constituted from among its members, consisting of - (a) a Chairman, nominated by - the Central Government;

(b) three members of the Corporation, appointed by the Central Government;

(bb) three members of the Corporation representing such three State Governments thereon as the Central Government may, by notification in the Official Gazette, specify from time to time;

(c) eight members elected by the Corporation as follows :- (i) Omitted

(ii) three members from among the members of the Corporation representing employers;

(iii) three members from among the members of the Corporation representing employees;

(iv) one member from among the members of the Corporation representing the medical profession; and

(v) one member from among the members of the Corporation elected by Parliament;

(d) the Director General of the Corporation, ex officio.