Section 8 in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
8. Officers of Council.
(1)The Director of Medical and Health Services, Rajasthan, shall ex-officio be the President of the Council.(2)There shall also be a Vice-President who shall be elected by the Council from amongst its members in the prescribed manner and shall hold-office so long as he continues to be the member of the Council or for a period of three years, whichever is earlier.(3)The Vice-President may resign his office by notice in writing to the President, and on his resignation being accepted by the Council, shall vacate the office of the Vice-President.(4)When the office of the Vice-President becomes vacant through death, resignation or otherwise, another member of the Council shall be elected to the office in the prescribed manner.
