(1)The State Government may by notification constitute a Board to be called the Orissa State Board of Homoeopathic Medicine.(2)[ The Board shall consist of seven members including the President and shall be constituted in the following manner :(a)a President to be nominated by the State Government;(b)two renowned Homoeopathic Practitioners practising in the State of Orissa whose names validly continue for the time being in the register, to be nominated by the State Government;(c)two members to be elected by the Orissa Legislative Assembly from amongst its members in the prescribed manner;(d)the Director, Indian System of Medicine and Homoeopathy, Orissa; and(e)one Lady Social Worker having special interest and knowledge in Indian System of Medicine and Homoeopathy :Provided that whenever vacancies arise in the offices specified in Clause (c) due to dissolution of the Orissa Legislative Assembly, the State Government may fill up the said vacancies by nominating two persons who shall, unless sooner removed, hold office till the date on which the names of the members elected under the said clause by the Assembly after its reconstitution are published in the Gazette and the term of office of the members so elected shall be co-terminus with the term of office of the members nominated under Clause (b).] [Substituted vide Orissa Gazette Extraordinary No. 1113/19-9-1994-Notification No. 12935/ Legislative/19-9-1994-O. A. No. 16 of 1994.](3)The Board shall be a body corporate and shall have perpetual succession and a common seal with powers to acquire and hold property both movable and immovable and to transfer any such property subject to the prescribed conditions and shall by, the said name sue or be sued.
