Section 37A in The Karnataka Homeopathic Practitioners Act, 1961.
37A. Provision when the Board is not constituted
Notwithstanding anything contained in this Act, pending the constitution of the Board for the first time under this Act, the powers and functions of the Board shall be exercised and performed by a committee appointed by the State Government consisting of the Director of Indian Systems of Medicine and Homeopathy in Karnataka as Chairman and four members who shall be practitioners eligible to have their names entered in the register.
