Section 3(2) in The Karnataka Homeopathic Practitioners Act, 1961.
(2)The Board shall consist of eleven members including the President and shall be constituted in the following manner, namely:-(i)A President who shall be a registered practitioner;(ii)Five members nominated by the State Government out of whom two at least shall be registered practitioners; and(iii)six members elected by the registered practitioners from among themselves, whose names are entered in Part A and B of the register:Provided that,-(a)for a period of five years after the coming into force of this Chapter, the President shall be appointed by the State Government;(b)at the first and subsequent constitution of the Board after the expiry of the said period of five years, the President shall be elected by the members from among themselves.
