Section 3 in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
3. Establishment, constitution and incorporation of the Board.
(1)The State Government shall, by notification establish as soon as may be practicable, one Board jointly for the [six] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992] systems of medicine.(2)The Board established under this section may be called by such name as the State Government may direct and it shall be a body corporate having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property, and to contract, and may sue or be sued in its corporate name.(3)The Board established under sub-section (1) shall consist of [nineteen] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992] members who shall be appointed in the following manner, namely:-(a)[ 'ten' members nominated by the State Government, of whom one shall be the Director, Indian System of Medicine;] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992](b)[nine] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992] members elected by the registered practitioners from amongst themselves:Provided that the members to be elected under clause (b) shall, in the case of the first constitution of the Board, be nominated by the State Government from persons who, in the opinion of the State Government, are eligible to have their names entered in the Register.(4)The seats of members elected under clause (b) of sub-section (3) shall be so divided amongst the registered practitioners of different systems of medicine as to be in the proportion of the number of their members on the register:Provided that in determining the said proportion, a fraction of one-half or less shall be neglected and fraction of more than one-half shall be counted as one:Provided further that the number of members representing registered practitioners of any system of medicine shall not at any time be less than two:Provided also for the purposes of the proviso to sub-section (3), the State Government shall nominate the practitioners of each of such systems in such proportion as it deems fit, from amongst the practitioners who may be eligible to be entered in the Register.(5)The President of the Board shall be elected by the members from amongst themselves in such manner as may prescribed:Provided that in the case of the first constitution of the Board, the President shall be appointed by the State Government.
