Section 17(1) in The United Provinces Indian Medicine Act, 1939
(1)The Board may, subject to the rules made by State Government for this purpose, by a resolution in that behalf, appoint an Advisory Committee which may consist of as many of its own members or outsiders co-opted for that purpose, or both as it may decide, for any purpose it deems fit, 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 of its members for this purpose.
