Section 7 in The Orissa Medical Registration Act, 1961
7. Term of office of members.
- [(1) The term of office of a member elected or nominated under Sub-section (1) of Section 4 or nominated under Section 8 shall commence from the date of publication of his name under Section 9 and shall, subject to the provisions of Sections 10 and 11, extend to a period of five years.] [Substituted vide Orissa Act No. 15 of 1982.](2)Any member shall, if not disqualified for the reasons mentioned in Section 6, be eligible for re-election or re-nomination at the end of his term of office.
