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State of Rajasthan - Section

Section 4 in Rajasthan Ayurved Nursing Council Act, 2012

4. Constitution and composition of Rajasthan Ayurved Nursing Council.

- The Council shall consist of the following members, namely: -
(a)six members elected by registered Ayurved Nursing Professionals from amongst themselves:
Provided that at the first constitution of the Council, the State Government may nominate, in place of elected members, such persons as are qualified for registration as Ayurved Nursing Professionals;
(b)five members nominated by the State Government from amongst the persons having special knowledge in the Ayurved Nursing subjects:
Provided that not more than one member shall be nominated from amongst the persons having special knowledge in any one Ayurved Nursing subject;
(c)three members elected by the teachers of the recognized institutions from amongst themselves:
Provided that at the first constitution of the Council, the State Government may nominate, in place of elected members, such persons who are teachers in institutions imparting education or training in Ayurved Nursing subjects in the State;
(d)the Dean, Faculty of Ayurved, Homoeopathy and Unani, Rajasthan Ayurved University, Jodhpur ex-officio;
(e)the Director, Ayurved Department, Government of Rajasthan ex-officio;
(f)the Director, Homoeopathy Department, Government of Rajasthan ex-officio;
(g)the Director, Unani Department, Government of Rajasthan ex-officio;
(h)the Registrar, Indian Medicine Board, State of Rajasthan ex-officio;
(i)the Registrar, Homoeopathy Board, State of Rajasthan ex-officio:
Provided that a person shall not be qualified for being elected or nominated as a member of the Council, if -
(i)he/she is not a citizen of India; or
(ii)he/she is an undischarged insolvent; or
(iii)he/she is of unsound mind and stands so declared by a competent court; or
(iv)he/she has been sentenced for any offence involving moral turpitude; or
(v)he/she is an employee of the Council and is remunerated by salary or honorarium:
Provided further that no person shall at the same time serve as a member in more than one capacity.