Section 4 in The Maharashtra Acupuncture System of Therapy Act, 2015
4. Term of office.
(1)The Government shall, by notification in the Official Gazette, publish the names of the Members, both elected and nominated.(2)Save as otherwise provided by this Act, a Member whether elected or nominated, shall hold office for a term of five years from the date of publication of the notification under sub-section (1).(3)Save as otherwise provided by this Act, the President and the Vice-President shall hold the office from the date of their election, till the day on which their term of office as Member expires.(4)The term of office of an outgoing Member shall, notwithstanding anything contained in sub-section (2), be deemed to extend to and expire with, the day immediately preceding the day on which the names of the successor Members are published under sub-section (1).(5)The term of office of an outgoing President or Vice-President shall, notwithstanding anything contained in sub-section (3), be deemed to extend to and expire with, the day immediately preceding the day on which the successor President or Vice-President, as the case may be, is elected.(6)An outgoing Member shall be eligible for re-election or re-nomination.(7)Leave of absence may be granted by the Council to any Member for a period not exceeding six months.
