Section 10(2) in The West Bengal Homoeopathic System of Medicine Act, 1963
(2)If any member referred to in clauses (b), (c), (d), (e) or (f) of sub-section (1) of section 5 is nominated President under the proviso to clause (a) of that sub-section, there shall be a vacancy in that membership which shall be filled up under sub-section (1).
