(1)There shall be constituted a State Board of Health consisting of the following members, namely :-(a)the Minister for Public Health;(b)the Minister for Local Self-Government;(c)three members of Madhya Pradesh Legislative Assembly nominated by the Government;(d)Director of Health Services;(e)[Deputy Director of Health Services;] [Substituted by M.P. Act No. 6 of 1952.](f)the Public Health Engineer;(g)the Chief Engineer, Public Works Department;(h)one other officer of the Government nominated by the Government;(i)two members nominated by the State Government from amongst persons who for the time being are or deemed to be members of a Janpada Sabha [or Mandal Panchayat or Town Committee or District Board] [Inserted by M.P. Act No. 23 of 1958.] or Municipal Committee or Municipal Corporation;(j)one member of the State Branch of the Indian Medical Association elected by that Branch in the prescribed manner;(k)[one member practising the Ayurvedic or the Unani System of medicine to be elected by such body and in such manner as may be prescribed;] [Substituted by M.P. Act No. 23 of 1958.](l)one member practising the Homoeopathic or the Biochemic System of medicine to be elected by such body and in such manner as may be prescribed.(2)Members nominated under clauses (c) and (i) and elected under clauses (j), (k) and (1) shall hold office for [three years] [Substituted by M.P. Act No. 9 of 1954.] from the date on which the nominations or elections are notified in the Gazette by the State Government ;[Provided that if a person nominated under clause (c) or clause (i) ceases for any reason to be a member of the body from which he was nominated, he shall forthwith cease to be a member of the Board and his office shall become vacant.] [Added by M.P. Act No. 9 of 1954.](3)If the Board, constituted from time to time in accordance with sub-section (1), does not contain a woman, the State Government shall nominate one woman to be a member of the Board for a period of [three years] [Substituted by M.P. Act No. 9 of 1954.] from the date of the notification of the nomination.(4)The Minister for Public Health shall be the President of the Board and the [Director of Health Services] [Substituted by M.P. Act No. 6 of 1952.] shall be its Secretary.(5)The Board shall have power to call to a meeting or meetings any officer of Government or representatives of a local authority affected by its deliberations.
