Section 5 in The Homoeopathy Central Council Act, 1973
5. Restriction on elections and membership.
(1)No person shall be eligible for election to the Central Council unless he possesses any of the medical qualifications included in the Second or the Third Schedule, is enrolled on any State Register of Homoeopathy and resides in the State concerned.(2)No person may at the same time serve as a member in more than one capacity.
