Section 4 in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
4. Constitution of Council.
- The Council shall consist of the following members, namely :-(a)five members elected from amongst themselves by persons enrolled on the State Medical Register;(b)five members to be nominated by the State Government as follows;-(i)one representative of the Indian Medical Association, Madhya Pradesh State Branch out of the panel of five persons to be proposed by the State Branch of the said Association;(ii)one member from amongst the member of Medical faculties of the Universities in the State;(iii)two members from amongst the Madhya Pradesh Health Services holding class I post out of whom one shall be a lady doctor;(c)Director Medical Services, Madhya Pradesh.(2)The Director of Medical Services shall be the President of the Council and the Dean shall be the Vice-President of the Council.(3)The name of every person elected or nominated under sub-section (1) shall be published in the Gazette and the members shall enter and shall, for the purposes of their term, be deemed to have entered upon their respective office with effect from the date of such publication.(4)The Vice-President shall perform such duties and exercise such powers of the President as may be assigned to him by the President.
