Section 7(1) in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
(1)The term of office of the members of the Faculty referred to in clauses (i), (ii) and (iii) of sub-section (3) of section 3 shall be five years to be computed from the date of publication of the notification :Provided that a person appointed to fill a casual vacancy shall hold office only so long as the member in whose place he is appointed would have held office if the vacancy had not occurred.
