Section 5 in The United Provinces Indian Medicine Act, 1939
5. Constitution of the Board.
(1)The Board shall consist of the following members (including the President)-(i)a President to be nominated by the State Government;(ii)five members to be nominated by the State Government;(iii)[ one member each from a University established by law in Uttar Pradesh and having a faculty concerned with the Ayurvedic or Unani-Tibbi Systems of medicine to be elected in the prescribed manner by such Faculty; [Substituted by U. P. Act No. 35 of 1975, Section 3 (w.e.f. 13-8-1975).](iv)two members representing Ayurvedic Educational Institutions of Uttar Pradesh to be elected, in the prescribed manner by the teachers of such Institutions as are affiliated to a University established by law in Uttar Pradesh;(v)one member representing Unani Educational Institution of Uttar Pradesh to be elected in the prescribed manner, by the teachers of such institutions as are affiliated to a University established by law in Uttar Pradesh;](vi)nine members (six Vaids and three Hakims) to be elected in the prescribed manner by the registered Vaids and Hakmis, respectively of Uttar Pradesh :Provided that the President and every member to be elected or nominated, as the case may be, under clauses (ii), (iv) and (v) shall be from amongst the registered practitioners.(2)The Board shall elect one of its members to be Vice-President.
