Section 15A(1) in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
(1)Notwithstanding anything contained elsewhere in this Act, if, at any time, it appears to the State Government that the nomination or election to the Parishad has not taken place in accordance with the provisions of this Act or a period of more than four years from the date of the first meeting of the Parishad has elapsed, the State Government may, by order published in the Official Gazette, appoint an Ad-hoc Committee consisting of not more than seven members including a President and a Vice-President.
