Section 3(5) in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
(5)Notwithstanding anything in sub-section (4) the seven members mentioned under clause (b) of sub-section (2) shall, [in the case of the first Board to be constituted after the commencement of the Jammu and Kashmir Ayurvedic and Unani Practitioners (Amendment) Act, 1968] [Substituted by Act No. VII of 1968.] be nominated by the Government in such proportion as it may think fit from among Practitioners of either system who are eligible to be registered practitioners, and such members shall be deemed to have been elected under clause (b) of sub-section (2) :Provided that not less than four of such members shall be persons holding a certificate or Diploma in [Ayurvedic, Unani, Sowa Rigpa (Amchi), Yoga and Naturopathy] [Substituted 'Ayurvedic or Unani' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] System of Medicine.
