Section 5(1) in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
(1)The Parishad shall consist of the following members, namely:-(a)a President nominated by the State Government;(b)seven Members nominated by the State Government of whom three shall be registered Ayurvedic practitioners;(c)one Member nominated by the Vice-Chancellor of the University of Calcutta;(d)the Principal of the State Ayurvedic College, ex-officio, when such a college is established;(e)the Head of the Ayurvedic Research Institute, ex-officio, when such an Institute is established;(f)the Principal or Head of an Ayurvedic Tol, nominated by the State Government, when such an institution is established:Provided that until the institutions referred to in clauses (d), (e) and (f) are established, the Principals or Heads of existing institutions or other suitable persons may be nominated by the State Government;(g)[ten members] [Words substituted for the words 'eight Members' by W.B. Act 11 of 1967.] who are citizens of India, elected by registered Ayurvedic practitioners, two being elected by registered Ayurvedic practitioners having registered address within the Presidency Division from among themselves [two being elected by registered Ayurvedic practitioners having registered address within Jalpaiguri Division from among themselves] [Words inserted by W.B. Act 11 of 1967.], two being elected by registered Ayurvedic practitioners having registered address within the Burdwan Division from among themselves and four being elected by registered Ayurvedic practitioners having registered address within the Calcutta and Howrah municipal areas from among themselves.Explanation. - The expression "Calcutta and Howrah municipal areas" means Calcutta as defined in the Calcutta Municipal Act, 1951, together with the area included in the Howrah municipality and the expressions "Presidency Division" and "Burdwan Division" shall not be deemed to include any part of the areas included within the Calcutta and Howrah municipal areas.
