Section 3(1) in The Punjab Ayurvedic and Unani Practitioners Act, 1963
(1)Subject to the provisions of sub-section (6), there shall be established and constituted for the purpose of carrying out the provisions of this Act a Board to be known as "the Board of Ayurvedic and Unani Systems of Medicine, Punjab" consisting of seventeen members residing in the State of Punjab of whom -(a)six, including the Director and one Principal of any Ayurvedic or Unani institution recognised by the Faculty, shall be appointed by the State Government; and(b)eleven, of whom not less than seven shall be persons holding a diploma or degree in the Ayurvedic System or Unani System, shall be elected by the registered practitioners [residing in the State of Punjab] [The words 'residing in the State of Punjab' inserted by Punjab Act 8 1969.] from amongst themselves.
