Section 3(2) in The Orissa Ayurvedic Medicine Act, 1960
(2)The Council shall consist of the following members, namely(i)[ the Director of Indian Medicine and Homoeopathic who shall be the President of the Council;] [Substituted vide Act No. 8 of 1974, Section 2.](ii)four members qualified in the Ayurvedic system of medicine to be nominated by Government out of whom one shall be a woman;(iii)two members to be elected by the Orissa Legislative Assembly from amongst its members by means of a single transferable vote;(iv)one member to be elected in the manner as may be prescribed by the Faculty of Medicine of the University from amongst its members;(v)one member to be elected, in the prescribed manner, by the Council of Orissa Association of Sanskrit Learning and Culture who shall be a practitioner;(vi)two members to be elected in the prescribed manner by the teachers of the Ayurvedic Institutions affiliated to the Faculty from amongst themselves;(vii)two members to be elected in the prescribed manner, from amongst themselves, by the registered diploma-holders of the Council and its predecessor, the Orissa Ayurvedic Examination Board;(viii)the members to be elected, in the prescribed manner from amongst themselves, by the registered practitioners;(ix)Principals of the Ayurvedic Institutions affiliated to the Faculty.
