Section 11 in Himachal Pradesh Nurses Registration Act, 1977
11. Term of office of Vice-President.
(1)The term of office of Vice-President of the Council shall be five years, but shall not extend beyond the expiry of his term as a member of the Council.(2)A 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.(3)When the office of the Vice-President becomes vacant another member shall be elected as Vice-President for the remainder 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 a member, whichever is less.
