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, [Haryana] consisting of [eleven] [Substituted vide Haryana Act 18 of 1969.] members residing in the State of Punjab of whom -(a)[four] [Substituted vide Haryana Act 18 of 1969.], 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)[seven] [Substituted vide Haryana Act 18 of 1969.], of whom not less than [four] [Substituted vide Haryana Act 18 of 1969.] 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 [seven] [Substituted vide Haryana Act 18 of 1969.] 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 who follow the Ayurvedic System and the registered medical practitioners who follow the Unani System;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 proceedings sub-sections, as amended by the Punjab Ayurvedic and Unani Practitioners (Haryana Amendment and Validation) Ordinance, 1968, 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 that ordinance and for a period [not exceeding seven years] [Substituted for sub-section (6) by Haryana Act 18 of 1969.] from such commencement, be deemed to be the Board established and constituted for the purpose of carrying out all the provisions of this Act and the provisions of sub-sections (3) and (5) shall apply to such a Board].
