Section 3(2) in Assam Homoeopathic Medicine Act, 1955
(2)The Board shall consist of 11 members including the Chairman and shall be constituted in the following manner, viz:(a)Four Homoeopaths to be elected by the Registered Homoeopaths of the State;(b)Three members of the Legislative Assembly to be nominated by the Government;(c)Two members of the Registered medical practitioners of the State to be nominated by the Government;(d)One member from the public having interest in Homoeopathy to be nominated by Government, and(e)The Director of Health Services:Provided that for the first Board all the non-official members shall be nominated by Government.[Provided further that any defect in the constitution of the Board shall not invalidate any action taken by the Board and shall not be questioned in any court of law.] [In sub-Section (2) of Section 3 after the existing proviso, the proviso was inserted vide Assam Act No. V of 1988 with effect from 19-2-1987.]The Director of Health Services shall be the ex-officio Chairman of the Board.
