Section 3 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
3. Constitution of the Paschim Banga Ayurved Parishad.
- As soon as may be after the commencement of this Act, the State Government shall, by notification in the Official Gazette, establish a body corporate with perpetual succession and a common seal named the Paschim Banga Ayurved Parishad. The Parishad shall be entitled to acquire and hold movable and immovable property, to transfer such property, to contract and to do all things necessary for the purposes of this Act and shall by its name sue and be sued.
