Section 26(1) in The U.P. Homoeopathic Medicine Act, 1951
(1)Subject to the rules made by the State Government for this purpose, the Board may, by a resolution in that behalf, appoint an advisory committee which may consist of as many members or outsiders co-opted for that purpose, or both, as it may decide, for any purpose provided for in this Act, and may appoint a convener who shall preside over the meetings of such committee. In the absence of the convener, the committee may elect any of its members for this purpose.
