Section 3 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
3. Incorporation of Board.
(1)The State Government shall, as soon as may be, establish, by notification, Board of Ayurvedic and Unani Systems of Medicine and Naturopathy with effect from such date as may be specified therein.(2)The Board shall be a body corporate by the name of the Madhya Pradesh Board of Ayurvedic and Unani Systems of Medicine and Naturopathy and shall have perpetual succession and a common seal with power to acquire and hold property both movable and immovable and, subject to the provisions made under this Act, to transfer any property held by it and to contract and do all other things necessary for the purposes of its constitution and may sue or be sued in its corporate name.
