Section 3(12) in The National Medical Commission, Autonomous Boards (Manner of Appointment of Fourth Member and the Salary, Allowances and Terms and Conditions of Service, and Declaration of Assets, Professional and Commercial Engagements of President and Members) Rules, 2019
(12)Where the term of a fourth Member of any Autonomous Board chosen under this rule by draw of lots is reduced for any reason to less than two years, the Central Government shall appoint other nominee of the same State Medical Council for the remaining period on the basis of nomination by that State Medical Council.
