Section 4(2) in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
(2)any order passed, any appointment made, anything whatsoever begun or done by the General Council and State Faculty of Ayurvedic Medicine, West Bengal, shall, so far as it is consistent with the provisions of this Act, be deemed to have been passed, made, begun or done by the Parishad.
