Section 4 in The Orissa Nurses and Midwives Registration Act, 1938
4. Term of office of members.
(1)The term of office of a member of the Council, other than an ex officio member shall be three years, and shall commence from the date of notification of his election or nomination under Sub-section (3) of Section 3.(2)The term of office of an ex-officio member shall continue as 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 nomination of his or her successor is notified under Subsection (3) of Section 3.(4)An outgoing member may, if otherwise qualified, be re-ejected or re-nominated.
