Section 14 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
14. The Vice-President.
(1)The Members of the Parishad shall, at the first meeting after every periodical reconstitution, elect from amongst themselves, a registered Ayurvedic practitioner as Vice-President in such manner as may be prescribed.(2)The Vice-President shall hold office for the period mentioned in section 11:Provided that a Vice-President shall cease to hold office if he ceases to be a Member of the Parishad.(3)If the Vice-President dies or resigns his office or ceases to hold office, the Members of the Parishad shall elect, from amongst themselves, another registered Ayurvedic practitioner as Vice-President in such manner as may be prescribed and such Vice-President shall hold office for the unexpired period of the term of office of the previous Vice-President whose office he fills.
