Section 4(iii) in The Bihar Development of Ayurvedic and Unani System of Medicine Act, 1951
(iii)For the purpose of election to the Council under clauses (i) and (k) of Section 3 the State shall be divided by the President into suitable constituencies for Hakims and Vaidyas in accordance with the numbers of Hakims and Vaidyaslo be elected under the above clauses.
