Section 4 in The Bihar and Orissa Nurses Registration Act, 1935
4. Term of office of members.
(1)Except as otherwise provided in Section 3 and in this Section, the term of office of a member of the Council, other then an ex-officio member, shall be of three years, and shall commence from the date of the notification of his election or nomination under sub-section (3) of Section 3.(2)The term of office of an ex-officio member shall continue as long as he holds the office in virtue of which he is such a member.(3)Notwithstanding anything contained in this Act, an outgoing member shall, unless the [State] [Substituted by ALO.] Government otherwise directs, continue in office until the election or nomination of his successor is notified under sub-section (3) of Section 3.(4)An outgoing member may, if otherwise qualified, be re-elected or renominated.
