Section 5 in Maharashtra Paramedical Council Act, 2011
5. Term of office of nominated and elected members and nominee.
(1)The Government shall, by notification in the Official Gazette, publish the names of the elected and nominated members.(2)Save as otherwise provided in this Act, a member, whether elected or nominated, shall hold office for a term of five years commencing from the date of the first meeting of the Council :Provided that, the members nominated under the proviso to clause (vii) of sub-section (1) of section 4 shall hold office till the elected members have entered their offices, and the members so elected, shall continue in the office for the unexpired term of the nominated members under the said clause (vii).(3)The President and Vice-President of the Council shall hold office from the date of their election, upto the day on which their term of office as a member expires.(4)The nominee of the Vice-Chancellor of the Maharashtra University of Health Sciences nominated under clause (iv) of subsection (1) of section 4 shall hold office of a member, in the absence of the Vice-Chancellor.(5)Notwithstanding anything contained in sub-section (2), an outgoing member shall continue in the office till the nomination or election, as the case may be, of his successor.(6)Leave of absence may be granted by the Council to any member for a period not exceeding six months.
