Section 5 in The Punjab Homeopathic Practitioners Act, 1965
5. Nomination of member in default of election.
- If any of the members is not elected under clause (b) sub-section (3) of section 3, the State Government may notwithstanding anything contained in that sub-section nominate such registered practitioner as it deems fit, and the practitioner so nominated shall for the purposes of this Part be deemed to have been duly elected under that clause.
