Section 7 in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
7. Term of office.
(1)The term of office of the members of the Faculty referred to in clauses (i), (ii) and (iii) of sub-section (3) of section 3 shall be five years to be computed from the date of publication of the notification :Provided that a person appointed to fill a casual vacancy shall hold office only so long as the member in whose place he is appointed would have held office if the vacancy had not occurred.(2)An outgoing member shall continue in office until the appointment of his successor has been notified and shall be eligible for re-appointment.
