Section 3(1) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
(1)The State Government shall, by notification establish as soon as may be practicable, one Board jointly for the [six] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992] systems of medicine.
