Section 9 in Travancore-Cochin Medical Practitioners Act, 1953
9. President and Vice-president.
(1)Each council shall elect one of its members to be its President and also another member to be its Vice-president:Provided that the President of the first councils shall be nominated by the Government.(2)The President shall be deemed to have vacated his office on resignation or on the expiry of his term of office as a member or on his otherwise ceasing to be a member.(3)The Vice-president shall be deemed to have vacated his office-(a)on resignation or on the expiry of his term of office as a member or on his otherwise ceasing to be a member; and(b)on his election as President.(4)When the office of the President is vacant, the Vice-president shall exercise the functions of the President until a new President assumes office.(5)When the office of the President is vacant or the President is incapacitated and there is either a vacancy in the office the Vice-president or Vice-president is incapacitated, the Registrar shall, after giving notice of not less than seven clear days to the members of the council, convene a meeting for the election of a President, if there is a vacancy in that office, and until a new President or Vice-President is elected and assumes office, or either the President or the Vice-President recovers from his incapacity, as the case may be the Surgeon-General shall. notwithstanding anything contained in this Act. be ex-officio member and President of the council.(6)An outgoing President or Vice-president is eligible for re-election if otherwise qualified.Explanation. - A new President or Vice-president shall be deemed to have assumed office on his being declared elected as such.
