Section 53(3) in Central Council of Homoeopathy (General) Regulations, 2018
(3)The term of office of an elected member of a Committee referred in sub-regulation (1) of regulation 50, shall be for two and a half years, for the members of Executive Committee from the date of his election or till the date his membership is ceased in the Central Council, whichever is earlier:Provided that if any casual vacancy occurs in a committee by reason of death or resignation or cessation of membership of the Central Council or for any other reason the vacancy shall be filled up for the remaining period by election from amongst the members of the Central Council.
