Section 3 in The Karnataka Homeopathic Practitioners Act, 1961.
3. Establishment, constitution and incorporation of Board
(1)The State Government may, as soon as may be, by notification in the official Gazette, constitute a Board, to be called the Karnataka Board of Homoeopathic System of Medicine. The Board shall be a body corporate having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract, and may by the said name sue and be sued.(2)The Board shall consist of eleven members including the President and shall be constituted in the following manner, namely:-(i)A President who shall be a registered practitioner;(ii)Five members nominated by the State Government out of whom two at least shall be registered practitioners; and(iii)six members elected by the registered practitioners from among themselves, whose names are entered in Part A and B of the register:Provided that,-(a)for a period of five years after the coming into force of this Chapter, the President shall be appointed by the State Government;(b)at the first and subsequent constitution of the Board after the expiry of the said period of five years, the President shall be elected by the members from among themselves.
