Section 3 in The Punjab Ayurvedic and Unani Practitioners Act, 1963
3. Establishment and constitution of Board.
(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.(2)The Board shall be a body corporate with the name aforesaid, having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property, and to contract, and may by the said name sue and be sued.(3)The Director shall be the ex officio Chairman of the Board, and the Vice-Chairman shall be elected by the members of the Board from amongst themselves.(4)The eleven seats of members provided in clause (b) of sub-section (1) shall be distributed by the State Government proportionately to their numbers, as counted on the prescribed date before the election between the [registered practitioners residing in the State of Punjab who follow the Ayurvedic System and those who follow the Unani System;] [Substituted for the words 'registered practitioners who follow the Ayurvedic System and the registered practitioners who follow the Unani System' by Punjab Act 8 of 1969.]Provided that in determining the proportion a fraction of one-half and less shall be ignored and a fraction of more than one-half shall be counted as one.(5)Every election or appointment of a member and every vacancy in the office of a member shall be notified by the State Government in the Official Gazette.(6)[ Until the Board is established and constituted in accordance with the provisions of the preceding sub-sections, the State Government may constitute a Board consisting of six persons, including the Director, to be appointed by the State Government, and the Board so constituted shall, as from the commencement of the Punjab Ayurvedic and Unani Practitioners (Amendment and Validation) Act, 1967, and for a period not exceeding [five years] [[Sub-section (6) substituted by Punjab Act 5 of 1968 Section 4 of the Punjab Act, 5 of 1968, reads as under :-'4. The Board constituted under sub-section (6) of section 3 of the principal Act shall, notwithstanding the expiry of one year specified in that sub-section be deemed to continue to be the Board established and constituted for the purpose of carrying out all the provisions of the principal Act, and all acts done by such Board after the expiry of such period of one year are hereby validated'.]] from such commencement, be deemed to be the Board established and constituted for the purpose of carrying out the provisions of this Act and the provisions of sub-sections (3) and (5) shall apply to such a Board.]
