Section 8 in Jammu and Kashmir Nursing Council Act, 2012
8. Vice-President of the Council
(1) The Council shall elect from among its members a Vice-President at a meeting thereof.(2)The terms of the office of Vice-President shall be four years or till he continues as Member, 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, the office shall become vacant.(4)When the office of Vice-President becomes vacant, another member shall be elected Vice-President for the remainder of period of the term of the office of the Vice-President in whose place he is elected or for the remainder of his term of office as member, whichever is earlier.(5)In the absence of the President, for whatsoever reasons, the Vice-President shall exercise the powers and functions of the President under the Act.
