Section 14 in The United Provinces Indian Medicine Act, 1939
14. Term of office of a member.
- Save as otherwise provided in this part, the term of office of the [President] [Substituted for the word 'Chairman' by U. P. Act No. 7 of 1956.] or a member of the Board shall be three years:[Provided that the State Government may, by notification in the Official Gazette, extend, from time to time, the term of the President and all members of the Board so, however, that the total extension does not in the aggregate exceed two years ] [Added by U. P. Act No. 12 of 1955.]; and[* * *] [The second proviso deleted by U. P. Act No. 7 of 1956.]Provided also that members elected by any Chamber of the Uttar Pradesh Legislature, and the local authorities shall hold office for so long only as they continue to be members of those electoral bodies.
