Section 16(1) in The Karnataka Homeopathic Practitioners Act, 1961.
(1)The State Government may, by notification, constitute a Court of Examiners which shall consist of seven persons including the Chairman, as follows:--(i)the Director of Indian Systems of Medicine and Homeopathy in Karnataka who shall be the Chairman of the Court;(ii)three persons elected by the Board from amongst its members; and(iii)three persons possessing any of the qualifications specified in the Schedule nominated by the State Government:Provided that every person elected under clause (ii) shall continue to hold office of a member of the Court only so long as he is a member of the Board:Provided further that pending the election of such persons by the Board after its constitution for the first time, the State Government shall nominate three persons who shall be registered practitioners or entitled to have their names entered in the register. The persons so nominated shall hold office until the Board has elected all the three persons under this sub-section.
