Section 5 in West Bengal Veterinary Practitioners Act, 1960
5. President and Vice-President.
(1)The members of the Council shall elect a President and a Vice-President from among themselves:Provided that on the first constitution of the Council after its establishment the President and the Vice-President shall be appointed by the State Government.(2)A President or a Vice-President shall be deemed to have vacated office as soon as the Council holds its first meeting after its reconstitution; provided that he shall cease to hold office if he ceases to be a member of the Council before its reconstitution.(3)An appointed President or Vice-President may resign his offence by writing under his hand addressed to the State Government and shall be deemed to have vacated office on such resignation being accepted by the State Government.(4)An elected President or Vice-President may resign his office by a notice in writing addressed to the Council and shall be deemed to have vacated office on such resignation being accepted by the Council at a meeting.(5)Any casual vacancy in the office of the President or the Vice-President caused by death, resignation, removal or otherwise shall be filled by appointment or election, as the case may be, and the person so appointed or elected shall hold office for the unexpired period of the term of office of the President or Vice-President whose place he fills.
