Section 4 in The Orissa Ayurvedic Medicine Act, 1960
4. Establishment and constitution of Faculty.
- There shall be established by the Council for the purpose of this Act a State Faculty of Ayurvedic Medicine, consisting of-(i)the President of the Council who shall be the ex officio Chairman of the Faculty;(ii)the Principals of the Ayurvedic institution affiliated to the Faculty;(iii)three eminent Ayurvedic Physicians to be nominated by the Government;(iv)two members to be elected, in the prescribed manner, by the teachers of the Ayurvedic institutions affiliated to the Faculty from amongst themselves;(v)the member of the Council under Clause (iv) of Sub-section (2) of Section 3;(vi)the members of the Council elected under Clause (iii) of Subsection (2) of Section 3.
