Section 5(1) in The United Provinces Indian Medicine Act, 1939
(1)The Board shall consist of the following members (including the President)-(i)a President to be nominated by the State Government;(ii)five members to be nominated by the State Government;(iii)[ one member each from a University established by law in Uttar Pradesh and having a faculty concerned with the Ayurvedic or Unani-Tibbi Systems of medicine to be elected in the prescribed manner by such Faculty; [Substituted by U. P. Act No. 35 of 1975, Section 3 (w.e.f. 13-8-1975).](iv)two members representing Ayurvedic Educational Institutions of Uttar Pradesh to be elected, in the prescribed manner by the teachers of such Institutions as are affiliated to a University established by law in Uttar Pradesh;(v)one member representing Unani Educational Institution of Uttar Pradesh to be elected in the prescribed manner, by the teachers of such institutions as are affiliated to a University established by law in Uttar Pradesh;](vi)nine members (six Vaids and three Hakims) to be elected in the prescribed manner by the registered Vaids and Hakmis, respectively of Uttar Pradesh :Provided that the President and every member to be elected or nominated, as the case may be, under clauses (ii), (iv) and (v) shall be from amongst the registered practitioners.
