Section 3(2) in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
(2)The Board shall consist of eleven members residing in Jammu and Kashmir State of whom-(a)[six members] [Substituted 'four members' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] shall be nominated by the Government, one of them, if possible, being a person connected with institutions established in the State and affiliated to the Board for the purpose of giving instructions in [Ayurvedic, Unani, Sowa Rigpa (Amchi), Yoga and Naturopathy] [Substituted 'Ayurvedic and/or Unani' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] Systems of Medicine as the Government may determine ;(b)[twelve members] [Substituted 'seven members' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.], of whom not less than four shall be persons holding a Certificate or Diploma in the [Ayurvedic, Unani, Sowa Rigpa (Amchi), Yoga and Naturopathy] [Substituted 'Ayurvedic or Unani' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] System, shall be elected by the Registered Practitioners from among themselves.
