Section 20(2) in The Rajasthan Indian Medicine Act, 1953
(2)Each committee shall consist of-(a)the Chairman who shall preside over its meetings, and(b)two members who shall be-(i)Vaidyas in the case of the Ayurvedic Committee,(ii)Hakims in the case of the Unani Tibbi Committee,[(ii-a) Naturopathy and Yoga Chikitsak in the case of Naturopathy and Yoga Committee, and] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.](iii)Midwives in the case of the midwifery Committee, appointment by the Board from amongst its own members or outsiders or both, as it may decide.
