(1)The Government shall nominate one of the members of the Council to be its President.(2)The Council shall elect one of its members other than the President to be its Vice - President.(3)The President or the Vice - President shall be deemed to have vacated his office on resignation or on the expiry of his term of office as a member or on his otherwise ceasing to be a member.(4)When the office of the President is vacant, the Vice - President shall exercise the functions of the President until a new President assumes office.(5)When the office of the President is vacant or the President is incapacitated and there is either a vacancy in the office of the Vice - President or the Vice-President is incapacitated, the Registrar shall after giving notice of not less than seven clear days to the members of the Council, convene a meeting for the election of a President if there is a vacancy in that office, and until a new President or Vice - President is elected and assumes office, or either the President or the Vice - President recovers from his incapacity, as the case may be the [Director of Health Services] [Substituted by Act 15 of 1961.] shall, not withstanding anything contained in this Act, be ex-officio President of the Council.(6)An outgoing President or Vice-President shall be eligible for re-nomination or re-election, if otherwise qualified.Explanation. - A New President or Vice-President shall be deemed to have assumed office on his being nominated or declared, elected as such.
