Section 3(3) in The Maharashtra Acupuncture System of Therapy Act, 2015
(3)The Council shall consist of the following Members, namely :-(a)five Members, who are citizens of India, elected from such constituencies and in such manner as may be prescribed, by the Registered Acupuncture practitioners from amongst themselves ;(b)two Members nominated by the State Government from amongst the Registered Acupuncture practitioners, both of whom shall be a citizen of India;(c)one Member nominated by the Maharashtra University of Health Sciences ;(d)one Member nominated by the State Government from amongst the heads, called by any name, of the affiliated Acupuncture institutions ;(e)one Member nominated by the State Government from amongst the heads, called by any name, of recognized research institutes.
