Section 9 in The Punjab Nurses Registration Act, 1932
9. Term of office of vice-president.
(1)The term of office of a vice-president shall be [five] [Substituted by Punjab Act 16 of 1953, Section 10, for 'three'.] years.(2)A vice-president may resign his office by notice in writing to the president, and on his resignation being accepted by the Council the office shall become vacant.(3)When the office of vice-president becomes vacant another member shall be elected vice-president for the remainder of the term of office of the vice-president in whose place he is elected or for the remainder of his term of office as member whichever is less.
