Section 5(2) in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
(2)Notwithstanding anything contained in the foregoing sub-section or elsewhere in this Act, on the first constitution of the Parishad after its establishment, all the Members of the Parishad shall be nominated by the State Government and the State Government shall also nominate one of the Members to be the Vice-President.
