Section 4 in The Punjab Nurses Registration Act, 1932
4. Term of office of members.
(1)Except as otherwise provided in section 3 and in this section the term of office of a member of the Council other than a member appointed by virtue of his office, shall be [five] [Substituted by Punjab Act 16 of 1953, Section 5, for 'three'.] years and shall commence from the date of publication of the notification of his election or appointment.[A member other than a member appointed by virtue of office when appointed in place of a member who has for any reason, vacated his office earlier than his term, shall hold office for the remaining period of the term of the member in whose place he has been nominated or elected.] [Added by Punjab Act 16 of 1953, Section 5.](2)The term of office of a member of the Council appointed by virtue of his office shall continue so long as he holds the office in virtue of which he is such a member.(3)Notwithstanding anything contained in this Act, an outgoing member shall, unless the State Government otherwise directs, continue in office until the election or appointment of his successor is notified.(4)An outgoing member may if otherwise qualified be re-elected or re- appointed.
