Section 3A in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
3A. [ Provision for Faculties in Punjab and Haryana. [Section 3A inserted by Government of India, S.O. No. 3711, dated 10th November, 1970.]
(1)The Faculty established under section 3 and functioning and operating in the States of Punjab and Haryana, the Union Territory of Chandigarh and the part of the Union Territory of Himachal Pradesh to which this Act extends, immediately before the appointed day as defined in the Punjab State Faculty of Ayurvedic and Unani Systems of Medicine (Reconstitution and Reorganisation) Order, 1970, issued under Section 4 of the Inter-State Corporation Act, 1957 (Central Act 38 of 1957), shall, as from that date, stand dissolved and the members thereof shall, notwithstanding anything contained in section 7, cease to hold office as such members and a new Faculty shall be constituted by the State Government concerned for each of the States of Punjab and Haryana in accordance with sub-section (2).(2)As from the date referred to in sub-section (1) -(a)the Punjab State Faculty of Ayurvedic and Unani Systems of Medicine shall consist of a Chairman who shall be the Director of Ayurveda, Punjab, or, if the post of Director is vacant, such other officer as the State Government, may, by notification, appoint, a Vice Chairman who shall be the Deputy Director or Assistant Director of Ayurveda and the following other members to be appointed by notification by the State Government, namely :-(i)two principal from the recognised institution in Ayurvedic System and Unani System;(ii)two members of the Board recommended by it; and(iii)Three registered practitioners whose names are entered or deemed to be entered in Part I of the Register, of whom one shall be a person practising the Unani System;(b)the Haryana State Faculty of Ayurvedic and Unani Systems of Medicine shall consist of a Chairman who shall be the Director, Health Services, Haryana, a Vice-Chairman who shall be the Deputy Director (Ayurveda), Haryana and the following other members to be appointed by notification by the State Government, namely :-(i)one Principal from the recognised institutions in Ayurvedic System and Unani System;(ii)one member of the Board recommended by it; and(iii)two registered practitioners whose names are entered or deemed to be entered in Part I, or the corresponding Part, of the Register, of whom one shall be a person practising the Unani System.]
