Section 5(3) in Uttarakhand Medical Council Act, 2002
(3)Any person elected under sub-section(1) or nominated under sun-section(2) to fill a casual vacancy shall, notwithstanding anything contained in sub-section (8) of section 3 of section-4 hold office only so long as the person in whose place he may be elected or nominated; as the case may be, would have held office, if the vacancy had not occurred.
