Section 8(1) in The Maharashtra Veterinary Practitioners Act, 1971
(1)The members of the Council, other than the President, shall hold office for a term of five years from the date of their election or nomination or until their successors have been duly elected or nominated, whichever is longer, and shall be eligible for re-election or re-nomination, as the case may be:Provided that, a member falling under clause (b) or elected under clause (d) of sub-section (1) of section 4 shall hold office only so long as he is the Principal of a veterinary college in the State, or is a member of the Senate or the Court of the University as the case may be.
