Section 6 in The Karnataka Homeopathic Practitioners Act, 1961.
6. Term of office
(1)Save as otherwise provided by this Act, the term of office of the members whether elected or nominated, shall be for a period of five years commencing from the date on which the first meeting of the Board is held after the election of the members under section 3.(2)An out-going member shall continue in office until the election or nomination of his successor, as the case may be.(3)An out-going member shall be eligible for re-election or re-nomination.
