Section 4 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
4. Constitution of the council.
- The council shall consist of the following fifteen members, namely:-(a)(i)six members elected from among themselves by registered practitioners who possess any of the qualifications specified in the Schedule; and(ii)three members elected from among themselves by practitioners registered under clauses (b) and (c) of sub-section (1) of section 15;(b)six members nominated by the Government of whom-(i)three shall be registered practitioners;(ii)one shall be either the Secretary to the Government in the Department dealing with Health and Family Planning or one of the Deputy Secretaries to the Government in that Department;(iii)one shall be either the Director of Health Services and Family Planning or one of his assistants who shall be a medical officer; and(iv)one shall be the head of a Government teaching institution in Homeopathy.
