Section 3(6) in The Punjab Ayurvedic and Unani Practitioners Act, 1963
(6)[ Until the Board is established and constituted in accordance with the provisions of the proceedings sub-sections, as amended by the Punjab Ayurvedic and Unani Practitioners (Haryana Amendment and Validation) Ordinance, 1968, the State Government may constitute a Board consisting of six persons, including the Director, to be appointed by the State Government, and the Board so constituted shall, as from the commencement of that ordinance and for a period [not exceeding seven years] [Substituted for sub-section (6) by Haryana Act 18 of 1969.] from such commencement, be deemed to be the Board established and constituted for the purpose of carrying out all the provisions of this Act and the provisions of sub-sections (3) and (5) shall apply to such a Board].
