(1)The State Government shall, by notification in the Official Gazette, publish the names of the members, both elected and nominated.(2)Save as otherwise provided in this Act, a member, other than an ex officio member, shall hold office for a term of five years from the date of publication of the notification under sub-section (1) :Provided that, where a person is elected under paragraph (v) of clause (b) of sub-section (3) of section 3, he shall cease to hold office as a member if he ceases to be a registered medical practitioner.(3)Save as otherwise provided by this Act, the President and the Vice-President shall hold office from the date of his election up to the date on which his term of office as a member expires.(4)The term of office of the outgoing members shall. notwithstanding anything contained in sub-section (2), be deemed to extend to and expire with the day immediately preceding the day on which the names of the successor members are published under sub-section (1).(5)The term of office of an outgoing President or Vice-President shall, notwithstanding anything contained in sub- sections (2) and (3), be deemed to extend to and expire with the day immediately preceding the day on which the successor President or Vice-President, as the case may be, is elected.(6)An outgoing member, President or Vice-President, shall be eligible for re-election or re-nomination.(7)Leave of absence may be granted by the Council to any member for a period not exceeding six months.
