Section 4 in The U.P. Homoeopathic Medicine Act, 1951
4. [ Constitution of the Board. [Substituted by U. P. Act No. 1 of 1975, Section 3 (w.e.f. 17-1-1975).]
- The Board shall consist of the following members, namely-(a)seven members to be nominated by the State Government from the amongst the registered homoeopaths;(b)three members to be elected in the manner prescribed by the teachers of the recognised homoeopathic institutions of Uttar Pradesh from amongst themselves;(c)five members who have put in at least ten years' practice in homoeopathy to be elected in the manner prescribed by the registered homoeopaths of the State from amongst themselves;(d)one member to represent the Kanpur University to be elected by the members of the Board of the Faculty of Homoeopathy, if constituted, and for so long as such Board is not constituted, by the members of the Academic Council of the said University;(e)the Deputy Director, Homoeopathy, Uttar Pradesh ex officio;(f)the Principal, national Homoeopatic College, Lucknow, ex officio :][Provided that for so long as the members referred to in clause (b) or clause (c) are not elected, the State Government may nominate members belonging to the class of persons mentioned in that clause, and the members so nominated shall hold office until the due election of members under that clause.] [Inserted by U. P. Act No. 25 of 1975, Section 2 (w.e.f. 18-8-1975).]
