Section 36A in The United Provinces Indian Medicine Act, 1939
36A. [ Faculty of Ayurvedic and Unani Tibbi Systems of Medicine. [Added by U. P. Act No. 7 of 1956, Section 20.]
(1)For the proper discharge of its duties and functions as a teaching and examining body in the Ayurvedic and Unani Tibbi Systems of Medicine, the Board shall appoint a Faculty of Ayurvedic and Unani Tibbi Systems of Medicine which shall consist of the following :](i)the President of the Board who shall be ex-officio Chairman of the Faculty ;(ii)members of the Board elected under Clauses (iii), (iv) and (v) of sub-section (1) of Section 5, who shall be ex-officio members of the Faculty;(iii)one member to be elected by the members of the Board from amongst themselves; and(iv)[ the Director of Ayurvedic and Unani Services, Uttar Pradesh;] [Substituted by U. P. Act No. 35 of 1975, Section 5 (a) (w.e.f. 13-8-1975).](2)The Faculty may, with the previous approval of or at the requisition of the State Government, co-opt not more than two members for a specified duration and a specific purpose.(3)The Faculty shall elect a Vice-Chairman from amongst its members.(4)[ A member referred to in clause (iii) of sub-section (1) shall cease to be a member of the Faculty upon his ceasing to be a member of the Board.] [Substituted by U. P. Act No. 35 of 1975, Section 5 (b) (w.e.f. 13-8-1975).]
