Section 4(1) in The Punjab Nurses Registration Act, 1932
(1)Except as otherwise provided in section 3 and in this section the term of office of a member of the Council other than a member appointed by virtue of his office, shall be [five] [Substituted by Punjab Act 16 of 1953, Section 5, for 'three'.] years and shall commence from the date of publication of the notification of his election or appointment.[A member other than a member appointed by virtue of office when appointed in place of a member who has for any reason, vacated his office earlier than his term, shall hold office for the remaining period of the term of the member in whose place he has been nominated or elected.] [Added by Punjab Act 16 of 1953, Section 5.]
