Section 6 in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000
6. Perm of office of nominated members of Council and nominee.
(1)Save as otherwise provided in this Act, elected members shall hold office for a term of five years from the date of first meeting of Council :Provided that the members nominated under proviso to clause (xi) 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 nominated members under clauses (vi) to (x) of sub-section (1) of Section 4.(2)The nominee of the Chairman of the Vyavasayik Pariksha Mandal, Madhya Pradesh, shall hold office of member of the Council during the pleasure of the aforesaid Chairman.(3)Notwithstanding the expiration of the term specified under sub-section (1), the outgoing member shall continue in office till the nomination or election, as the case may be, of his successor.
