Section 5 in Maharashtra Homoeopathic Practitioners' Act, 1960
5. Term of Office.
(1)Save as otherwise provided by this Act, the term of office of the members, whether elected or nominated, shall be for a period of five years commencing from the date on which the first meeting of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 7(a)(i).] is held [under clause (a) of subsection (3) of section 4.] [These words, brackets, letter and figures were substituted for the words and figure 'after the election of the members under section 3' by Maharashtra 16 of 1988, Section 7(a)(ii).](2)The term of office of an outgoing member shall be deemed to extend to and expire with the day immediately before the day of the first meeting referred to in subsection (1).(3)An outgoing member shall be eligible for re-election or re-nomination.(4)[ The term of office of the President and Vice-President shall be for a period of one year from the date of their election as President or Vice-President, as the case may be:Provided that, at no time the term of office of the President or Vice-President shall exceed the term of such President or Vice-President, as a member.] [Sub-section (4) was added by Maharashtra 16 of 1988, Section 7(b).]
