Section 3(3) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
(3)The Board established under sub-section (1) shall consist of [nineteen] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992] members who shall be appointed in the following manner, namely:-(a)[ 'ten' members nominated by the State Government, of whom one shall be the Director, Indian System of Medicine;] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992](b)[nine] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992] members elected by the registered practitioners from amongst themselves:Provided that the members to be elected under clause (b) shall, in the case of the first constitution of the Board, be nominated by the State Government from persons who, in the opinion of the State Government, are eligible to have their names entered in the Register.
