Section 33C(2) in The Drugs And Cosmetics Act, 1940
(2)The Board shall consist of the following members, namely,—(i)the Director General of Health Services, ex officio;(ii)the Drugs Controller, India, ex officio;(iii)the principal officer dealing with Indian systems of medicine in the Ministry of Health, ex officio;(iv)the Director of the Central Drugs Laboratory, Calcutta, ex officio;(v)one person holding the appointment of Government Analyst under section 33F, to be nominated by the Central Government;(vi)one Pharmacognocist to be nominated by the Central Government;(vii)one Phyto-chemist to be nominated by the Central Government;(viii)four persons to be nominated by the Central Government, two from amongst the members of the Ayurvedic Pharmacopoeia Committee, one from amongst the members of Unani Pharmacopoeia Committee and one from amongst the members of the Siddha Pharmacopoeia Committee;(ix)one teacher in Darvyaguna and Bhaishajya Kalpana, to be nominated by the Central Government;(x)one teacher in Ilm-ul-Advia and Taklis-Wa-Dawa-Sazi, to be nominated by the Central Government;(xi)one teacher in Gunapadam to be nominated by the Central Government; (xi) one teacher in Gunapadam to be nominated by the Central Government;"(xii)three persons, one each to represent the Ayurvedic, Siddha and Unani drug industry, to be nominated by the Central Government;(xiii)three persons, one each from amongst the practitioners of Ayurvedic, Siddha and Unani Tibb systems of medicine to be nominated by the Central Government.
