Section 3(3) in Himachal Pradesh Homoeopathic Practitioners Act, 1979
(3)The Council shall consist of eight members residing in Himachal Pradesh of whom-(a)three members shall be nominated by the Government one of them, if possible, being a person connected with such institutions as are referred to in Schedule-I; and(b)five members, of whom not less than three shall be persons holding a degree, diploma or certificate in the homoeopathic system from such institutions as are referred to in Schedule-I, shall be elected by the registered practitioners from amongst themselves.
