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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Telangana - Subsection

Section 11(2) in Telangana Medical Practitioners Registration Act, 1968

(2)
(a)Every member of the Executive Committee so elected shall hold office as such until the next annual election.
(b)If any casual vacancy occurs before such election, the Executive Committee shall fill that vacancy by electing a member :
Provided that if before the vacancy is so filled, a meeting of the Council has been called, the vacancy shall be filled by the Council by electing a member of the Council.
(c)A member of the Executive Committee elected to fill a casual vacancy shall hold office as such only until the next annual election.