Section 8 in Travancore-Cochin Medical Practitioners Act, 1953
8. Term of office of members.
(1)Save as otherwise provided in this Act. the term of office of the members other than the ex-officio member shall-(a)in the case of the first councils, be for a period of two years commencing from the Date on which the first meeting of such councils is held; and(b)in the case of any council other than the first council, be for a period of five years from the Date on which the first meeting of such council is held.(2)An outgoing member shall continue in office until the election or nomination. as the case may be. of his successor.(3)An outgoing member shall be eligible for re-election or renomination, if otherwise qualified.
