Section 7 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
7. Term of office of President, Vice-President and members of the Board.
(1)Save as otherwise provided in this Act the term of office of the President and members of the Board elected under clause (c) or nominated under clause (d) of sub-section (1) of Section 4 shall be for a period of five years commencing from the date on which the first meeting of the new Board is held :Provided that the term of office of the President and members of the Board constituted for the first time shall be three years from the date of the first meeting of the Board.(2)The term of office of the Vice-President shall be for a period of one year from the date he is elected Vice-President.(3)Notwithstanding the expiration of term specified in sub-section (1) or sub-section (2) the outgoing President, Vice-President or member, as the case may be, shall continue in office till the election or nomination, as the case may be, of his successor.(4)The outgoing President, Vice-President or member shall be eligible for re-election or renomination, as the case may be.
