Section 3(1) in The Karnataka Homeopathic Practitioners Act, 1961.
(1)The State Government may, as soon as may be, by notification in the official Gazette, constitute a Board, to be called the Karnataka Board of Homoeopathic System of Medicine. The Board shall be a body corporate having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract, and may by the said name sue and be sued.
