Section 3 in The Punjab Homeopathic Practitioners Act, 1965
3. Establishment, Constitution and Incorporation of Council.
(1)The State Government may, as soon as may be, by notification establish a Council to be called, "The Council of Homoeopathic System of Medicine", [-] [The word 'Punjab' omitted by 'ibid' (with effect from 1st April, 1969).] for the purpose of carrying out the provisions of this Act.(2)The Council shall be a body corporate with the name aforesaid, having perpetual succession and a common seal with power to acquire, hold and dispose of property, and to contract, and may by that name sue and be sued.(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.(4)The Chairman of the Council shall be nominated by the State Government from amongst the members and shall hold office during the pleasure of the State Government.(5)The eight members mentioned in clause (b) of sub-section (3) shall, in the case of [first Council to be constituted, after the commencement of the council of Homoeopathic system of medicine, Punjab. Reconstitution and Reorganisation Order, 1969] [Substituted for the words 'first Council to be constituted' by Government of India, SO 1301, dated the 28th March, 1969, Schedule (with effect from 1st April, 1969) (Extraordinary), page 403.] be nominated by the State Government from amongst the practitioners who are eligible to be registered 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.(6)Every election or nomination of member and every vacancy in the office of a member shall be notified by the State Government in the Official Gazette.
