Section 3(1) in The Indian Medicine Central Council Act, 1970
(1)The Central Government shall, by notification in the Official Gazette, constitute for the purposes of this Act a Central Council consisting of the following members, namely:-(a)such number of members not exceeding five as may be determined by the Central Government in accordance with the provisions of the First Schedule for each of the Ayurveda, Siddha [, Unani and Sowa-Rigpa] systems of medicine from each State in which a State Register of Indian Medicine is maintained, to be elected from amongst themselves by persons enrolled on that Register as practitioners of Ayurveda, Siddha [, Unani or Sowa-Rigpa] [ Substituted by Indian Medicine Central Council (Amendment) Act, 2010 (NO. 43 OF 2010], as the case may be;(b)one member for each of the Ayurveda, Siddha [, Unani and Sowa-Rigpa] [ Substituted by Indian Medicine Central Council (Amendment) Act, 2010 (NO. 43 OF 2010] systems of medicine from each University to be elected from amongst themselves by the members of the Faculty or Department (by whatever name called) of the respective system of medicine of that University;(c)such number of members, not exceeding thirty per cent. of the total number of members elected under clauses (a) and (b), as may be nominated by the Central Government, from amongst persons having special knowledge or practical experience in respect of Indian Medicine:Provided that until members are elected under clause (a) or clause (b) in accordance with the provisions of this Act and the rules made thereunder, the Central Government shall nominate such number of members, being persons qualified to be chosen as such under the said clause (a) or clause (b), as the case may be, as that Government thinks fit; and references to elected members in this Act shall be construed as including references to members so nominated.
