Section 6 in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
6. Term of office and vacancies among members.
(1)Subject to the provisions of the following sub-sections, the term of a member, other than an ex officio member, shall be five years from the date of nomination.(2)The term of office of a member nominated under Section 5 shall come to an end as soon as he/she ceases to hold the office by virtue of which he/she is such a member.(3)The term of office of an ex officio member shall continue so long as he holds his/her office by virtue of which he is such a member.(4)The term of office of a member nominated to fill a casual vacancy shall be for the remainder of the term of the member in whose place he is nominated.(5)An outgoing member may be eligible for re-nomination.(6)A member may resign his office by writing under his hand addressed to the Vice-President through the Member-Secretary, but he will continue in office until his resignation is accepted.(7)The manner of filling vacancies amongst members shall be such, as may be prescribed.
