Section 6 in Karnataka Medical Registration Act, 1961
6. Vacancies.
- Upon the death, resignation or vacation of office of any member of the Medical Council, another person shall be appointed a member of the Medical Council in his place by nomination or election, as the case may be, in accordance with the provisions of sub-section (2) of section 3, and such person shall hold office for the remainder of the period for which the member in whose place he is appointed was nominated or elected.[Provided that where a vacancy has arisen in the office of the elected member of the Council and the remainder period of the term of office is less than six months no election shall be held to fill up such vacancy.] [Inserted by Act 43 of 2003, w.e.f 01.03.2012.]
