Section 4 in The Rajasthan Homoeopathic Medicine Act, 1969
4. Constitution of the Board.
- [(1) The Board shall consist of the following members, namely:-(a)Four persons to be nominated by the State Government out of whom at least two shall be registered homoeopaths, one of them possessing recognised medical qualification;(b)One person possessing recognised medical qualification to be elected by the registered teachers of the recognised Homoeopathic Institutions in the State of Rajasthan from amongst themselves; and(c)Six persons to be elected by the registered Homoeopaths of the State from amongst themselves, out of whom two shall be persons possessing recognised medical qualification.](2)Elections under clauses (b) and (c) of sub-section (1) shall be held in the prescribed manner.
