Section 10A in The United Provinces Indian Medicine Act, 1939
10A. [ Powers of the Government to appoint Controller. [Inserted by U. P. Act No. 22 of 1991, Section 2 (w.e.f. 28-8-1990).]
(1)where the number of members of the Board for the time being is, for any reason whatsoever, reduced to less than the quorum provided in Section 18, the State Government may, by notification, supersede the Board and appoint a Controller for such period not exceeding two years as may be specified in the notification or up to the date of notification under sub-section (4) whichever is earlier.(2)Upon the appointment of the Controller under sub-section (1),-(a)all members of the Board including the President and the Vice-President shall, cease to be such members, President or Vice-President;(b)the advisory Committee, if any, appointed under sub-section (1) of Section 17 shall stand dissolved;(c)all members (including the Chairman) of the Faculty, except the Director of Ayurvedic and Unani Services, Uttar Pradesh shall cease to hold office and the Controller, together with the aforesaid director shall constitute the Faculty;(d)all powers, functions and duties of the Board, the President and the Vice-President shall be vested in and be exercised, performed and discharged by the Controller and the Controller shall be deemed to be the Board, the President or the Vice-President as the occasion may require.(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.(4)As soon as the elections or nominations, as the case may be, of at least such number of members as is required under Section 18 for the quorum (including the President) are notified under Section 8, the State Government may, by notification declare that the Board is reconstituted and thereupon the Controller shall cease to function.]
