Section 5 in The Maharashtra Medical Practitioners Act, 1961
5. Term of office.
(1)The State Government shall, as soon as possible after the election held [in accordance with the provisions of sections 3A and 4] [These words were substituted for the words and figures 'under section 3 and 4' by Maharashtra 23 of 1982, Section 7(a)(i).], by notification in the Official Gazette, publish the names of the President, [the Vice-President and the members of the Council] [These words were substituted for the words 'the Chairman and the members of the Board and of the Faculty' by Maharashtra 23 of 1982, Section 7(a)(ii).].(2)The President and the [Vice-President] [This words were substituted for the word 'Chairman' by Maharashtra 23 of 1982, Section 7(b).] shall hold office for such period as the State Government may specify in the notification published under sub-section (1), provided that, such period shall not exceed the term of office of such President or [Vice-President], [This words were substituted for the word 'Chairman' by Maharashtra 23 of 1982, Section 7(b).] as a member under sub-section(3). The term shall commence from the date of the notification published under sub-section (1).(3)[A member of the Council] [These words were substituted for the brackets, letter and words '(a) A member of the Board' by Maharashtra 23 of 1982, Section 7(c)(1).], whether elected or nominated, shall hold office for a period of five years commencing from the date of the notification published under sub-section (1).(b)[* * * *] [Clause (b) was deleted by Maharashtra 23 of 1982, Section 7(c)(ii).](4)The term of an outgoing President, [Vice President] [This word was substituted for the word 'Chairman' by Maharashtra 23 of 1982, Section 7(d).] or member shall notwithstanding anything contained in sub-section (2) or (3) be deemed to extend to and expire with the day immediately preceding the day on which the name of the successor of such President, [Vice-President] [This word was substituted for the word 'Chairman' by Maharashtra 23 of 1982, Section 7(d).] or member is published under subsection (1).(5)An outgoing member shall be eligible for re-election or re-nomination.(6)Notwithstanding anything contained in sub-section (3), the State Government may, by notification in the Official Gazette, extend from time to time the term of office of the members of [the Council] [These words were substituted for the words 'the Board', by Maharashtra 23 of 1982, Section 7(e).] for a further period not exceeding [three years] [These words were substituted for the words 'two years' by Maharashtra 66 of 1981, Section 2.] in the aggregate.
