Section 6 in The Rajasthan Indian Medicine Act, 1953
6. Constitution of the Board.
(1)The Board shall consist of [thirteen members] [Substituted by Notification Act No. 34 of 2015, dated 15.10.2015.], including the Chairman, appointed in the following manner, namely:-(i)The Chairman shall be nominated by the State Government preferably from amongst practitioners and shall not be a paid servant of the Government:(ii)Three members shall be nominated by the State Government from amongst Vaidyas who are paid servants of the Government:(iii)One member shall be nominated by the State Government from amongst Hakims who are paid servants of the Government:[(iii-a) One member shall be nominated by the State Government from amongst Naturopathy and Yoga Chikitsaks who are paid servants of the Government; and] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.](iv)Four members shall be elected by the registered Vaidyas from amongst themselves in the prescribed manner:(v)One member shall be elected by the registered Hakims from amongst themselves in the prescribed manner:[(v-a) One member shall be elected by the registered Naturopathy and Yoga Chikitsaks from amongst themselves in the prescribed manner;] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.](vi)One member shall be elected by the registered midwives from amongst themselves in the prescribed manner.(2)Notwithstanding anything contained in sub-section (1), all the members of the first Board established under Section 4, shall be nominated by the State Government.(3)Every member other than the Chairman of the Board must possess atleast ten years experience of practice in an Indian System of medicine, surgery or midwifery, as the case may be.(4)The Board shall elect in the prescribed manner one of its members to be the Vice-Chairman whose term of office shall be for one year.
