Section 4 in Assam Homoeopathic Medicine Act, 1955
4. [ Formation and life of subsequent Board. [This section was substituted vide Assam Act No. XXVII of 1959, published in the Assam Gazette, dated the 28th October, 1959.]
(1)Each subsequent Board shall function for a period or three years form the date of the first meeting of the Board constituted as under sub-Section (2) of Section 3 and the manner of election and nomination of the members of the Board shall be such as may be prescribed.(2)The period of three years referred to in sub-Section (3) of Section 3 and sub-Section (1) of this section shall include and shall be deemed always to have included any period which may claps between the expiry of the said three years and the date of the meeting of the subsequent Board:Provided that such subsequent Board shall sit within forty-five days from the day of its constitution.(3)The State Government may, by notification, for sufficient cause to be stated therein, direct, from time to time, that the terms of the Board be extended by such period not exceeding one year at a time, as maybe specified in the notification; provided that the total period of such extension shall not exceed [three years].]
