Section 3(4) in The Punjab Ayurvedic and Unani Practitioners Act, 1963
(4)The eleven seats of members provided in clause (b) of sub-section (1) shall be distributed by the State Government proportionately to their numbers, as counted on the prescribed date before the election between the [registered practitioners residing in the State of Punjab who follow the Ayurvedic System and those who follow the Unani System;] [Substituted for the words 'registered practitioners who follow the Ayurvedic System and the registered practitioners who follow the Unani System' by Punjab Act 8 of 1969.]Provided that in determining the proportion a fraction of one-half and less shall be ignored and a fraction of more than one-half shall be counted as one.
