Section 3 in Assam Homoeopathic Medicine Act, 1955
3. Constitution of the first and subsequent Boards.
(1)The State Government may, as soon as may be, by notification in the official Gazette constitute a Board, to be called the Board of Homoeopathic System of Medicine, Assam'. The Board shall be a body corporate and have perpetual succession and a common seal and may by the said name sue and be sued.(2)The Board shall consist of 11 members including the Chairman and shall be constituted in the following manner, viz:(a)Four Homoeopaths to be elected by the Registered Homoeopaths of the State;(b)Three members of the Legislative Assembly to be nominated by the Government;(c)Two members of the Registered medical practitioners of the State to be nominated by the Government;(d)One member from the public having interest in Homoeopathy to be nominated by Government, and(e)The Director of Health Services:Provided that for the first Board all the non-official members shall be nominated by Government.[Provided further that any defect in the constitution of the Board shall not invalidate any action taken by the Board and shall not be questioned in any court of law.] [In sub-Section (2) of Section 3 after the existing proviso, the proviso was inserted vide Assam Act No. V of 1988 with effect from 19-2-1987.]The Director of Health Services shall be the ex-officio Chairman of the Board.(3)The first Board shall be constituted within six months form the date the Act comes into force, and the names of the members shall be published in the official Gazette and such Board shall function for a period of three years.
