Section 3 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
3. Establishment of Board.- (1) The State Government shall by notification in
the Official Gazette, establish, in the manner provided hereafter, a Board to be calledthe Rajasthan Board of Electropathy System of Medicine, for the purpose of carrying outthe provisions of this Act.(2)The Board so established shall be a body corporate having a perpetualsuccession and a common seal and may sue or be sued in its corporate name.
