Section 10A(3) in The United Provinces Indian Medicine Act, 1939
(3)As soon as may be after the appointment of the Controller, the State Government shall take steps to nominate a President and other members under clauses (1) and (2) of sub-section (1) of Section 5 and to hold elections of members under clauses (3), (4), (5) and (6) of that sub-section.
