Section 6(1) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000
(1)Save as otherwise provided in this Act, elected members shall hold office for a term of five years from the date of first meeting of Council :Provided that the members nominated under proviso to clause (xi) of sub-section (1) of Section 4 shall hold office till the elected members have entered their offices, and the members so elected shall continue in the office for the unexpired term of nominated members under clauses (vi) to (x) of sub-section (1) of Section 4.
