Section 16 in Nizams Institute of Medical Sciences Act, 1989
16. Term of office and vacancies among members of Governing Council and Executive Board.
(1)Save as otherwise provided in this section the term of nominated members of the Governing Council or the Executive Board shall be three years from the date of nomination.(2)An ex-officio member shall continue so long as he holds the office by virtues of which he is such member.(3)Any vacancy in the membership occuring before the next reconstitution or before the expiry of the prescribed period shall be filled by nomination of another person by the Vice-President.(4)A member nominated under sub-section (3) shall continue for the remainder of the term of a member in whose place he is nominated.(5)An outgoing member shall be eligible for renomination.(6)A member may resign his office by writing under his hand addressed to the Vice-President, but he shall continue in office until his resignation is accepted by the Vice¬President.
