Section 3(4) in The Punjab Ayurvedic and Unani Practitioners Act, 1963
(4)The [seven] [Substituted vide Haryana Act 18 of 1969.] seats of members provided in clause (b) of sub-section (1) shall be distributed by the State Government proportionately to their numbers, as counted on the prescribed date before the election between the registered practitioners who follow the Ayurvedic System and the registered medical practitioners who follow the Unani System;Provided that in determining the proportion a fraction of one-half and less shall be ignored and a fraction of more than one-half shall be counted as one.
