Section 7 in Tamil Nadu Medical Registration Act, 1914
7. [ Term of office of elected and nominated members. [Substituted by section 4 of the Madras Medical Registration (Amendment) Act, 1938 (Madras Act XVI of 1938).]
- A member of the Council other than a nominated president who is a member ex officio, shall hold office for a term of five years from the date of his election or nomination and shall be eligible for re-election or re-nomination.]
