Section 3(5) in Himachal Pradesh Homoeopathic Practitioners Act, 1979
(5)The chairman of the Council and the five members mentioned in clause (b) of sub-section (3) shall in the case of first Council to be constituted, be nominated by the Government from amongst practitioners, and such members shall be deemed to have been duly elected under clause (b) of sub-section (3):Provided that not less than four of such members shall be persons holding a degree, diploma or certificate in homoeopathic system from such institutions as are referred to in Schedule-I.
