Section 3(5) in The Punjab Homeopathic Practitioners Act, 1965
(5)The eight members mentioned in clause (b) of sub-section (3) shall, in the case of [first Council to be constituted, after the commencement of the council of Homoeopathic system of medicine, Punjab. Reconstitution and Reorganisation Order, 1969] [Substituted for the words 'first Council to be constituted' by Government of India, SO 1301, dated the 28th March, 1969, Schedule (with effect from 1st April, 1969) (Extraordinary), page 403.] be nominated by the State Government from amongst the practitioners who are eligible to be registered practitioners, and such members shall be deemed to have been duly elected under clause (b) of sub-section (3) :Provided that not less than four of such members shall be persons holding a degree, diploma or certificate in Homoeopathic System from such institutions as are referred to in Schedule I.
