Section 15A(9) in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
(9)Within a period of [two years] of such appointment of the Ad-hoc Committee, the members of the Parishad to be elected under clause (g) of sub-section (1) of section 5 in accordance with the provisions of this Act and the rules made thereunder shall be elected, and the members to be nominated under clauses (b), (c) and (f) of the said sub-section shall be nominated within the same period and the members so elected and nominated shall be deemed to have been duly elected and nominated.
