Section 4(b) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
(b)six members nominated by the Government of whom-(i)three shall be registered practitioners;(ii)one shall be either the Secretary to the Government in the Department dealing with Health and Family Planning or one of the Deputy Secretaries to the Government in that Department;(iii)one shall be either the Director of Health Services and Family Planning or one of his assistants who shall be a medical officer; and(iv)one shall be the head of a Government teaching institution in Homeopathy.
