Section 25(1) in The Rajasthan Homoeopathic Medicine Act, 1969
(1)Subject to rules made by the State Government for this purpose, the Board may, by a resolution in this behalf, appoint an Advisory Committee consisting of seven persons of whom three shall be the members of the Board and four co-opted members, for any purpose provided for in this Act and may appoint a Convenor who shall preside over the meetings of such Committee. In the absence of the Convenor, the committee may elect any one of its members for this purpose.
