Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Homeopathic Medicine (Amendment) Act, 1959 27 of 1959 [28 October 1959] CONTENTS 1. Short title, extent and commencement 2. Substitution of Section 4 of Assam Act XI of 1955 Assam Homeopathic Medicine (Amendment) Act, 1959 27 of 1959 [28 October 1959] PREAMBLE An Act to amend the Assam Homeopathic Medicine Act, 1955. Whereas it is expedient to amend the Assam Act Homeopathic Medicine Act, 1955 (Assam Act XI of 1955), hereinafter called the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Tenth Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Homeopathic Medicine (Amendment) Act, 1959. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. Substitution of Section 4 of Assam Act XI of 1955 :- For Section 4 of the principal Act, the following shall be substituted, namely:-- 4. Formation and life of subsequent Board. (1) Each subsequent Board shall function for a period of three years from the date of the first meeting of the Board constituted as under sub-section (2) of Section 3 and the manner of election and nomination of the members of the Board shall be such as may be prescribed. (2) The period of three years referred to in sub-section (3) of Section 3 and sub-section (1) of this section shall include and shall be deemed always to have included any period which may elapse between the expiry of the said three years and the date of the first meeting of the subsequent Board: Provided that such subsequent Board shall sit within forty-five days from the day of its constitution. (3) The State Government may, by notification, for sufficient cause to be stated therein, direct, from time to time, that the term of the Board be extended by such period not exceeding one year at a time, as may be specified in the notification, provided that the total period of such extension shall not exceed two years".