Section 5(1) in The Delhi Medical Council Act, 1997
(1)A casual in the office of the President or the Vice-President or a member elected under Clause (b) of sub-section (3) of Section 3 or Clause (c) of said sub- section, shall be filled by election:Provided that any such vacancy in the office of an elected member occurring within six months prior to the date on which the term of office of all the members expires, shall not be filled.
