Section 4 in The Bombay Homoeopathic Practitioners' Act, 1959
(4)The Administrator shall be paid from the fund of the Council such salary and allowances as the State Government may from time to time determine.][3A. Constitution of Council. - (1) The Council shall consist of the following eleven members, including the President and the Vice-President, -(a)the Deputy Director of Homoeopathy, ex-officio;(b)four members nominated by the State Government, from amongst persons having special knowledge or practical experience in respect of Homoeopathy [* * *];(c)three members elected by registered practitioners whose names are entered in the register maintained under section 20, from amongst themselves;(d)(i)one member elected by the Principals or Heads of recognised institutions, from amongst themselves; and(ii)two members elected by the teachers (other than Principals or Heads) of recognised institutions, from amongst themselves,who are registered practitioners possessing [any of the recognised medical qualifications] and are engaged in teaching [in the Homoeopathic system of] medicine in any recognised institution for a period of not less than two years immediately preceding the day fixed for the nomination of candidates for such election :Provided that, the members to be elected under subclauses (i) and (ii) shall be persons other than those nominated or elected under the preceding clauses.
