Section 5 in The West Bengal Homoeopathic System of Medicine Act, 1963
5. Composition of the Council.
- [(1) The Council shall consist of the following members:-(a)a President nominated by the State Government :Provided that on the expiry of the first two terms of office of the President as specified in sub-section (1) of section 13, the State Government shall nominate a President from among three persons recommended by the Council in such manner as may be prescribed;(b)five members, nominated by the State Government, of whom three shall be registered Homoeopathic practitioners;(c)one member elected by the members, other than ex officio members, of the Senate of the University of Calcutta from amongst themselves;(d)the Head of the Homoeopathic Research Institute, ex officio, when such an Institute is established:Provided that until such an Institute is established, any other person may be nominated by the State Government;(e)the Principal of a Homoeopathic College, affiliated to the Council, nominated by the State Government;(f)one member elected by the members of the West Bengal Legislative Assembly from amongst themselves, if he is not already a member of the Council;(g)one member elected by the teachers of Homoeopathic Colleges, affiliated to the Council, from amongst themselves;(h)eight members, who are citizens of India, elected by the registered Homoeopathic practitioners from amongst themselves from such constituencies and in such manner as may be prescribed, of whom at least four shall be the practitioners whose names are entered in Part A of the Register.](2)Notwithstanding anything contained in the foregoing sub-section or elsewhere in this Act, on the first constitution of the Council all the members of the Council shall be nominated by the State Government and the State Government shall also nominate one of the members to be Vice-President.
