Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 4 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018

4. Constitution of the Board.-The Board shall consist of the following members,

namely :
(a)four persons to be nominated by the State Government of whom at least
two shall be registered Electropaths;
(b)one person possessing recognized medical qualification to be elected by
the teachers of the recognized Electropathy institutions in State of Rajasthan;
(c)two experts in the field of Electropathy to be nominated by members of the
Board elected and nominated under clauses (a) and (b).