Section 3 in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
3. Establishment of the Faculty.
(1)With effect from such date as the State Government may, by notification, appoint, there shall be established for the purpose of this Act a Faculty to be known as "the Punjab State Faculty of Ayurvedic and Unani Systems of Medicine".(2)The Faculty shall be a body corporate with the name aforesaid, having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property, and to contract, and may by that name sue and be sued.(3)[ * * *] [Sub-section (3) Government of India, S.O. No. 3711, dated 10th November, 1970.](4)[ * * *] [Sub-section (4) omitted by ibid.]
