Section 6(1) in The Rajasthan Indian Medicine Act, 1953
(1)The Board shall consist of [thirteen members] [Substituted by Notification Act No. 34 of 2015, dated 15.10.2015.], including the Chairman, appointed in the following manner, namely:-(i)The Chairman shall be nominated by the State Government preferably from amongst practitioners and shall not be a paid servant of the Government:(ii)Three members shall be nominated by the State Government from amongst Vaidyas who are paid servants of the Government:(iii)One member shall be nominated by the State Government from amongst Hakims who are paid servants of the Government:[(iii-a) One member shall be nominated by the State Government from amongst Naturopathy and Yoga Chikitsaks who are paid servants of the Government; and] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.](iv)Four members shall be elected by the registered Vaidyas from amongst themselves in the prescribed manner:(v)One member shall be elected by the registered Hakims from amongst themselves in the prescribed manner:[(v-a) One member shall be elected by the registered Naturopathy and Yoga Chikitsaks from amongst themselves in the prescribed manner;] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.](vi)One member shall be elected by the registered midwives from amongst themselves in the prescribed manner.
