Section 3(3) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003
(3)The Board shall consist of eleven members residing in Jammu and Kashmir state of whom-(a)four members shall be nominated by the Government, one of them, if possible, being a person connected with recognized institution for the purpose of giving instructions in Homoeopathic System of Medicine as the Government may determine ;(b)seven members being permanent residents of the State, of whom not less than four shall be holding a degree, diploma or certificate in the Homoeopathic System from such institutions as are referred to in Schedule I shall be elected by the registered practitioners from among themselves.
