Section 5 in The U.P. Homoeopathic Medicine Act, 1951
5. [ Election of Chairman and the Vice-Chairman. [Substituted by U. P. Act 4 of 1956. Section 2.]
(1)There shall be a Chairman of the Board who shall be appointed by the State Government from amongst the members of the Board.(2)There shall also be a Vice-Chairman of the Board who shall be elected by the Board from its members.]
