Section 6(1) in All-India Institute of Medical Sciences Act, 1956
(1)Save as otherwise provided in this section, the term of office of a member shall be five years from the date of his nomination or election;Provided that the term of office of a member elected under clause (g) of section 4 shall come to an end as soon as he [becomes a Minister or Minister of State or Deputy Minister, or the Speaker or the Deputy Speaker of the House of the People, or the Deputy Chairman of the Council of State or] [Inserted by Act 33 of 2000, Section 2 (25-8-2000) ] ceases to be a member of the House from which he was elected.[Provided that the President of the existing Institute shall also be the President of every corresponding Institute and other Institutes established on and after the commencement of the All-India Institute of Medical Sciences (Amendment) Ordinance, 2012, till such date the Central Government nominates a separate President for every corresponding Institute and other Institutes established after such commencement.] [Inserted by Act 1 of 2012.]
