Section 3A(2) in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
(2)As from the date referred to in sub-section (1) -(a)the Punjab State Faculty of Ayurvedic and Unani Systems of Medicine shall consist of a Chairman who shall be the Director of Ayurveda, Punjab, or, if the post of Director is vacant, such other officer as the State Government, may, by notification, appoint, a Vice Chairman who shall be the Deputy Director or Assistant Director of Ayurveda and the following other members to be appointed by notification by the State Government, namely :-(i)two principal from the recognised institution in Ayurvedic System and Unani System;(ii)two members of the Board recommended by it; and(iii)Three registered practitioners whose names are entered or deemed to be entered in Part I of the Register, of whom one shall be a person practising the Unani System;(b)the Haryana State Faculty of Ayurvedic and Unani Systems of Medicine shall consist of a Chairman who shall be the Director, Health Services, Haryana, a Vice-Chairman who shall be the Deputy Director (Ayurveda), Haryana and the following other members to be appointed by notification by the State Government, namely :-(i)one Principal from the recognised institutions in Ayurvedic System and Unani System;(ii)one member of the Board recommended by it; and(iii)two registered practitioners whose names are entered or deemed to be entered in Part I, or the corresponding Part, of the Register, of whom one shall be a person practising the Unani System.]
