Section 13 in The West Bengal Homoeopathic System of Medicine Act, 1963
13. The President.
(1)The President shall hold office for the period mentioned in section 11 or until his successor is nominated, whichever is longer.(2)If the President dies or resigns his office or ceases to hold office, the State Government shall nominate another person as President and such President shall hold office for the unexpired portion of the term of office of the previous President in whose place he is nominated.(3)In the event of the occurrence of any vacancy in the office of the President under sub-section (2), the Vice-President shall discharge the functions of the President until a new President is nominated.(4)When the President is unable to discharge his functions owing to absence, illness or any other cause, the Vice-President shall discharge his functions until the date on which the President resumes his duties.
