Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

State of Punjab - Subsection

Section 3A(2)(a) in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963

(a)the Punjab State Faculty of Ayurvedic and Unani Systems of Medicine shall consist of a Chairman who shall be the Director of Ayurveda, Punjab, or, if the post of Director is vacant, such other officer as the State Government, may, by notification, appoint, a Vice Chairman who shall be the Deputy Director or Assistant Director of Ayurveda and the following other members to be appointed by notification by the State Government, namely :-
(i)two principal from the recognised institution in Ayurvedic System and Unani System;
(ii)two members of the Board recommended by it; and
(iii)Three registered practitioners whose names are entered or deemed to be entered in Part I of the Register, of whom one shall be a person practising the Unani System;