Section 5 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
5. Mode of election.
(1)An election under clause (c) of sub-section (1) of Section 4 shall be conducted by the Board in accordance with such rules as may be made by the State Government in this behalf.(2)Where any dispute arises regarding any election to the Board, it shall be referred to the State Government within such period as may be prescribed and the decision of the State Government thereon shall be final.
