Section 4(1) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
(1)The Board shall consist of-(a)[ the Joint Director of Ayurveda;] [Inserted by M. P. Act No. 14 of 1974 (w.e.f. 18-3-1974).](aa)[ the Deputy Director of Ayurveda;] [Renumbered vide M. P. Act No. 14 of 1974 (w.e.f. 18-3-1974).](b)the Assistant Director of Ayurveda;(c)one member representing each revenue commission's division in the State elected by registered practitioners from amongst themselves:Provided that if registered practitioners fail to elect a member from any division in accordance with the provisions of this Act or the rules made thereunder the State Government shall nominate a registered practitioner from such division to the vacant seat and the person so nominated shall be deemed to be duly elected under this clause :Provided further that in the constitution of the first Board such members shall be nominated by the State Government;(d)not less than five and not more than ten members to be nominated by the State Government of whom at least-(i)one shall be from amongst the teaching staff of Government Colleges in the State imparting instructions exclusively in Ayurvedic or Unani System of medicine or Naturopathy;(ii)one shall be from amongst the teaching staff of colleges in the State imparting instructions exclusively in Ayurvedic or Unani System of medicine or Naturopathy other than those specified in sub-clause (i) above;(iii)one each shall be from amongst the registered practitioners of Ayurvedic or Unani System of Medicine or Naturopathy.
