Section 3A(4) in The Homoeopathy Central Council Act, 1973
(4)The Central Government shall, by notification in the Official Gazette, constitute the Board of Governors which shall consist of not more than seven persons as its members, who shall be persons of eminence and of unimpeachable integrity in the fields of Homoeopathy and Homoeopathy education, and eminent administrators, and who may be either nominated members or members, ex officio to be appointed by the Central Government, one of whom shall be selected by the Central Government as the Chairperson of the Board of Governors.
