Section 29(3) in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
(3)The Government may, by notification in the Government Gazette cancel any regulations :Provided that in submitting regulations under clauses (c) to (g) for sanction of the Government under this section, the Board shall send a copy of its proceedings relating to the passing of such regulations and shall state the number of its members representing either system of [Ayurvedic, Unani, Sowa Rigpa (Amchi), Yoga and Naturopathy] [Substituted 'Ayurvedic or Unani' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] Medicine who have voted for or against such regulations or not voted in respect of such regulations :Provided further that in sanctioning the said regulations due consideration shall be given to the opinion of the members of either system of medicine as expressed in the said proceedings.
