Section 9(ii) in The U.P. Homoeopathic Medicine Act, 1951
(ii)The term of office of a member or Chairman [appointed] [Substituted by U. P. Act, IV of 1956, Section 2.] or nominated to fill up the vacancy mentioned in sub-section (i) shall be the remainder of term of office of the member or Chairman in whose place he has been so [appointed] [Substituted by U. P. Act, IV of 1956, Section 2.] or nominated :
