Section 3(1) in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
(1)The Government shall, by notification in the Government Gazette, establish a aboard to be called the Board of [Ayurvedic, Unani, Sowa Rigpa (Amchi), Yoga and Naturopathy System of Medicine] [Substituted 'Ayurvedic and Unani Systems' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] of Medicine, Jammu and Kashmir, for the purposes of carrying out the provisions of this Act, Such board shall be a body corporate, having perpetual succession and a common seal with power to acquire or hold property, both movable and immovable, and shall by the said name sue and be sued.
