Section 3(4) in Travancore-Cochin Medical Practitioners Act, 1953
(4)The Council of Indigenous Medicine shall consist of the following eleven members(a)one member elected by the Faculty of Ayurveda, University of Travancore, from among themselves;(b)one member elected from among themselves by the teachers of-(i)the Ayurveda College, Trivandrum;(ii)the Ayurveda Bhooshana Section of the Sanskrit College, Trippunithura; and(iii)the Madhava Ayurveda College. Emakulam;(c)four members, one from each Revenue district elected by the registered practitioners of Ayurvedic medicine of that district from among themselves;(d)one member elected by the registered practitioners of the Ayurvedic grant-in-aid vaidyans from among themselves:(e)two members elected by the registered practitioners of Sidha medicine from among themselves.(f)one member elected by the registered practitioners of Unani tibbi medicine from among themselves;(g)one member nominated by the Government from among the registered practitioners of Indigenous medicine:Provided that, if there are not at least twenty-five registered practitioners in the Ayurvedic medicine or the Sidha medicine or the Unani tibbi medicine, the Government shall nominate a member in respect of that medicine from among the registered practitioners of that medicine and the member so nominated shall, for the purposes of this sub-section, be deemed to have been duly elected.
