Section 5(1) in Uttarakhand Medical Council Act, 2002
(1)A Casual vacancy in the office of the President or Vice-President or a member elected under clause (b) of sub-section(3) of section 3 or clause (c) of said sub-section, shall be filled by election:Provided that any such vacancy in the office of an elected member occurring within six months prior to the date, on which the term of office of all the members expires, shall not be filled.
