Section 6 in The Orissa Ayurvedic Medicine Act, 1960
6. Election of members.
- The election of the persons, entitled to the members of the Council or the Faculty shall be held at such time and place and in such manner as may be prescribed by the Government :Provided that when the Council and the Faculty are to be established for the first time, the members to be elected under Clauses (iii) to (viii) of Sub-section (2) of Section 3 and Clause (iv) of Section 4, as the case may be, shall be nominated by the Government and the Council and the Faculty so constituted for the first time shall hold office for a period of five years from the date of publication of the names in the official Gazette under Section 8 or for such further period as the Government may by notification fix in this behalf.
