Section 3 in The Orissa Ayurvedic Medicine Act, 1960
3. Establishment and constitution of the Council.
(1)The Government shall by notification in the Official Gazette, establish a Council to be called "The Orissa State Council of Ayurvedic Medicine". Such Council shall have perpetual succession and a common seal with power to adquire and hold property, both movable and immovable, and to transfer any such property subject to the prescribed conditions and may by the said name sue or to be sued.(2)The Council shall consist of the following members, namely(i)[ the Director of Indian Medicine and Homoeopathic who shall be the President of the Council;] [Substituted vide Act No. 8 of 1974, Section 2.](ii)four members qualified in the Ayurvedic system of medicine to be nominated by Government out of whom one shall be a woman;(iii)two members to be elected by the Orissa Legislative Assembly from amongst its members by means of a single transferable vote;(iv)one member to be elected in the manner as may be prescribed by the Faculty of Medicine of the University from amongst its members;(v)one member to be elected, in the prescribed manner, by the Council of Orissa Association of Sanskrit Learning and Culture who shall be a practitioner;(vi)two members to be elected in the prescribed manner by the teachers of the Ayurvedic Institutions affiliated to the Faculty from amongst themselves;(vii)two members to be elected in the prescribed manner, from amongst themselves, by the registered diploma-holders of the Council and its predecessor, the Orissa Ayurvedic Examination Board;(viii)the members to be elected, in the prescribed manner from amongst themselves, by the registered practitioners;(ix)Principals of the Ayurvedic Institutions affiliated to the Faculty.
