Section 7 in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
7. Terms of office of members.
(1)Subject to the provisions of this Act, an elected or nominated member shall hold office for a term of five years from the date he enters upon his office as provided in sub-section (3) of Section 4 :Provided that an outgoing member shall continue to hold office till his successor enters upon his office.(2)An elected or nominated member shall be deemed to have vacated his seat if, in the opinion of the Council, he is absent without sufficient excuse from three consecutive ordinary meetings of the Council or, if he ceases to be a registered practitioner.(3)A casual vacancy in the Council shall be filled as soon as possible by election or nomination, as the case may be, and the person elected or nominated to fill the vacancy shall hold office for the unexpired term of his predecessor.(4)Where the said term of five years is about to expire in respect of any member, a successor may be elected or nominated at any time within three months before the said term expires, but he shall not assume office until the said term has expired.
