Section 6 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
6. Power of State Government to nominate Members in certain circumstances.
- If the nominating authority referred to in clause (c) of sub-section (1) of section 5, or any electoral body referred to in clause (g) of that sub-section fails by the prescribed date to nominate or elect the requisite number of Member or Members which such authority or body is entitled to nominate or elect, the State Government shall fill up the office of such Member or Members by nomination of a person or persons qualified to be nominated or elected by such authority or body. Any person so nominated by the State Government shall be deemed to have been duly nominated or elected a Member by such authority or body.
