Section 3(5) in Travancore-Cochin Medical Practitioners Act, 1953
(5)Notwithstanding anything contained in sub-section (4), the Government may. by notification in the Gazette, direct that the Council of indigenous Medicine shall consist of less than eleven members if there are no qualified registered practitioners in the Ayurvedic medicine or the Sidha medicine or the Unani tibbi medicine to be elected from among them.
