Section 3 in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
3. Establishment, constitution and incorporation of the Board.
(1)The Government shall, by notification in the Government Gazette, establish a aboard to be called the Board of [Ayurvedic, Unani, Sowa Rigpa (Amchi), Yoga and Naturopathy System of Medicine] [Substituted 'Ayurvedic and Unani Systems' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] of Medicine, Jammu and Kashmir, for the purposes of carrying out the provisions of this Act, Such board shall be a body corporate, having perpetual succession and a common seal with power to acquire or hold property, both movable and immovable, and shall by the said name sue and be sued.(2)The Board shall consist of eleven members residing in Jammu and Kashmir State of whom-(a)[six members] [Substituted 'four members' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] shall be nominated by the Government, one of them, if possible, being a person connected with institutions established in the State and affiliated to the Board for the purpose of giving instructions in [Ayurvedic, Unani, Sowa Rigpa (Amchi), Yoga and Naturopathy] [Substituted 'Ayurvedic and/or Unani' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] Systems of Medicine as the Government may determine ;(b)[twelve members] [Substituted 'seven members' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.], of whom not less than four shall be persons holding a Certificate or Diploma in the [Ayurvedic, Unani, Sowa Rigpa (Amchi), Yoga and Naturopathy] [Substituted 'Ayurvedic or Unani' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] System, shall be elected by the Registered Practitioners from among themselves.(3)The President of the Board shall be elected by the members from amongst themselves ; provided that [for the first term of the Board after the commencement of the Jammu and Kashmir Ayurvedic and Unani Practitioners (Amendment) Act, 1968,] [Substituted by Act No. VII of 1968.] the President shall be a person nominated by the Government from amongst the members, who shall hold the office during the pleasure of the Government.(4)[ Save as otherwise provided, the twelve seats of members under clause (b) of sub-section (2) shall be distributed proportionately to their numbers, as counted on the prescribed date before the election between those registered practitioners, who follow the Ayurvedic, Unani, Sowa Rigpa, Yoga and Naturopathy System.] [Substituted by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.](5)Notwithstanding anything in sub-section (4) the seven members mentioned under clause (b) of sub-section (2) shall, [in the case of the first Board to be constituted after the commencement of the Jammu and Kashmir Ayurvedic and Unani Practitioners (Amendment) Act, 1968] [Substituted by Act No. VII of 1968.] be nominated by the Government in such proportion as it may think fit from among Practitioners of either system who are eligible to be registered practitioners, and such members shall be deemed to have been elected under clause (b) of sub-section (2) :Provided that not less than four of such members shall be persons holding a certificate or Diploma in [Ayurvedic, Unani, Sowa Rigpa (Amchi), Yoga and Naturopathy] [Substituted 'Ayurvedic or Unani' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] System of Medicine.
