(1)There shall be constituted a State Board of Health consisting of the following members, namely :-(a)the Minister for Public Health;(b)the Minister for Local Self-Government;(c)three members of Madhya Pradesh Legislative Assembly nominated by the Government;(d)Director of Health Services;(e)[Deputy Director of Health Services;] [Substituted by M.P. Act No. 6 of 1952.](f)the Public Health Engineer;(g)the Chief Engineer, Public Works Department;(h)one other officer of the Government nominated by the Government;(i)two members nominated by the State Government from amongst persons who for the time being are or deemed to be members of a Janpada Sabha [or Mandal Panchayat or Town Committee or District Board] [Inserted by M.P. Act No. 23 of 1958.] or Municipal Committee or Municipal Corporation;(j)one member of the State Branch of the Indian Medical Association elected by that Branch in the prescribed manner;(k)[one member practising the Ayurvedic or the Unani System of medicine to be elected by such body and in such manner as may be prescribed;] [Substituted by M.P. Act No. 23 of 1958.](l)one member practising the Homoeopathic or the Biochemic System of medicine to be elected by such body and in such manner as may be prescribed.
