Section 3(3) in The Punjab Homeopathic Practitioners Act, 1965
(3)The Council shall consist of eleven members residing in [Haryana] [Substituted for the word 'Punjab' by the Haryana Adaptation of Laws (State of Concurrent Subjects) Order, 1968.] of whom-(a)three members shall be nominated by the State Government, one of them, if possible being a person connected with such institutions as are referred to in Schedule I; and(b)eight members, of whom not less than four shall be persons holding a degree, diploma or certificate in the Homoeopathic System from such institutions as are referred to in Schedule I, shall be elected by the registered practitioners from amongst themselves.
