Section 6 in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003
6. Term of office.
(1)Save as otherwise provided, the term of office of elected and nominated members shall be five years commencing from the date on which the first meeting of the Board is held after the members are elected or nominated, as the case may be:Provided that the term of office of members appointed to the Board constituted immediately after the commencement of the Act, shall be three years from the date on which the first meeting of such Board is held.(2)An outgoing member shall continue in office until the election or nomination of his successor, as the case may be.(3)The outgoing member shall be eligible for re-nomination or re-election.
