Section 7 in The Orissa Ayurvedic Medicine Act, 1960
7. Term of office.
- Save as otherwise provided in this Act-(a)the term of office of the elected and nominated members of the Council, shall be for five years from the date of publication of their names in the official Gazette under Section 8 and shall include any further period which may elapse between the expiration of the said period of five years and the date of the first meeting of the succeeding Council at which a quorum is present;(b)the term of office of the elected and nominated members of the Faculty shall expire on the same date on which the term of office of the members of the Council expires :Provided that members elected by the electorates specified in Clauses (iii) to (viii) of Sub-section (2) of Section 3, or under Clause (iv) of Section 4, shall cease to be member of the Council or the Faculty, as the case may be, as soon as they cease to be the members of these electorates :[Provided further that where any member is elected subsequent to the reconstitution of the Council or the Faculty, as the case may be, to fill up any seat allotted to any constituency due to the reason that such constituency was not in existence at the time of such reconstitution but came into existence subsequent thereto, the term of office of such member shall be co-terminus with the term of office of the existing members of the Council or the Faculty, as the case may be.] [Inserted vide Act No. 18 of 1972, Section 2.]
