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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

State of Haryana - Subsection

Section 3A(2)(b) in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963

(b)the Haryana State Faculty of Ayurvedic and Unani Systems of Medicine shall consist of a Chairman who shall be the Director, Health Services, Haryana, a Vice-Chairman who shall be the Deputy Director (Ayurveda), Haryana and the following other members to be appointed by notification by the State Government, namely :-
(i)one Principal from the recognised institutions in Ayurvedic System and Unani System;
(ii)one member of the Board recommended by it; and
(iii)two registered practitioners whose names are entered or deemed to be entered in Part I, or the corresponding Part, of the Register, of whom one shall be a person practising the Unani System.]